State Of ... vs Pushpendra Kumar Tiwari And ...
2018 Latest Caselaw 1427 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 337 of 2018
 
Appellant :- State Of U.P.Throu,Secy.Secondary Edu.Lko.And Ors.
 
Respondent :- Pushpendra Kumar Tiwari And Another
 
Counsel for Appellant :- C.S.C.
 
Counsel for Respondent :- P.C.Agarwal
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Connect with Special Appeal Defective No.146 of 2018.

Heard Sri Manjiv Shukla, learned Additional Chief Standing for the State-appellants and Sri Rajesh Tiwari, Advocate holding brief of Sri P. C. Agarwal, learned counsel for the respondent No.1.

It has been stated by Sri Shukla that the respondent No.2 is a proforma party and, as such, we are not issuing notice to the respondent No.2 at this stage.

Learned counsel for the respondent No.1 prays for and is granted ten days' time to file objection/ counter affidavit, if any, in the delay condonation matter.

List / put up this case in top ten cases on 18.07.2018.

Order Date :- 6.7.2018

Suresh/

[Rajesh Singh Chauhan,J.] [Vikram Nath,J.]