CMP.M/702/2020
2021 Latest Caselaw 3191 HP

CMP(M) No.702 of 2020 20.07.2021 Present: Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma,

.

Ms. Ritta Goswami and Mr. Vikas Rathore, Additional Advocates

General, for the applicants/appellants-State. None for respondent No.1.

(Through Video Conferencing)

CMP(M) No.702 of 2020

There is a delay of 228 days in filing the appeal. Even though

respondent No.1 is served, however, there is no representation made on his

behalf. r On considering the reasons assigned in the application, we are of

the view that the same constitutes sufficient cause. Hence, the delay in filing the

appeal is condoned.

The application is disposed off accordingly.

LPA No.59 of 2021

Heard appellants' counsel. Counsel for respondent No.1 is absent.

Admit.

CMP No.7899 of 2021

Stay of the operation of judgment dated 4.1.2020, passed by the

learned Single Judge in CWPOA No.1269 of 2019, titled Suneel Kumar Versus

State of HP and others.

( Ravi Malimath ) Acting Chief Justice

( Jyotsna Rewal Dua ) Judge July 20, 2021 (Bhardwaj/Mukesh)