Himachal Pradesh High Court
Rajesh Kumar vs . Hrtc & Others on 21 April, 2023
Bench: Sandeep Sharma, Virender Singh
Rajesh Kumar Vs. HRTC & Others .
LPA No. of 2023. 21.04.2023 Present: Mr. Ajay Sharma, Senior Advocate with Mr.
Atharv Sharma, Advocate for the appellant- applicant Mr. Shyam Singh Chauhan, Advocate for the respondents.
CMP(M) No.1751 of 2022 By way of instant application filed under Section 5 of the Limitation Act, prayer has been made on behalf of the applicant/appellant for condonation of delay in filing the accompanying appeal.
Learned counsel for the respondents fairly states that he does not intend to file any reply to the application and shall have no objection in case prayer made in the application is allowed.
Having carefully perused the averments contained in the application, which is duly supported by an affidavit, this Court is convinced and satisfied that delay in maintaining the accompanying appeal is neither intentional nor deliberate, rather same has occurred on account of the circumstances, which were completely beyond the control of the applicant/appellant and as such, delay of 2 days in filing the appeal, which in my considered vide has been ::: Downloaded on - 22/04/2023 20:36:08 :::CIS sufficiently explained, is condoned. The appeal be .
registered. Application stands disposed of.
LPA No. of 2023.
Admit. Record be called for. List in due course.
r to (Sandeep Sharma)
Judge
(Virender Singh)
Judge
April 21, 2023(ps)
::: Downloaded on - 22/04/2023 20:36:08 :::CIS