Aasha Singh vs State Of U.P. And 3 Ors.
2014 Latest Caselaw 892 ALL

Citation : 2014 Latest Caselaw 892 ALL
Judgement Date : 15 April, 2014

Allahabad High Court

Aasha Singh vs State Of U.P. And 3 Ors. on 15 April, 2014

Bench: Sheo Kumar Singh, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- SPECIAL APPEAL No. - 381 of 2014
 

 
Appellant :- Aasha Singh
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Appellant :- Sudhir Kumar Singh
 
Counsel for Respondent :- C.S.C.,Jayram Pandey
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Vivek Kumar Birla,J.

Argument is that although the deceased was missing since 1988 but from the authentic papers/documents death was declared in the year 1994 and immediately thereafter application for providing employment was given and therefore, on account of the said fact cause of delay needs to be considered on merits.

Respondents 3 and 4 are represented by Sri Jai Ram Pandey, learned Advocate.

Learned Standing Counsel represents respondents 1 and 2.

All may file counter affidavit on or before the next date fixed, so that the appeal may be finally decided on merits. .

Let this appeal be listed in the week commencing 12th May, 2014.

Order Date :- 15.4.2014

M.A.A.