Uttarakhand High Court
AO/249/2014 on 26 February, 2026
Author: Ravindra Maithani
Bench: Ravindra Maithani
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24 CLMA No. 6211 of 2014
IA No. 6212 of 2023
In
AO No. 249 of 2014
Hon'ble Ravindra Maithani, J.
Mr. Ashish Agarwal, Advocate for the appellant.
Mr. D.C.S. Rawat, Advocate for the respondent no.1.
Mr. Niranjan Bhatt, Advocate for the respondents.
The appellant proposes to challenge the award dated 26.02.2014, passed in Motor Accident Claims Petition No. 286 of 2012, Smt. Saroj Devi and others vs. Paras Nath Gupta and another, by the Motor Accident Claims Tribunal/Additional District Judge, Vikas Nagar, Dehradun. It is delayed.
Both the respondents have been served. Heard on Delay Condonation Application No. 6211 of 2014.
It is most unfortunate that the delay condonation application is being heard after 12 years when this appeal was filed.
Having heard, this Court is of the view that there are good ground to condone the delay.
Delay condonation application is allowed. Delay in filing the appeal is condoned.
LCR has already been received. List on 16.04.2026 for final hearing.
(Ravindra Maithani, J.) 26.02.2026 Jitendra