Raish Husain vs U.P. State Raod Transport ...
2015 Latest Caselaw 2257 ALL

Citation : 2015 Latest Caselaw 2257 ALL
Judgement Date : 10 September, 2015

Allahabad High Court

Raish Husain 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. - 628 of 2015
 

 
Appellant :- Raish Husain
 
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. 305024 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. Wwe 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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