ARJUN SINGH BHANDARI Vs. BAR COUNCIL OF UTTARAKHAND

JUDGEMENT

(1.) There is delay of forty days in filing the present Special.

(2.) Mr. Piyush Garg, the learned counsel for the respondents, does not oppose the Application seeking condonation of forty days' delay in filing the present Appeal.

(3.) Hence, for the reasons stated in Affidavit filed along with the Application for condondation of delay, the delay of forty days in filing the present Special Appeal is condoned. Accordingly, the Application for condonation of delay (IA No. 1 of 2022) stands disposed of.