Himachal Pradesh High Court
Narender Sharma vs Devi Chand Sharma on 5 August, 2025
Author: Virender Singh
Bench: Virender Singh
Narender Sharma Vs Devi Chand Sharma .
Cr.MP(M) No. 1878 of 2025 05.08.2025 Present: Mr. Sudhir Bhatnagar, Advocate for the applicant.
By way of the present application, the applicant, who is complainant, in this case, has sought the indulgence of this Court to grant leave to appeal.
rThe Hon'ble Supreme Court, in Criminal Appeal Nos.1868-1870 of 2025, titled as Celestium Financial versus A. Gnanasekaran & Others, has held that there is no legal requirement to seek the leave to appeal. As such, the present application has been rendered infructuous and the same is disposed of accordingly.
Cr. Appeal No._____ of 2025 Be registered.
Since, there are certain arguable points, involved in this case, as such, the present appeal is ordered to be admitted for hearing.
Let notice be issued to the respondent for 23.09.2025, on taking steps within a period of seven days.
Cr. MPST No. 6789 of 2025Application, for the reasons, stated therein, is allowed and applicant/petitioner is exempted from filing certified copy of the judgment, passed by the learned ::: Downloaded on - 05/08/2025 21:33:09 :::CIS trial Court, at this stage. Needful be done, within a .
period of four weeks.
Application stands disposed of.
August 05, 2025 ( Virender Singh )
(Pramod) Judge
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