State Of U.P. vs Sri Ram Kumar Gupta
2013 Latest Caselaw 1418 ALL

Citation : 2013 Latest Caselaw 1418 ALL
Judgement Date : 26 April, 2013

Allahabad High Court

State Of U.P. vs Sri Ram Kumar Gupta on 26 April, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 261 of 1997
 

 
Petitioner :- State Of U.P.
 
Respondent :- Sri Ram Kumar Gupta
 
Petitioner Counsel :- N.B.Tiwari,R.K. Gupta
 
Respondent Counsel :- R.K. Gupta
 

 
Hon'ble Mrs. Sunita Agarwal,J.

List revised. none appears for the appellant. Sri R.K. Gupta, Advocate appears on behalf of the respondent.

This is a belated appeal. Notices were issued on the application under Section 5 of the Limitation Act. Counter affidavit has been filed. Cause shown for delay in filing the appeal is sufficient. Delay is condoned. The application under Section 5 of the Limitation Act is allowed.

Appeal be assigned regular number and be listed for admission.

Order Date :- 26.4.2013

P.P.

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