STATE OF HIMACHAL PRADESH Vs. RAVI SHARMA

JUDGEMENT

(1.) This application is filed by the applicants-State under Sec. 5 of the Indian Limitation Act, 1963 to condone delay of one year and one month in filing this appeal challenging the judgment dt. 23/3/2022 passed by the learned Single Judge in CWP no. 7002/2021.

(2.) In the application filed seeking condonation of delay, it is stated by the applicants-State that the judgment was pronounced by the learned Single Judge in the CWP on 23/3/2022, copy of the judgment was applied by the Advocate General on 30/3/2022 and copy was delivered on 5/5/2022. It is stated that the copy was also delivered on 28/6/2022 by the office of the Advocate General, State of Himachal Pradesh to the applicant department.

(3.) It was also stated that the applicant department had also downloaded the same from the web portal of the High Court on 5/4/2022.