MUKESH KUMAR S/O OM PRAKASH SHARMA Vs. STATE OF UTTARAKHAND THROUGH SECRETARY, HOME, INSPECTOR GENERAL OF POLICE, NAINITAL ZONE AND SUPERINTENDENT OF POLICE

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.