Himachal Pradesh High Court
Sudesh Kumar vs . Uoi & Others. on 24 August, 2023
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Sudesh Kumar vs. UOI & others.
CMP(M) No.389 of 2023 in RSA No._______ of 2023 24.08.2023 Present: Mr.Ashok Kumar Thakur, Advocate, for the applicant.
Mr.Shashi Shirshoo, Central Government Counsel, for respondents No.1 and 2.
of CMP(M) No.389 of 2023 Learned rt counsel appearing on behalf of respondents has stated that he has no objection, in case, the application is allowed. In view of this, as well as the fact that the delay is only of two days and the reason for delay is properly explained in the application, the present application is allowed and the delay in filing the appeal is ordered to be condoned. The present application stands disposed of.
RSA No.______ of 2023 Appeal be registered.
Notice. Mr.Shashi Shirshoo, Central Government Counsel, appears and waives service of notice on behalf of respondents No. 1 and 2. Issue notice to respondent No.3, returnable within a period of four weeks, on taking steps within a period of one week.
Record of the learned Courts below be also requisitioned.
(Rakesh Kainthla) Judge August, 24, 2023 (pathania) ::: Downloaded on - 24/08/2023 20:40:47 :::CIS