State Of U.P. vs Sunder Alias Surendra
2016 Latest Caselaw 4579 ALL

Citation : 2016 Latest Caselaw 4579 ALL
Judgement Date : 27 July, 2016

Allahabad High Court

State Of U.P. vs Sunder Alias Surendra on 27 July, 2016

Bench: Shashi Kant Gupta, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- GOVERNMENT APPEAL DEFECTIVE No. - 212 of 2008
 

 
Appellant :- State Of U.P.
 
Respondent :- Sunder Alias Surendra
 
Counsel for Appellant :- Government Advocate
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Shashi Kant,J.

Order on Criminal Misc. Condonation of Delay Application No. Nil of 2008.

Heard learned counsel for the parties and perused the record.

This application has been filed for condonation of delay of 8 days in filing the present appeal.

Cause shown is sufficient. The delay condonation application is allowed and delay in filing the appeal is condoned.

Office is directed to allot the regular number to the appeal.

List immediately after two weeks along with Government Appeal No. 2885 of 2008 (State Of U.P. vs. Jaipal and others) and Government Appeal No. 2891 of 2008 (State Of U.P. vs. Ompal).

Order Date :- 27.7.2016

Monika