Singh Gift Centre vs State Of Uttarakhand And Another
2026 Latest Caselaw 1977 UK

Uttarakhand High Court

Singh Gift Centre vs State Of Uttarakhand And Another on 16 March, 2026

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                              SPLA No.92 of 2025
                              With
                              CRLA No.226 of 2025
                              Singh Gift Centre                                   ......Appellant
                              Versus
                              State of Uttarakhand and another                    ...Respondents
                              Hon'ble Ashish Naithani, J.

Mr. Rohit Gaur, learned counsel holding brief of Mr. Amar Murti Shukla, learned counsel for the Appellant.

2. Mr. G. C. Joshi, learned AGA with Mr. J.P. Kandpal, learned Brief Holder, for the State of Uttarakhand.

3. Heard on the delay condonation application (IA No.1/2025).

4. The delay is of 29 days' in filing the present criminal appeal.

5. This Court finds ground for condonation of the delay is sufficient. For the reasons indicated in the delay condonation application, the same is allowed, and the delay in filing criminal appeal is hereby condoned.

6. The matter needs consideration and for the same notices ought to be issued to the Respondent No.2.

7. Issue notice to the Respondent No.2. Steps to be taken within a week.

8. Trial Court Record is part of the record. Let the paper- book be prepared and supplied to the learned counsel for the parties on the payment of usual charges.

9. List this matter on 29.04.2026.

(Ashish Naithani, J.) 16.03.2026 Nitesh/