Shibbu (Since Deceased) And ... vs State Of U.P.
2014 Latest Caselaw 4464 ALL

Citation : 2014 Latest Caselaw 4464 ALL
Judgement Date : 14 August, 2014

Allahabad High Court

Shibbu (Since Deceased) And ... vs State Of U.P. on 14 August, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 1156 of 2001
 

 
Appellant :- Shibbu (Since Deceased) And Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Madan Mohan,Anil Babu
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Learned counsel for the appellants states that on similar circumstances 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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