STATE OF UTTARAKHAND Vs. BAHADUR SINGH RAWAT

JUDGEMENT

(1.) There is delay of 59 days in filing the present Appeal.

(2.) For the reasons stated in the affidavit filed in support of the Delay Condonation Application (CLMA NO. 7068 of 2017), the delay is condoned. The Delay Condonation Application stands allowed accordingly.

(3.) Both the learned counsel for the parties are ad-idem that the issue involved in the present Appeal is already covered by the case of Uttaranchal Van Shramik Sangh Ranibagh Etc. vs. The State of Uttarakhand and Others SLP (C) Nos. 11651-11652 of 2019, decided by the Hon'ble Supreme Court by its judgment dtd. 12/2/2020.