State Of U.P. vs Rajesh Kumar Sharma & Another
2016 Latest Caselaw 4366 ALL

Citation : 2016 Latest Caselaw 4366 ALL
Judgement Date : 19 July, 2016

Allahabad High Court

State Of U.P. vs Rajesh Kumar Sharma & Another on 19 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- GOVERNMENT APPEAL DEFECTIVE No. - 9 of 1997
 

 
Appellant :- State Of U.P.
 
Respondent :- Rajesh Kumar Sharma & Another
 
Counsel for Appellant :- V.S.Misra,AGA
 
Hon'ble Abhai Kumar, J.

Learned A.G.A for the State as well as learned counsel for the respondent nos. 1 and 3 are present.

It is stated by Sri Bhaskar Bhadra, learned counsel for respondent nos. 1 and 3 that respondent no. 3 has died.

Heard upon the application under Section 5 of Limitation Act and perused the record.

No counter affidavit regarding the delay has been filed by the respondents.

The delay in filing the application for leave to appeal has been properly explained to the satisfaction of this Court, hence the application for delay in filing the leave to appeal has been allowed and the delay is accordingly condoned.

Respondents are directed to file counter affidavit.

List in the next cause list.

Order Date :- 19.07.2016

Vinod.