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AO/27/2025
2026 Latest Caselaw 2576 UK

Citation : 2026 Latest Caselaw 2576 UK
Judgement Date : 1 April, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

AO/27/2025 on 1 April, 2026

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

      01.04.2026                        AO No. 27 of 2025
                                        Hon'ble Alok Kumar Verma, J.

Mr. Raunak Pant, learned counsel holding brief of Mr. Naresh Pant, learned counsel for the appellant.

2. Mr. I.P. Kohli, learned counsel for the respondent nos. 1, 2 and 3.

3. Mr. Suryakant Maithani, learned counsel for the respondent no.4.

4. This appeal has been filed along with an Application (IA No. 1 of 2025) to condone the delay of 45 days.

5. Mr. I.P. Kohli, Advocate and Mr. Suryakant Maithani, Advocate, have opposed the delay condonation application for cost.

6. Perused and gone through the record.

7. In the interest of justice, the delay condonation application is allowed, but on the cost of Rs. 6,000/- (Rupees Six Thousand).

8. Delay is condoned.

9. List on 30.04.2026 for arguments on Admission.

10. The cost shall be paid to the respondents-claimants.

(Alok Kumar Verma, J.) 01.04.2026 Shiv/

 
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