State Of U.P.Throu Prin. Secy. ... vs Zafrul Hasan (Mohd.Zafrul Hasan ) ...
2015 Latest Caselaw 2537 ALL

Citation : 2015 Latest Caselaw 2537 ALL
Judgement Date : 22 September, 2015

Allahabad High Court

State Of U.P.Throu Prin. Secy. ... vs Zafrul Hasan (Mohd.Zafrul Hasan ) ... on 22 September, 2015

Bench: Rakesh Tiwari, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 431 of 2014
 

 
Appellant :- State Of U.P.Throu Prin. Secy. Public Works Deptt.Lko.& Ors.
 
Respondent :- Zafrul Hasan (Mohd.Zafrul Hasan ) 8592 (S/S)2010
 
Counsel for Appellant :- C.S.C.
 
Counsel for Respondent :- R.C.Tiwari
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Rajan Roy,J.

Order on Delay Condonation Application

Heard counsel for the parties and perused the record.

This special appeal is reported to be beyond time by one month and five days. Having heard the submissions and on perusal of the affidavit filed in support of delay condonation application, in our view, the cause shown is sufficient.

Accordingly, the delay in filing the special appeal is condoned and the delay condonation application is allowed.

List after one week.

Order Date :- 22.9.2015/SNT