SPLA/129/2020
2021 Latest Caselaw 1082 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  SPLA No.129 of 2020
                                  With
                                  GA No.82 of 2020
                                  Hon'ble R.C. Khulbe, J.

Mr. V.S. Rathore, learned AGA for the State / applicant.

Mr. Syed Nadim, learned counsel for the informant.

This appeal is preferred against the judgment dated 27.11.2019 passed by the Special Judge (Vigilance CBCID and Police)/Garhwal Range, Dehradun in SST No.90 of 2007.

This appeal is delayed by 157 days. In delay condonation application, grounds have been taken that after passing of judgment, the Special Public Prosecutor, Dehradun sent a proposal to the S.P. Vigilance, who referred the matter to DIG Vigilance on 31.1.2020; thereafter, the Addl. C.S. referred the matter to Director Vigilance on 28.1.2020; then Law Department directed to prefer the appeal on 26.2.2020; hence this caused the delay.

In view of the grounds stated, delay condonation application (CRMA 2640/2020) is allowed. Delay is condoned.

Special leave to appeal application (129/2020) is also filed. The same is also allowed for the reasons stated therein.

Admit.

Summon the LCR.

Registry to then prepare the paper book and supply the same to the parties as per rules.

List thereafter.

(R.C. Khulbe, J.) 23.03.2021 Rdang