CRLR/823/2025
2025 Latest Caselaw 6060 UK

Citation : 2025 Latest Caselaw 6060 UK
Judgement Date : 3 December, 2025

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Uttarakhand High Court

CRLR/823/2025 on 3 December, 2025

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                               CRLR No.823 of 2025

                               Hon'ble Ashish Naithani, J.

Mr. A.M. Saklani, learned counsel for the Revisionist.

2. The present matter is listed for disposal of the delay condonation application (IA No.1/2025) moved on behalf of the Revisionist. The delay is of 05 days in filing the present revision

3. Learned counsel for the Revisionist submits that the learned counsel for the Revisionist, who appeared before the learned Trial Court could not timely inform the Revisionist about the ex parte judgment dated 27.08.2025, against which the revision is being preferred.

4. 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 revision is hereby condoned.

5. Admit.

6. Issue notice to the Respondent. Steps to be taken within a week. Counter affidavit to be filed within a period of three weeks.

7. List this matter on 07.01.2026.

(Ashish Naithani, J.) 03.12.2025 Nitesh/