State Of U.P. And 3 Ors vs Shiv Jag Sharma And 9 Ors
2018 Latest Caselaw 2943 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 
Civil Misc. Delay Condonation Application No. 1 of 2018
 
In
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 710 of 2018
 

 
Appellant :- State Of U.P. And 3 Ors
 
Respondent :- Shiv Jag Sharma And 9 Ors
 
Counsel for Appellant :- Yogendra Kumar Srivastava
 
Counsel for Respondent :- Yogesh Kumar Saxena
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

Heard learned Additional Advocate General Sri Ajeet Kumar Singh for the State and Sri Yogesh Kumar Saxena, learned counsel for all the respondents.

We have considered the submissions raised on the issue of delay condonation and we find that cause shown is sufficient and the delay deserves to be condoned.

The application is allowed. The appeal shall be treated to be within time and shall be allotted a regular number.

Order Date :- 28.9.2018

Masarrat

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Case :- SPECIAL APPEAL DEFECTIVE No. - 710 of 2018

Appellant :- State Of U.P. And 3 Ors

Respondent :- Shiv Jag Sharma And 9 Ors

Counsel for Appellant :- Yogendra Kumar Srivastava

Counsel for Respondent :- Yogesh Kumar Saxena

Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Bachchoo Lal,J.

Connect this Special Appeal Defective with Special Appeal Defective No. 707 of 2018.

For orders, see our order of date passed on the memo of Special Appeal Defective No. 707 of 2018.

Order Date :- 28.9.2018

Masarrat