SUDHIR GOYAL Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Heard Mr. B.B. Sharma, learned counsel for the petitioner, Mr. Paresh Tripathi, Chief Standing Counsel for the State of Uttarakhand and Mr. Vipul Sharma, learned counsel for respondent nos. 6 & 7 on the Application (CLMA No. 7995 of 2015) for condonation of delay.

(2.) There is delay of 34 days in filing the Restoration Application (MCC NO. 439 of 2015). After having heard the learned counsel for the parties, we condone the delay and the Restoration Application (MCC No. 439 of 2015) stands allowed.

(3.) We heard the learned counsel for the parties.