Shashi Verma vs State Of U.P. Thru. Secy. (Basic ...
2023 Latest Caselaw 378 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 2 of 2023
 

 
Appellant :- Shashi Verma
 
Respondent :- State Of U.P. Thru. Secy. (Basic Edu.) Civil Sectt. U.P. Lko. And Others
 
Counsel for Appellant :- Jitendra Bahadur,Shobh Nath Yadav
 
Counsel for Respondent :- C.S.C.,Ran Vijay Singh
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Manish Kumar,J.

(Order on C.M. Application No. 1 of 2023)

This is an application for condonation of delay under Section 5 of the Limitation Act in filing Special Appeal.

Cause shown in the accompanying affidavit filed in support of the instant application for condonation of delay is sufficient.

Application is allowed.

Delay is condoned.

(Order on Special Appeal)

Heard Sri Jitendra Bahadur Singh, learned counsel for the appellant and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel.

Learned Standing Counsel has pointed out that the impugned judgment/order dated 20.12.2021 passed by the learned Single Judge of this Court in Writ A No. 8056 of 2020 (Rishabh Mishra and Ors. vs. State of U.P. and Ors.) was challenged in Special Appeal Defective No. 156 of 2022 (Veer Bahadur Singh and Ors. vs. State of U.P and Ors.) and the said Special Appeal has already been dismissed by a Division Bench of this Court vide its judgment/order dated 31.08.2022.

Learned counsel for the appellant could not dispute the said fact.

In view of the above, the present Special Appeal is dismissed.

(Manish Kumar, J.) (Ramesh Sinha, J.)

Order Date :- 4.1.2023/Nitesh