Amarjeet Singh vs Asha Vialapoal
2026 Latest Caselaw 2030 UK

Uttarakhand High Court

Amarjeet Singh vs Asha Vialapoal on 17 March, 2026

             Office Notes,
            reports, orders
            or proceedings
SL.   Dat                                                                        COURT'S OR JUDGE'S ORDERS
             or directions
No.    e
            and Registrar's
              order with
              Signatures

                              SPLA No.277 of 2025
                              With
                              CRLA No.712 of 2025
                              Amarjeet Singh                                      ......Appellant
                              Versus
                              Asha Vialapoal                                      ...Respondent
                              Hon'ble Ashish Naithani, J.

Mr. Ankur Sharma, learned counsel holding brief of Mr. Nalin Saun, learned counsel for the Appellant.

2. As per office report dated 16.02.2026, notices have been served upon the Respondent personally indicating service sufficient. There is no representation on behalf of the Respondent.

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

4. The delay is of 84 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. Trial Court Record has been received and 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.

7. Since service is sufficient for the Respondent, objections be invited in the matter.

8. List this matter on 09.04.2026.

(Ashish Naithani, J.) 17.03.2026 Nitesh/