KARTAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SPECIAL Appeal No. 214 of 2015. Heard learned counsel for the parties and perused the record.

(2.) THERE is as many as 83 days' delay in filing the appeal. Considering the sufficiency of reasons indicated in the accompanied affidavit, inasmuch as, the delay condonation application being not opposed by the counsel for the opposite parties, the same is allowed. Delay stands condoned. Appeal is treated to have been filed within time. SPA No. 214/2015 & SPA No. 215/2015

(3.) SINCE controversy involved in these Special Appeals is identical, therefore, for the sake of convenience, both the appeals have been consolidated and are being decided by a common judgment. Special Appeal No. 214 of 2015 shall be the leading case.