SPA/34/2021
2022 Latest Caselaw 613 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

                   SRI JUSTICE S.K. MISHRA, A.C.J.
                               AND
                 SRI JUSTICE ALOK KUMAR VERMA, J.

7TH MARCH, 2022 IA DELAY CONDONATION APPLICATION NO. 2 OF

IN

SPECIAL APPEAL No. 34 OF 2021

Between:

Minkshi Sharma ..Appellant and

State of Uttarakhand and others.

...Respondents

Counsel for the appellant. : Mr. G.D. Joshi, the learned counsel.

Counsel for the respondents. : Mr. S.S. Chaudhary, learned Brief Holder for the State of Uttarakhand / respondent No. 1.

Mr. Pankaj Purohit, the learned counsel for respondent No. 2.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri S.K. Mishra, A.C.J.)

There is a delay of 407 days in preferring the

Special Appeal.

2. We have carefully perused the records and

heard the learned counsel for the appellant. We have

also heard Mr. Pankaj Purohit, learned counsel for

respondent No. 2.

3. The delay has not been properly explained by

the appellant.

4. Since we do not find any merit in the

Application for condonation of delay, the same is

dismissed.

5. Since the Special Appeal has been filed after

the delay, and the delay has not been condoned, the

same is not maintainable and is disposed of as such.

6. No order as to costs.

7. Urgent copy of this order be supplied to the

learned counsel for the parties, as per Rules.

________________ S.K. MISHRA, A.C.J.

____________ ALOK KUMAR VERMA, J.

Dt: 07th March, 2022 Rathour