Sukhpal Singh vs State Of U.P.
2013 Latest Caselaw 5296 ALL

Citation : 2013 Latest Caselaw 5296 ALL
Judgement Date : 30 August, 2013

Allahabad High Court

Sukhpal Singh vs State Of U.P. on 30 August, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 369 of 2013
 

 
Appellant :- Sukhpal Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- S.N. Gupta
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the appellant and the learned AGA.

This appeal is reported to be filed beyond time by only three days.

Cause shown in the affidavit filed in support of the delay condonation application is sufficient to condone the delay.

Accordingly, the delay is condoned. The delay condonation application is allowed.

Office is directed to give regular number to this appeal and put up this case on 3rd September, 2013 as unlisted.

Order Date :- 30.8.2013

Mustaqeem.

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