SPA/725/2017
2025 Latest Caselaw 4707 UK

Uttarakhand High Court

SPA/725/2017 on 7 October, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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03                                SPA No.725 of 2017
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Alok Mahra, J.

Mr. P.S. Rawat, Advocate for the appellants.

Mr. Puran Singh Bisht, Additional C.S.C. for the State.

Mr. K.P. Upadhyay, Advocate for the respondent no.7.

The appellant proposes to challenge the judgment and order dated 14.07.2017, passed in WPSS No.2229 of 2014, Mukesh Pandey Vs. State of Uttarakhand and Others, by this Court.

Learned counsel for the appellants submits that the appellants were not a party in the writ petition. Therefore, they sought leave to appeal, which was granted to them on 14.05.2025, but he submits that, in fact, this leave to appeal is delayed by 117 days. Delay Condonation Application, CLMA No.11697 of 2017 has also been filed.

It is not objected to by learned counsel for the respondents.

Leave to appeal has already been granted.

Having considered the grounds for delay, the delay condonation application is allowed.

The delay in preferring the appeal is condoned.

Heard on admission.

Admit.

Let call for the LCR.

List this matter for final hearing on 23.12.2025.

(Alok Mahra J.) (Ravindra Maithani J.) 07.10.2025 RV