Kanhaiya Lal Mishra vs State Of U.P. And 3 Others
2021 Latest Caselaw 10038 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 384 of 2021
 

 
Appellant :- Kanhaiya Lal Mishra
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Appellant :- Shriraman Pandey,Brijendra Kumar Raj
 
Counsel for Respondent :- C.S.C.,Narendra Kumar Giri
 

 
Hon'ble Munishwar Nath Bhandari,Acting Chief Justice
 
Hon'ble Rajendra Kumar-IV,J.

This appeal has been preferred against the judgment dated 19th October, 2020. There is a delay of 28 days in filing the appeal but application for condonation of delay has not been filed thus, as per the Allahabad High Court Rules, 1952, appeal would not be maintainable. It is more so when even the petitioner-appellant should have noticed the delay so as to file application for condonation of delay. Having failed to do so, the appeal is not maintainable, it is accordingly dismissed.

 
Order Date :- 10.8.2021
 
VMA
 

 
(Rajendra Kumar-IV, J.)    (Munishwar Nath Bhandari, A.C.J.)