Citation : 2017 Latest Caselaw 6626 ALL
Judgement Date : 9 November, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- SECOND APPEAL DEFECTIVE No. - 426 of 2017 Appellant :- State Of U.P. & Another Respondent :- Kashi Prasad & 6 Others Counsel for Appellant :- Vishnu Kumar Nagaich Hon'ble Bachchoo Lal,J.
Heard learned counsel for the appellants and perused the record.
Issue notice to the respondents on delay condonation application u/s 5 of Limitation Act.
Steps be taken within ten days.
List after service of notice upon the respondents.
Order Date :- 9.11.2017
Gss
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