DAYAKRISHNA SHARMA Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Manoj Tiwari, Senior Advocate, assisted by Mr. Alok Mehra, Advocate with Mr. Mahesh Chandra Pant, Advocate for the petitioners.

(2.) Mr. Vikas Pandey, Brief Holder, present for the State of Uttarakhand.

(3.) The delay condonation applications in connected matters are allowed. The delay in filing the counter affidavits is hereby condoned. Counter affidavits filed on behalf of respondents are taken on record.