STATE OF UTTARAKHAND AND OTHERS Vs. HEMRAJ SINGH

JUDGEMENT

(1.) Heard Mr. C.S. Rawat, leaned Additional C.S.C. for the State/appellant, Mr. Kishore Kumar, Mr. B.S. Bisht, learned counsel holding brief of Mr. D.S. Patni and Mr. Prateek Tripathi, learned counsel holding brief of Mr. Vipul Sharma, learned counsel for the respondents.

(2.) The applications to condone the delay in preferring the appeals are not opposed by learned counsel for the respondents. The applications are, accordingly, allowed. The delay is condoned.

(3.) Learned counsel for the parties would agree that the subject matter of these appeals is covered by our order in Special Appeal No. 543 of 2017 dated 13.02.2019.