KAMINI GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties on delay condonation application.

(2.) Delay Condonation Application has been filed by the appellant for condoning the delay of seven days in preferring the Special Appeal. Said application is supported by the affidavit filed by the appellant Smt. Kamini Gupta. The cause shown for delay is found sufficient. Therefore, we are inclined to condone the delay. The delay of seven days is hereby condoned. Delay Condonation Application (I.A. No. 02 of 2022) is, accordingly, allowed.

(3.) Also, heard the learned counsel for the parties on Special Appeal.