CHANCHAL SINGH Vs. ADDL COMMISSIONER, KUMAON MANDAL

JUDGEMENT

(1.) HEARD Sri Rajesh Sharma, the learned counsel for the petitioners, Sri Sudhir Kumar, the learned Brief Holder for the State/respondent nos. 1, 2 and 13 and Ms. Jyoti Joshi, the learned counsel holding the brief of Sri B.D. Upadhyaya, the learned counsel for respondent nos. 3 & 4.

(2.) THE Court finds that sufficient cause has been shown to condone the delay in filing the restoration application. Delay Condonation Application is allowed. The delay in filing the restoration application is condoned.

(3.) HEARD the learned counsel for the parties on restoration application.