STATE OF UTTARAKHAND Vs. NIPENDRA KUMAR NATH

JUDGEMENT

(1.) Delay Condonation Application (CLMA No.12806/2017) Learned counsel for the respondent does not fairly oppose the delay in preferring the present special appeal.

(2.) For the reasons stated in the affidavit filed in support of the delay condonation application, the delay condonation application is allowed, and the delay of 147 days in preferring the special appeal is, hereby, condoned.

(3.) The present special appeal is directed against the order dtd. 12/4/2017, passed by the learned Single Judge, in Writ Petition (S/S) No.681 of 2016 preferred by the respondent. The impugned order is short, and the same reads as follows:-