Subas Yadav vs State Of U.P. And 2 Ors.
2014 Latest Caselaw 647 ALL

Citation : 2014 Latest Caselaw 647 ALL
Judgement Date : 7 April, 2014

Allahabad High Court

Subas Yadav vs State Of U.P. And 2 Ors. on 7 April, 2014

Bench: Sheo Kumar Singh, Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 338 of 2014
 

 
Appellant :- Subas Yadav
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Appellant :- Awadh Narain Rai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Attau Rahman Masoodi,J.

There is delay of 39 days.

Respondent no. 1 and 2 are represented by learned Standing Counsel.

Respondent no. 3 is not represented by any learned Advocate.

Issue notice to respondent no. 3 on delay condonation matter. Steps will be taken within ten days.

List this appeal in the week commencing 5th May, 2014.

Learned Standing Counsel may file counter affidavit in the delay matter on or before the next date fixed.

Order Date :- 7.4.2014

M.A.A.

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