STATE OF H P Vs. PURUSHOTTAM SHARMA

JUDGEMENT

(1.) CMP No.5902/2015.

(2.) THE learned counsel for the respondent has no objection in case, the delay in filing the appeal is condoned. His statement is taken on record. Therefore, for the reasons stated in the application coupled with the statement made by the learned counsel for the respondent, the application is granted and the delay in filing the appeal is condoned. The application stands disposed of.

(3.) ISSUE notice. Mr. Subhash Sharma, Advocate waives notice on behalf of the respondent.