The State Of U.P.Throu ... vs Mohammad Firaz 2508(S/S)2008
2014 Latest Caselaw 1617 ALL

Citation : 2014 Latest Caselaw 1617 ALL
Judgement Date : 9 May, 2014

Allahabad High Court

The State Of U.P.Throu ... vs Mohammad Firaz 2508(S/S)2008 on 9 May, 2014

Bench: Sheo Kumar Singh, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 75 of 2014
 

 
Appellant :- The State Of U.P.Throu Secy.Deptt.Of Animal Husbandry & Ors.
 
Respondent :- Mohammad Firaz 2508(S/S)2008
 
Counsel for Appellant :- C.S.C.
 
Counsel for Respondent :- Km. Vishwa Mohini
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Mahesh Chandra Tripathi,J.

There is delay in filing this appeal.

Explanation has been given in the affidavit.

Objection has been filed.

We being satisfied with the explanation so given, propose to condone the delay.

Accordingly, the delay in filing the appeal is condoned.

Office is to allot regular number to this appeal.

List this appeal in the week commencing 19th May, 2014.

Order Date :- 9.5.2014

M.A.A.

(M.C. Tripathi, J.) (S.K. Singh, J.)

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