Unknown vs State Of Uttarakhand And Another
2026 Latest Caselaw 2220 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Another on 20 March, 2026

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                              SPLA No. 39 of 2026
                              With
                              CRLA No. 110 of 2026
                              Mahendra Kumar Agarwal
                                                                       --Appellant
                                                    Versus
                              State of Uttarakhand and Another
                                                                     --Respondents

Hon'ble Ashish Naithani, J., Mr. Deep Prakash Bhatt, learned counsel for the Appellant.

2. Mr. S.S. Chauhan, learned Deputy Advocate General for the State of Uttarakhand.

3. The matter is listed for consideration of the application seeking condonation of delay. The delay is reported to be of 39 days. The same stands satisfactorily explained and no objection has been raised by the other side.

4. Accordingly, the delay is condoned. The Delay Condonation Application (I.A. No. 01 of 2026) is allowed.

5. The matter requires consideration.

6. Summon the Trial Court Record.

7. After receipt of the TCR, the Registry is directed to prepare the paper book and supply the same to learned counsel for the parties, in accordance with the Rules.

8. Issue notice to Respondent No. 2. Steps shall be taken within one week.

9. List these cases on 11.05.2026.

10. Objections, if any, may be filed by the Respondent before the next date of listing.

(Ashish Naithani, J.) 20.03.2026

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