Shiv Kumar Pathak vs State Of U.P. Thru. Secretary ...
2017 Latest Caselaw 2925 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 32 of 2015
 

 
Appellant :- Shiv Kumar Pathak
 
Respondent :- State Of U.P. Thru. Secretary Board Of Revenue & 4 Others
 
Counsel for Appellant :- Jay Shankar Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 4832 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. - 32 of 2015

Appellant :- Shiv Kumar Pathak

Respondent :- State Of U.P. Thru. Secretary Board Of Revenue & 4 Others

Counsel for Appellant :- Jay Shankar Shukla

Counsel for Respondent :- C.S.C.

Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1.As requested by learned counsel for petitioner, list in next cause list.

Order Date :- 2.8.2017

Pachhere/-