DIWAN SINGH Vs. STATE OF UTTARAKHAND & SIX

JUDGEMENT

(1.) (Delay Condonation Application No.4915 of 2012) Heard learned counsel for the parties on delay condonation application.

(2.) BY means of delay condonation application no. 4915 of 2012, learned counsel appearing on behalf of the private respondents no. 5 to 7 has prayed to condone the delay in filing the counter affidavit.

(3.) DELAY in filing the counter affidavit on behalf of respondent nos. 5 to 7 is condoned. The counter affidavit is taken on record.