FA/64/2021
2026 Latest Caselaw 1555 UK

Uttarakhand High Court

FA/64/2021 on 26 February, 2026

              Office Notes,
             reports, orders
             or proceedings
SL.           or directions
      Date                                         COURT'S OR JUDGES'S ORDERS
No                 and
               Registrar's
               order with
               Signatures
                               FA No.64 of 2021
                               Hon'ble Siddhartha Sah, J.

Heard Mr. Raghav Singhal, learned counsel holding brief of Mr. Piyush Garg, learned counsel for the appellant and Mr. Siddhartha Singh, learned counsel for the respondent.

2. Misc. Application (IA No.04 of 2026) has been filed on behalf of the appellant to take on record the accompanying Delay Condonation Application.

3. Since there is no objection by the learned counsel for the respondent to the said application, the Misc. Application (IA No.04 of 2026) is allowed. Delay Condonation Application (IA No.05 of 2026) is taken on record.

4. Heard the learned counsel for the parties on the Delay Condonation Application (IA No.05 of 2026).

5. The instant Delay Condonation Application has been filed seeking condonation of delay in depositing the amount as directed by the Coordinate Bench of this Court vide order dated 15.12.2025.

6. In paragraph nos.4 and 5 of the said application, it has been stated that 'the applicant could not deposit the amount as directed by this Hon'ble Court within the time granted by this Hon'ble Court vide order dated 15.12.2025 in view of the financial constraints, but are willing and have always been willing to comply with the order of the Hon'ble Court. That there is delay in depositing the amount as directed by this Hon'ble Court. The appellant has now already prepared two drafts and filing the same along with the present application.'

7. A Demand Draft for an amount of `12,50,000/- (Twelve Lakh Fifty Thousand Only) in favour of the Registrar General High Court of Uttarakhand, has been placed on record as Annexure No.1 to the said application. Since the delay, which has occurred in depositing the aforesaid amount, has been duly explained in paragraph no.4 of the Delay Condonation Application, accordingly, the Delay Condonation Application (IA No.5 of 2026) is allowed. The delay is hereby condoned.

8. Registry is directed to collect this Demand Draft and deposit the same in a fixed deposit as directed vide order dated 15.12.2025 by the Coordinate Bench of this Court.

9. List this matter on 08.05.2026 for hearing.

(Siddhartha Sah, J.) 26.02.2026 Akash