State Of U.P.Throu ... vs Ram Pal And Ors.
2017 Latest Caselaw 3508 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 64 of 2014
 
Appellant :- State Of U.P.Throu Prin.Secy.Election Deptt.Lko.& Ors.
 
Respondent :- Ram Pal And Ors.
 
Counsel for Appellant :- C.S.C.
 
Counsel for Respondent :- Dr.L.P.Misra
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 13355 of 2014)

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 :- 22.8.2017

Pachhere/-

Case :- SPECIAL APPEAL DEFECTIVE No. - 64 of 2014

Appellant :- State Of U.P.Throu Prin.Secy.Election Deptt.Lko.& Ors.

Respondent :- Ram Pal And Ors.

Counsel for Appellant :- C.S.C.

Counsel for Respondent :- Dr.L.P.Misra

Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Learned Standing counsel for petitioner and Sri Dr. L.P. Mishra, Advocate appearing for respondent stated that claimant-respondents have already retired and they have also been allowed retiral benefits accordingly.

2. Hence by efflux of time, this special appeal has rendered infructuous.

3. Dismissed.

Order Date :- 22.8.2017

Pachhere/-