Kamlesh Kumar Sharma vs State Of U.P. And 5 Others
2013 Latest Caselaw 4770 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 740 of 2013
 

 
Appellant :- Kamlesh Kumar Sharma
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Appellant :- Ram Agya Shukla,Rama Mohan Pandey
 
Counsel for Respondent :- C.S.C.,N.K. Pandey,Sunil Kumar Singh,Tariq Maqbool Khan
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

Order on

Civil Misc. (Delay Condonation) Application No. 216065 of 2013

          Issue notice on the aforementioned Delay Condonation Application.

        Notice on behalf of the respondent nos. 1 and 2 has been accepted by the learned Standing Counsel.

          Notice on behalf of the respondent nos. 3 and 4 has been accepted by Sri Sunil Kumar Singh, learned counsel for the said respondents.

        Notice on behalf of the respondent no. 5 has been accepted by Sri Tariq Maqbool Khan, learned counsel for the said respondent.

          Notice on behalf of the respondent no. 6 has been accepted by Sri N.K. Pandey, learned counsel for the said respondent.

          Therefore, no notice need be sent to the respondents.

          Counter Affidavit on behalf of the respondents may be filed within three weeks.

          Rejoinder Affidavit may be filed by the next date fixed in the matter.

        List this case on 10th September, 2013 before the appropriate Bench for consideration of the aforementioned Delay Condonation Application.

Order Date :- 30.7.2013

Priyanka