Chandrasen Rathaure vs U.P. State Raod Transport ...
2015 Latest Caselaw 2256 ALL

Citation : 2015 Latest Caselaw 2256 ALL
Judgement Date : 10 September, 2015

Allahabad High Court

Chandrasen Rathaure vs U.P. State Raod Transport ... on 10 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 627 of 2015
 

 
Appellant :- Chandrasen Rathaure
 
Respondent :- U.P. State Raod Transport Corporation And Anr.
 
Counsel for Appellant :- Vidya Bhushan Srivastava
 
Counsel for Respondent :- Nripendra Mishra
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

(Civil Misc. Delay Condonation Application No. 305021 of 2015)

This application has been filed for condoning the delay in filing the present special appeal.

Cause shown is sufficient.

Application is allowed. The delay is condoned.

Counsel for the petitioner could not refer to any illegality in the order of the Hon'ble Single Judge giving rise to the present appeal. We find no good ground to entertain this intra court appeal.

The appeal is accordingly dismissed.

Order Date :- 10.9.2015

Ashish Pd.

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