Unknown vs State Of Uttarakhand And Another
2026 Latest Caselaw 2350 UK

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Another on 24 March, 2026

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                              CRLA No. 320 of 2024
                              Rohit Singhal
                                                                        --Appellant
                                                    Versus
                              State of Uttarakhand and Another
                                                                 --Respondents

With CRLA No. 318 of 2024 Rohit Singhal

--Appellant Versus State of Uttarakhand and Another

--Respondents Hon'ble Ashish Naithani, J., Mr. Piyush Sammal and Ms. Sarita Bisht, learned counsel for the Appellant.

2. Mr. Vipul Painuly, learned A.G.A. assisted by Mr. Chitrarth Kandpal, learned Brief Holder for the State of Uttarakhand.

3. Mr. Siddhartha Singh, learned counsel for Respondent No.

4. As per the order sheet dated 12.06.2024, there is a mention of a delay of 42 days, for which the Coordinate Bench had directed that objections be filed on behalf of Respondent No. 2.

5. Ever since then, no objection has been filed regarding the condonation of delay.

6. As highlighted today regarding the delay, learned counsel for Respondent No. 2 submits that there is no objection from Respondent No. 2 and that the delay may be condoned.

7. Accordingly, the delay is condoned and the Delay Condonation Application is allowed.

8. Heard learned counsel for the parties.

9. Arguments heard. Judgment reserved.

(Ashish Naithani, J.) 24.03.2026

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