CMP.M/116/2021
2021 Latest Caselaw 2137 HP

CMP(M) No. 116 of 2021

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16.03.2021 Present: Mr. Jeevan Kumar, Advocate for the applicant.

CMP(M) No. 116 of 2021

There is 10 days delay in filing the appeal and cause for

that delay stands duly explained in para 2 of application, which, in my

considered opinion, is sufficient cause from preventing the applicant in

filing the appeal within time. Therefore, delay in filing the appeal is

condoned. Appeal be registered.

Application stands disposed of.

RSA No. of2021(RSAST No. 3550 of 2021)

Notice to respondents returnable on 25th May, 2021, on

taking steps within three days, be issued.

CMP No. of 2021(CMPST No. 3555 of 2021)

Notice in aforesaid terms. Prayer for interim stay shall be

considered on next date of hearing.

CMP No. of 2021

Allowed at this stage subject to filing of certified copy of

judgments within four weeks from today.

Application stands disposed of.

             March 16, 2021                                 (Vivek Singh Thakur)
             (ms)                                                    Judge