WPMS/22782/1991
2026 Latest Caselaw 2716 UK

Uttarakhand High Court

WPMS/22782/1991 on 6 April, 2026

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

             Office Notes, reports,
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      Date     or directions and                                   COURT'S OR JUDGES'S ORDERS
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                                      MCC 3484/2024 (For Restoration application)
                                      IA 3485/2024 (For Delay Condonation Application)
                                      In
                                      WPMS No. 22782 of 1991
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. B.D. Kandpal, learned counsel for the petitioner.

2. Mr. Ghanshyam Joshi, learned Addl. C.S.C. for the State.

3. The restoration application has been moved by the petitioner. The writ petition was dismissed in default on 23.02.2024. It is contended in the restoration application that the counsel for the petitioner on the date fixed was ill and was admitted in Leelawati Hospital, Mumbai.

4. The objection has been filed.

5. There is a delay of 130 days. The delay is well explained, even the reasons as given in the restoration application is also well explained.

6. In such view of the matter, the restoration application as well as delay condonation application is allowed and the writ petition is restored to its original number.

7. List this matter after two weeks.

(Rakesh Thapliyal, J.) 06.04.2026 PR