Shri Veer Singh vs State Of U.P. And 6 Others
2014 Latest Caselaw 7754 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 858 of 2014
 

 
Appellant :- Shri Veer Singh
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Appellant :- J.H. Khan,Gulrez Khan,Pramod Kushwaha,W.H. Khan
 
Counsel for Respondent :- C.S.C.,S.K. Yadav,Shiv Nath
 

 
Hon'ble Vineet Saran,J.

Hon'ble Vivek Kumar Birla,J.

Re: Civil Misc. Delay Condonation Application No. 334920 of 2014

Heard learned counsel for the parties and perused the affidavit filed in support of this application. 

No counter affidavit has been filed. Cause shown for delay in filing the present special appeal is sufficient. The application is allowed and the delay in filing the special appeal is condoned.

Re: Special Appeal Defective No. 858 of 2014

Since the delay has been condoned, the office is directed to give a regular number to this appeal.

With the consent of learned counsel for the parties, put up this case on 30.10.2014 alongwith connected appeals.

Order Date :- 28.10.2014

SKS

                       (Vivek Kumar Birla, J)   (Vineet Saran, J)