Himachal Pradesh High Court
Vinod Chatra vs . H.P. State Cooperative Bank Ltd. on 2 June, 2023
Author: Virender Singh
Bench: Virender Singh
Vinod Chatra Vs. H.P. State Cooperative Bank Ltd.
.
Cr. Revision No.3 of 2023 02.06.2023 Present: Mr. Ajay Singh Kashyap, Advocate, for the petitioner.
Mr. Y.P. Sood, Advocate, for the respondent.
Cr.MP No.1926 of 2023 By way of the present application, the applicant has sought extension of time to comply with the directions passed by this Court, dated 6.1.2023, in Cr.MP No.75 of 2023.
Considering the factual position, which is duly supported by the affidavit of the applicant, the application is allowed.
Let the order dated 6.1.2023, be complied with, within a period of two weeks and the compliance report be sought from the learned trial Court.
List on 7th July, 2023.
(Virender Singh) Judge June 02, 2023(ps) ::: Downloaded on - 03/06/2023 20:32:18 :::CIS