CONST. 157 ARMED POLICE MUKESH KUMAR S/O OM PRAKASH SHARMA Vs. STATE OF UTTARAKHAND THROUGH SECRETARY, HOME,

JUDGEMENT

(1.) Mr. Dinesh Gahtori, Advocate for the petitioner/appellant. Mr. Subhash Upadhyaya, Brief Holder for the respondents.

(2.) They are heard on CLMA No. 3209 of 2007 (Delay Condonation Application).

(3.) The restoration petition, filed by the petitioner/appellant on 01.11.2007, is time -barred by more than two months.