STATE OF UTTARAKHAND Vs. RFAN

JUDGEMENT

(1.) Respondents have been served. Learned Advocates, Mr. Navneet Kaushik and Mr. Mohd. Umar, have filed Vakalatnama on behalf of the respondents. Their names are appearing in the list, but they are not appearing.

(2.) There has been 84 days' delay in preferring the appeal and, accordingly, an Application for condonation of delay has been filed. No one is seeking to object the said Application. We have perused the averments made in the Application for condonation of delay and have found that the reason for the delay was delay in granting permission to prefer appeal. What could be done when the same was done, could also be done within the time by which the same was required to be done.

(3.) Heard on the merit of the Application for leave to prefer appeal.