Padyum Nath Ojha vs State Of U.P. Through Principal ...
2011 Latest Caselaw 3292 ALL

Citation : 2011 Latest Caselaw 3292 ALL
Judgement Date : 29 July, 2011

Allahabad High Court

Padyum Nath Ojha vs State Of U.P. Through Principal ... on 29 July, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 778 of 2008
 

 
Petitioner :- Padyum Nath Ojha
 
Respondent :- State Of U.P. Through Principal Secy. And Others
 
Petitioner Counsel :- Kamlesh Tiwari
 
Respondent Counsel :- C.S.C.,N.P. Tiwari
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

This appeal was restored on 27.5.2011 subject to deposit of Rs. 500/- as cost. The appellant could not deposit the same. Hence the present application for extension of time.

The appellant is granted a week's time to deposit the cost mentioned in the order dated 27.5.2011.

With these observations, the application is disposed of.

Order Date :- 29.7.2011

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