The State Of Chhattisgarh vs Shiv Kumar Ram
2022 Latest Caselaw 615 Chatt

                        (Proceedings through video conferencing)
                       HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                            CRMP No. 124       of 2021
                State of Chhattisgarh Versus Shivkumar Ram



03.02.2022

Shri Gurudev I Sharan, GA for the State/petitioner.

On 08.02.2021, the Principal Secretary Law was directed to file his

own affidavit within ten days explaining cause of delay in filing present

CRMP.

Learned counsel for petitioner submits that affidavit as directed by this

Court was filed on 22.02.2021 alongwith an application for taking affidavit on

record.

Affidavit placed on record is perused, which shows that in affidavit

three dates have been mentioned ie 19.12.2019, 30.12.2019 and

07.01.2021. In affidavit, no explanation as directed by this Court, is offered

with regard to non-filing of appeal or leave to appeal against impugned

judgment and decree from 30.12.2019 till 07.01.2021.

Learned counsel for petitioner is further directed to file fresh affidavit

within three weeks in compliance of order of 08.02.2021 explaining cause of

delay from 30.12.2019 till 07.01.2021.

List the matter after three weeks.

Sd/-

(Parth Prateem Sahu) Judge Jamal/-