SPLA/134/2025
2025 Latest Caselaw 1186 UK

Uttarakhand High Court

SPLA/134/2025 on 9 June, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                   Office Notes, reports, orders
SL.                or proceedings or directions
          Date                                                            COURT'S OR JUDGES'S ORDERS
No                  and Registrar's order with
                            Signatures


      09.06.2025
                                                   SPLA No. 134 of 2025
                                                   With
                                                   GA No. 36 of 2025
                                                   Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

Mr. K.S. Bora, Deputy Advocate General with Mr. J.P. Kandpal, Brief Holder for the State.

2. State has challenged the judgment dated 20.11.2024, whereby respondents were acquitted of the charge under Section 8/22 of NDPS Act. There is a delay of 103 days in filing the Appeal.

3. Issue notice to respondents on Delay Condonation Application (IA/1/2025) as well as on the Leave to Appeal Application, returnable within six weeks. Steps to be taken within ten days.

4. List on 04.08.2025.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 09.06.2025 Mahinder/