Uttarakhand High Court
Uttarakhand Forest Development ... vs Commissioner Commercial Tax ... on 1 June, 2015
Author: K.M. Joseph
Bench: K.M. Joseph, V.K. Bist
CTR No. 7 of 2015 Hon'ble K.M. Joseph, C.J.
Hon'ble V.K. Bist, J.
Mr. Virendra Kumar Kaparwan, Advocate for the revisionist.
Mr. H.M. Bhatia, Brief Holder for the State of Uttarakhand / respondent.
There is delay of 155 days in filing the Revision. Though an objection has been filed by the respondent to the Application for condonation of delay, but the same is not seriously being opposed.
In the circumstances, we are of the view that the delay should be condoned. The delay will stand condoned. Application (CLMA No. 452 of 2015) for condonation of delay will stand allowed.
Delay Condonation Application (CLMA No. 3541 of 2015) in objection will also stand disposed of.
(V.K. Bist, J.) (K.M. Joseph, C.J.) 01.06.2015 Rathour