Harish Kumar vs State Of U.P. And 4 Others
2015 Latest Caselaw 1253 ALL

Citation : 2015 Latest Caselaw 1253 ALL
Judgement Date : 14 July, 2015

Allahabad High Court

Harish Kumar vs State Of U.P. And 4 Others on 14 July, 2015

Bench: Rajes Kumar, Shamsher Bahadur Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 481 of 2015
 

 
Appellant :- Harish Kumar
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Appellant :- Ashish Agrawal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shamsher Bahadur Singh,J.

Civil Misc. Delay Condonation Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The delay in filing the Special Appeal is condoned. The application is allowed.

Order Date :- 14.7.2015

Case :- SPECIAL APPEAL DEFECTIVE No. - 481 of 2015

Appellant :- Harish Kumar

Respondent :- State Of U.P. And 4 Others

Counsel for Appellant :- Ashish Agrawal

Counsel for Respondent :- C.S.C.

Hon'ble Rajes Kumar,J.

Hon'ble Shamsher Bahadur Singh,J.