Smt. Heeramani vs Nagar Panchayat Sirsa Allahabad & ...
2015 Latest Caselaw 4015 ALL

Citation : 2015 Latest Caselaw 4015 ALL
Judgement Date : 6 November, 2015

Allahabad High Court

Smt. Heeramani vs Nagar Panchayat Sirsa Allahabad & ... on 6 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 771 of 2015
 

 
Appellant :- Smt. Heeramani
 
Respondent :- Nagar Panchayat Sirsa Allahabad & 3 Others
 
Counsel for Appellant :- Inteshwar Nath Singh,Ajay Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Nobody is present on behalf of the appellant.

This appeal has been filed after more than four years and 128 days of the prescribed period for limitation. The explanation is not furnished is not to the satisfaction of the Court.

The application for condoning the delay is rejected. The appeal is accordingly dismissed as barred by limitation.

Order Date :- 6.11.2015

Ashish Pd.

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