Om Prakash Sharma vs State Of U.P. And 6 Others
2017 Latest Caselaw 828 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 708 of 2013
 

 
Appellant :- Om Prakash Sharma
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Appellant :- Sushil Chandra Srivastava
 
Counsel for Respondent :- C.S.C.,Santosh Kumar Srivastava,Siddharth Varma
 

 
Hon'ble Arun Tandon,J.

Hon'ble Mrs. Rekha Dikshit,J.

Special appeal (Defective) is dismissed as barred by limitation. 

(Rekha Dikshit,J) (Arun Tandon,J)

Order Date :- 17.5.2017

G.S

Case :- SPECIAL APPEAL DEFECTIVE No. - 708 of 2013

Appellant :- Om Prakash Sharma

Respondent :- State Of U.P. And 6 Others

Counsel for Appellant :- Sushil Chandra Srivastava

Counsel for Respondent :- C.S.C.,Santosh Kumar Srivastava,Siddharth Varma

Hon'ble Arun Tandon,J.

Hon'ble Mrs. Rekha Dikshit,J.

Ref:-  Delay Condonation Application No.205050 of 2013.

List has been revised. No body is present on behalf of the appellant/applicant to press this application filed under section 5 of the Limitation Act. The delay condonation application is dismissed for want of prosecution.

(Rekha Dikshit,J) (Arun Tandon,J)

Order Date :- 17.5.2017

G.S