State Of ... vs Km. Kusum Srivastava
2017 Latest Caselaw 3539 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 118 of 2015
 
Appellant :- State Of U.P.Throu.Prin.Secy.Finance Govt.Lko.A And Ors.
 
Respondent :- Km. Kusum Srivastava
 
Counsel for Appellant :- C.S.C.
 
Counsel for Respondent :- Vinod Pandey
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 28422 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 :- 23.8.2017

Pachhere/-

Case :- SPECIAL APPEAL DEFECTIVE No. - 118 of 2015

Appellant :- State Of U.P.Throu.Prin.Secy.Finance Govt.Lko.A And Ors.

Respondent :- Km. Kusum Srivastava

Counsel for Appellant :- C.S.C.

Counsel for Respondent :- Vinod Pandey

Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1.Heard.

2.Admit.

3. Until further orders of this Court, operation of impugned judgment and order dated 20.08.2014 passed in writ petition no. 6461 (SS) of 2012; Km. Kusum Srivastava Vs. State of U.P and others, shall remain stayed.

Order Date :- 23.8.2017

Pachhere/-