RSA/22/2021
2021 Latest Caselaw 1724 HP

RSA No. 22 of 2021

5.3.2021 Present: Mr. Rajesh Verma, Advocate, for the appellant.

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RSA No.22 of 2021

Impugned judgment assailed in this appeal was passed

on 5.2.2020. After deduction of time in obtaining certified copy

thereof, limitation period to file appeal was expired in April, 2020,

however, appeal has been filed on 18th February, 2021.

In view of order dated 23.3.2020 passed by the Apex

Court in suo motu Writ Petition (Civil) No.3 of 2020, period of

limitation in all proceedings, irrespective of limitation prescribed

under the general law or Special laws whether condonable or not,

shall stand extended w.e.f. 15.3.2020 till further order, on account of

Covid-19 pandemic, to be passed by the Supreme Court.

In view of the aforesaid circumstances, the appeal is

within limitation.

Notice to respondent, returnable on 16.6.2021 be issued

on taking steps within one week.

CMP(M) No.72 of 2021

This application has been filed by way of abandoned

caution, however, in view of order passed in the main appeal, it has

lost its relevancy and accordingly the same is dismissed as not

pressed.

Application stands disposed of.

(Vivek Singh Thakur) Judge 5th March, 2021 (Guleria)