Notice. Learned Additional ... vs Unknown
2021 Latest Caselaw 1772 HP

RSA No.29 of 2021

06.03.2021 Present: Mr. Lalit Kumar Sharma, Advocate, for the

.

appellant.

Mr. Sumesh Raj, Mr. Dinesh Thakur, Additional Advocates General, with Ms. Divya Sood, Mr. K.K. Chaudhary,

Deputy Advocates General, for the respondent-State.

CMP(M) No.89 2021

Whenr this case was taken up for

consideration, Mr. Lalit Kumar Sharma, learned

counsel, submits that he has instructions to appear on

behalf of the appellant, as Mr. Shriyek Sharda,

learned Counsel, who was earlier representing the

parties, stand appointed as learned Senior Assistant

Advocate General. He submits that he may be granted

two weeks' time to file Power of Attorney. Prayer

allowed.

Notice. Learned Additional Advocate

General accepts notice on behalf of the respondent.

By way of this application, a prayer has been

made for condonation of delay in filing the appeal.

However, as per report of the Registry, in view of the

orders of Hon'ble Supreme Court of India,

dated 05.03.2020, the appeal has been filed within

limitation. Accordingly, this application is disposed of,

.

by observing that no order is required to be passed on

the same, as the appeal is within limitation.

Application stands disposed of.

RSA No.29 of 2021

Issue notice to respondent, returnable for

24.05.2021, on steps being taken within a week.

CMP No.2277 of 2021

Notice. Learned Additional Advocate

General accepts notice on behalf of the respondent.

As prayed for, reply be filed within four

weeks. Till the next date of hearing, execution of the

judgment and decree dated 03.02.2020, passed by the

Court of learned Additional District Judge, Nalagarh,

District Solan, H.P., in Civil Appeal No.67-NL/13 of

2019, titled as State of Himachal Pradesh through

District Collector, Solan, H.P. Versus Shyam Lal, shall

remain stayed.

Copy dasti.

(Ajay Mohan Goel) Judge March 06, 2021 (Rishi)