Rajesh Kumar @ Narendra Kumar vs State Of U.P. And Another
2016 Latest Caselaw 6668 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Chief Justice's Court
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 653 of 2016
 

 
Appellant :- Rajesh Kumar @ Narendra Kumar
 
Respondent :- State Of U.P. And Another
 
Counsel for Appellant :- Ratnesh Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dilip B. Bhosale,Chief Justice
 
Hon'ble Suneet Kumar,J.

C.M. Delay Condonation Application No. 331211 of 2016

Heard Mr. R.K. Pandey, learned counsel for the appellant.

The appellant prays for condoning the 152 days' delay caused in filing the special appeal. The respondents have not filed any reply opposing the prayer till today.

In view thereof and for the reasons stated in the application and in the affidavit filed in support thereof, the delay in filing the special appeal is condoned.

The application is disposed of.

Order on Special Appeal

Counsel for the appellant does not press this special appeal in view of the observations made in the concluding paragraph of the impugned order dated 25.04.2016.  

Special appeal is dismissed as not pressed.

Order Date :- 26.10.2016

AHA

(Dilip B Bhosale, CJ)

(Suneet Kumar, J)