Allahabad High Court
Sher Bahadur Singh vs Jt. Director Of Education?& Others on 6 July, 2010
Author: Vineet Saran
Bench: Vineet Saran, Ran Vijai Singh
Court No. - 35 Case :- SPECIAL APPEAL DEFECTIVE No. - 578 of 2004 Petitioner :- Sher Bahadur Singh Respondent :- Jt. Director Of Education?& Others Petitioner Counsel :- Khalil Ahmad Ansari Respondent Counsel :- C.S.C. Hon'ble Vineet Saran,J.
Hon'ble Ran Vijai Singh,J.
Civil Misc.Delay Condonation Application No.115675 of 2004 is taken up for order.
No one appears for the appellant to press this application. Learned Standing Counsel appears for the respondents. The application is rejected for want of prosecution.
Order Date :- 6.7.2010 PKB Hon'ble Vineet Saran,J.
Hon'ble Ran Vijai Singh,J.
Special Appeal NO.(578) of 2004 is taken up for order. No one appears for the appellant. Learned Standing Counsel appears for the respondents.
We have rejected the application for condonation of delay for want of prosecution. In view of that the appeal is dismissed as barred by time. OrderDate: 06.07.2010 PKB