CMP.M/620/2020
2021 Latest Caselaw 1692 HP

CMP(M) No.620 of 2020

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05.03.2021 Present: Mr. Sumesh Raj, Mr. Dinesh Thakur and Mr. Sanjeev Sood, Additional Advocates General, with Ms. Divya Sood, Mr. K.K.

Chaudhary, Deputy Advocates General, for the applicant.

CMP(M) No.620 of 2020

As per

report

respondent stands served.

r of the Registry, sole

By way of this application, filed under

Section 5 of the Limitation Act, a prayer has been

made for condonation of five days delay in filing the

appeal.

Having heard learned Additional Advocate

General and having perused the averments made in

the application, the same is allowed, as prayed for.

Delay of five days in filing the appeal is condoned. The

application stands disposed of.

RSA No. of 2021

Be registered. Issue notice to respondent,

returnable for 20.05.2021, on steps being taken within

two weeks.

              CMP No.           of 2021




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Notice in the aforesaid terms. Reply, if any,

be filed on or before the next date of hearing. Till next

date of hearing, execution of judgment and decree

dated 31.03.2008, passed by the Court of learned

Senior Civil Judge, Shimla, District Shimla, H.P., in

Civil Suit No.54-1 of 2014, titled as Satya Parkash

Versus The Secretary Himachal Pradesh Public Work

Department & Others and judgment and decree dated

27.11.2019, passed by the Court of learned Additional

District Judge-cum-Special Judge (CBI), Shimla, H.P.,

in Civil Appeal No.12-S/13 of 2019, titled as The State

of H.P. Versus Satya Prakash, shall remain stayed.

Copy dasti.

(Ajay Mohan Goel) Judge March 05, 2021 (Rishi)