STATE OF H.P. Vs. CHARAN SINGH

JUDGEMENT

(1.) CMP(M) No. 188 of 2017 This application has been moved for condoning the delay of 153 days crept-in, in filing the appeal, on the grounds taken in the memo of application.

(2.) We have gone through the application. For the reasons mentioned in the application, the same is allowed and the delay in filing the appeal is condoned. The Registry is directed to diarize the appeal. The application stands disposed of accordingly.

(3.) Taken on board. Issue notice to the respondent. Mr. Naresh Kaul, Advocate, waives notice for the said respondent.