DEEPAK GUPTA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) This is Delay Condonation Application No. 1422 of 2010, moved on behalf of the petitioners, for condonation of delay in filing the Restoration Application MCRC No. 755 of 2010, for restoration of Criminal Misc. Application (C-482) No. 379 of 2005, which was dismissed for non-prosecution by this Court, on 23rd of July 2010.

(2.) Heard.

(3.) The eleven days delay in filing the restoration application is sufficiently explained in the affidavit filed by Shyam Dutt Pandey (petitioner No. 2). The Delay Condonation Application No. 1422 of 2010, is allowed. Delay in filing the restoration application is condoned.