State Of U.P. And 2 Ors. vs Ramk Kumar Singh
2014 Latest Caselaw 4455 ALL

Citation : 2014 Latest Caselaw 4455 ALL
Judgement Date : 14 August, 2014

Allahabad High Court

State Of U.P. And 2 Ors. vs Ramk Kumar Singh on 14 August, 2014

Bench: Rakesh Tiwari, Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 404 of 2014
 

 
Appellant :- State Of U.P. And 2 Ors.
 
Respondent :- Ramk Kumar Singh
 
Counsel for Appellant :- C.B.Tripahti, Spl.Counsel
 
Counsel for Respondent :- S.P. Pandey
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Akhtar Husain Khan,J.

This is an application for condonation of delay in filing the special appeal which is reported to be beyond time by 130 days.

We have heard learned counsel for the parties and gone through the affidavit filed in support of the delay condonation application.

Learned counsel for the respondent has no objection for condoning the delay in filing the special appeal.

The cause shown for condonation of delay is sufficient. The delay in filing the special appeal is condoned.

The application for condonation of delay is allowed.

Office is directed to allot regular number to this special appeal.

List in the next cause list..

Order Date :- 14.8.2014