Ram Sharan vs State Of U.P. And Another
2014 Latest Caselaw 4423 ALL

Citation : 2014 Latest Caselaw 4423 ALL
Judgement Date : 14 August, 2014

Allahabad High Court

Ram Sharan vs State Of U.P. And Another on 14 August, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 1114 of 2001
 

 
Appellant :- Ram Sharan
 
Respondent :- State Of U.P. And Another
 
Counsel for Appellant :- Madan Mohan,Anil Babu
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Learned counsel for the appellant states that on similar issue the delay in other connected appeals has been condoned by this Court on 7.2.2013 in First Appeal Defective No. 1145 of 2001. The copy of the same has been produced before us.

Cause shown is sufficient. The delay is condoned. The application is allowed.

Office is directed to give regular number to this appeal.

Order Date :- 14.8.2014

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