Hawaldar Saroj vs Uttar Pradesh State Road ...
2016 Latest Caselaw 4497 ALL

Citation : 2016 Latest Caselaw 4497 ALL
Judgement Date : 22 July, 2016

Allahabad High Court

Hawaldar Saroj vs Uttar Pradesh State Road ... on 22 July, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 31358 of 2016
 

 
Petitioner :- Hawaldar Saroj
 
Respondent :- Uttar Pradesh State Road Transport Corp. & 2 Others
 
Counsel for Petitioner :- Rang Nath Pandey
 
Counsel for Respondent :- Sunil Kumar Misra
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The office has reported that the writ petition has been filed beyond five years and fifty nine days. The petitioner has explained the delay in paragraph no. 20 of the writ petition. The delay has been sufficiently explained. It is, accordingly, condoned.

Having regard to thefact, Sri S.K. Mishra, learned counsel for the Corporation may seek instruction in the matter.

Put up this case on 28.07.2016 as supplementary fresh.

Order Date :- 22.7.2016

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