State Of U.P.Throu.Secy.Food & ... vs Mrityunjai Prasad Singh
2017 Latest Caselaw 2924 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 121 of 2015
 

 
Appellant :- State Of U.P.Throu.Secy.Food & Civil Supply Deptt.Lko.& Ors.
 
Respondent :- Mrityunjai Prasad Singh
 
Counsel for Appellant :- C.S.C.
 
Counsel for Respondent :- I.M.Pandey
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 28954 of 2015)

1.Heard.

2.Delay in filing appeal is explained satisfactorily. It is hereby condoned. The application is accordingly allowed.

3.Let appeal be registered with regular number and old number shall also continued to be shown in bracket for finding out details of case, whenever required by parties with reference to either of the two numbers.

Order Date :- 2.8.2017

Pachhere/-

Case :- SPECIAL APPEAL DEFECTIVE No. - 121 of 2015

Appellant :- State Of U.P.Throu.Secy.Food & Civil Supply Deptt.Lko.& Ors.

Respondent :- Mrityunjai Prasad Singh

Counsel for Appellant :- C.S.C.

Counsel for Respondent :- I.M.Pandey

Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1.As jointly requested by learned counsel for both parties, list on 23.08.2017.

Order Date :- 2.8.2017

Pachhere/-