STATE OF UTTARAKHAND Vs. SEEMA

JUDGEMENT

(1.) Heard learned counsel for the parties on Delay Condonation Application.

(2.) As per office report, there is a delay of 72 days in filing the Government Appeal against the impugned judgment and order. Since, the reasons given by the State in the Delay Condonation Application supported by the affidavit, are sufficient and well explained, therefore, the delay in filing the government appeal is condoned. Delay Condonation Application (IA/1/2024) made therefor is allowed.

(3.) Heard learned counsel for the parties on Leave to Appeal Application.