Shri Kanchan Singh vs Shri Tara Chand & Others
2023 Latest Caselaw 5917 HP

                                                                              .

        IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                CMP(M) No.448 of 2022 in





                                                RSAST No.5356 of 2022
                                                Decided on: 16.05.2023

    Shri Kanchan Singh                                   .... Applicant/Appellant.





                     Versus
    Shri Tara Chand & others                             .... Respondents.

    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.

    Whether approved for reporting?1

    For the applicant :                Mr. C.S. Thakur, Advocate.
    For the respondents :              Ms. Anchal Sharma, Advocate, vice


                                       Mr. Balwant Singh Thakur, Advocate, for
                                       respondents No.1 to 3.
                                       Ms. Pooja Thakur, Advocate, for respondent
                                       No.4.




    Ajay Mohan Goel, Judge (Oral)

By way of CMP(M) No.448 of 2022, a prayer has been

made for condonation of more than two years delay in filing the

appeal.

Though, on the last date of hearing, this Court had made

an observation that in case the applicant is wiling to compensate

the non­applicants by paying Rs.10,000/­ each as cost, then the

Court will take into consideration the request of the applicant for

condonation of delay, learned counsel for the applicant has

Whether reporters of the local papers may be allowed to see the judgment?

.

submitted that the applicant is not in a position to pay the cost.

2. Be that as it may, otherwise also having heard learned

counsel for the applicant and after perusing the averments made in

the application, as this Court is not satisfied that cogent response

stands made by the applicant, seeking condonation of delay in filing

the same, present application is accordingly dismissed, so also is

the fate of the appeal.

3 Pending miscellaneous applications, if any, stand

disposed of.

(Ajay Mohan Goel)

Judge May 16, 2023 (Rishi)