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2021 Latest Caselaw 1625 HP

CMP(M) No. 666 of 2020

04.03.2021 Present: Mr. Vipin Pandit, Advocate, for the applicant/appellant.

.

Mr. Karun Negi, Advocate, for the non­ applicants/respondents.

CMP(M) No. 666 of 2020

By way of this application, a prayer has been made

for condonation of 5 days' delay in filing the appeal.

Mr. Vipin Pandit, learned counsel for the applicant

submits that the delay in filing the appeal is five days and as

the same is not intentional, it will be in the interest of justice in

case, this application is allowed and delay in filing the appeal

is condoned.

No reply is intended to be filed to the application

by the non­applicants.

Having heard learned counsel for the parties and

having perused the averments made in the application, the

same is allowed, as prayed for and five days' delay in filing the

appeal is condoned. Application stands disposed of.

RSA/1325/2020

Be registered. Notice. Mr. Karun Negi, learned

counsel, accepts notice on behalf of the respondents. List for

consideration on 27th April, 2021.

CMP/1327/2020

Notice in above terms. Reply within four weeks. Till

the next date of hearing, execution of the judgment and decree

dated 25.02.2017, passed by the Court of learned Civil Judge

(Junior Division), Court No. 1, Solan, District Solan in Civil

Suit No. 123/1 of 2011, titled as Smt. Sobha Thakur and

another Vs. Sh. Krishan Chand as well as judgment and decree

dated 23.09.2019, passed by the Court of learned District

Judge, Solan, H.P. in Civil Appeal No. 10­S/13 of 2019 shall

.

remain stayed. Copy dasti.

                                                (Ajay Mohan Goel)





                                                     Judge
    March 04, 2021
      (bhupender)




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