State Of U.P. And 2 Ors. vs Smt. Kaushalya Singh And 4 Ors.
2014 Latest Caselaw 1274 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 418 of 2014
 

 
Appellant :- State Of U.P. And 2 Ors.
 
Respondent :- Smt. Kaushalya Singh And 4 Ors.
 
Counsel for Appellant :- Bhola Nath Yadav
 
Counsel for Respondent :- Bheem Singh
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Attau Rahman Masoodi,J.

Although this appeal is reported to be delayed but order of this court dated 3.1.2014 indicates that in another appeal i.e. Special Appeal Defective No. 1334 of 2013 delay was condoned at the initial stage by a speaking order. The respondents have been granted time to file counter affidavit and operation of the impugned order was stayed. On consideration of the said  fact, we also condone the delay in filing this special appeal.

Let a regular number be allotted to this appeal.

Heard learned counsel for the appellant and Sri Bhim Singh, learned counsel who appeared on behalf of respondents. He may file counter affidavit by the next date.

Connect this appeal with the Special Appeal, referred to above to which regular number must have been allotted by now.

For the reasons given in the order dated 3.1.2014 passed in the aforesaid special appeal, we direct that effect and operation of the order of learned Single Judge dated 27.11.2012 shall remain stayed. 

Order Date :- 28.4.2014

M.A.A.

( A.R. Masoodi. J.)     (S. K. Singh, J. )