NOKA VIHAR TOURIST COMPANY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THERE is delay of 36 days in filing the present special appeal.

(2.) DELAY condonation application is accompanied with affidavit filed by Mr. Govind Agarwal, Proprietor of appellant Company. Having considered the averments made in the affidavit filed in support of said application, and being satisfied with the sufficiency of the reasons thus furnished, delay in filing the special appeal is condoned. Delay condonation application no. 10319 of 2014 is allowed.

(3.) HEARD Mr. Narendra Bali, learned counsel for the appellant and Mr. P.C. Bisht, Standing Counsel for the State/respondents.