Allahabad High Court
U.P. State Industrial Development ... vs Vijendra Singh & Others on 23 September, 2010
Author: Pankaj Mithal
Bench: Pankaj Mithal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- FIRST APPEAL DEFECTIVE No. - 245 of 2002 Petitioner :- U.P. State Industrial Development Corpn. Thru' Its Secretary Respondent :- Vijendra Singh & Others Petitioner Counsel :- Anurag Jauhari Respondent Counsel :- J.P. Singh Hon'ble Pankaj Mithal,J.
Heard counsel for the parties on the delay condonation application.
Delay is 115 days. Sufficient time was granted to the respondents since 2004 for filing reply to the delay codonation application but no reply has been filed. I have considered it, found to be sufficient.
Delay condoned.
Office to allot regular number to the appeal.
Application No.219132 of 2002 stands disposed of.
List in the next cause list showing the name of Sri Vivik Verma as counsel for the appellant.
Order Date :- 23.9.2010 piyush