Citation : 2021 Latest Caselaw 4 UK
Judgement Date : 4 January, 2021
SPLA 143/2020 Hon'ble Sudhanshu Dhulia, J.
Hon'ble N.S. Dhanik, J.
Mr. J.S. Virk, AGA, for the State/appellant.
This is State appeal against the judgment and order dated 7.6.2019 passed by Ist Additional Sessions Judge, Nainital. The appeal is belated by 370 day.
For the reasons stated in the accompanied affidavit, the delay condonation application (CRMA 3167/2020) is allowed. The delay is condoned.
List on 23.2.2021 in the daily cause list.
Meanwhile, respondent may file objections to the application seeking leave to appeal.
(N.S. Dhanik, J.) (Sudhanshu Dhulia, J.) 4.1.2021 Pr
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