State Of U.P. Thru' Collector And ... vs Smt. Ratnesh Parashar @ Ratna
2017 Latest Caselaw 7673 ALL

Citation : 2017 Latest Caselaw 7673 ALL
Judgement Date : 5 December, 2017

Allahabad High Court

State Of U.P. Thru' Collector And ... vs Smt. Ratnesh Parashar @ Ratna on 5 December, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 
Civil Misc. Delay Condonation Application No. 266062 of 2013
 
IN
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 263 of 2013
 

 
Appellant :- State Of U.P. Thru' Collector And Another
 
Respondent :- Smt. Ratnesh Parashar @ Ratna
 
Counsel for Appellant :- S.C.
 
Counsel for Respondent :- Anup Kumar Upadhyay
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellants, learned counsel for the respondent and perused the record.

This appeal has been reported to be filed beyond time by 165 days.

Cause shown is sufficient, therefore, delay condonation application is allowed and delay in filing the second appeal is condoned.

Office is directed to allot the regular number to this appeal.

List after ten days.

Order Date :- 5.12.2017

Gss

Download the LatestLaws.com Mobile App