SOHAN LAL KAPOOR Vs. MANOJ BAGGA

JUDGEMENT

(1.) Cr.MP(M) No. 1286 of 2014

(2.) THERE is a delay of 1 year and 30 days in filing of the present revision petition, which has been sufficiently explained in Para Nos. 2 and 3 of the application, duly supported by an affidavit of the applicant/petitioner. Accordingly, the application is allowed and the delay of 1 year and 30 days in filing of the revision petition is condoned. Application stands disposed of.

(3.) THE petitioner and respondent are present before this Court. The petitioner has been duly identified by his counsel while the respondent is practicing Advocate duly registered with the H.P. Bar Council of Himachal Pradesh v i de registration No. HIM - 80/1992.