Uttarakhand High Court
"Sanjay Rawat vs Prem Singh Chauhan" on 25 March, 2026
Office Notes,
reports, orders
or proceedings
SL. Dat COURT'S OR JUDGE'S ORDERS
or directions
No. e
and Registrar's
order with
Signatures
SPLA No.43 of 2024
With
CRLA No.102 of 2024
"Sanjay Rawat Vs. Prem Singh Chauhan"
Hon'ble Ashish Naithani, J.
Mr. Himanshu Pal, learned counsel for the Appellant.
2. Heard on the delay condonation application (IA No.1/2024).
3. The matter dates back to 12.03.2024, whereby the coordinate Bench had passed an order for issuing notices for the Respondent, but till date steps have not been taken. Considering that the matter was filed about two years back, the delay condonation application is being heard.
4. The delay is of 13 days' in filing the present criminal appeal.
5. This Court finds ground for condonation of the delay is sufficient. For the reasons indicated in the delay condonation application, the same is allowed, and the delay in filing criminal appeal is hereby condoned.
6. The matter needs consideration. Let the Trial Court Record be summoned. After receipt of the same, let the paper- book be prepared and supplied to the learned counsel for the parties on the payment of usual charges.
7. Learned counsel for the Appellant is requested that steps be taken positively or in default the matter shall be dismissed.
8. List this matter on 15.05.2026.
(Ashish Naithani, J.) 25.03.2026 Nitesh/