Allahabad High Court
Rajpal Singh And Others vs Satya Pal Singh Alias Satpal And Others on 27 January, 2010
Bench: Chandramauli Kumar Prasad, Arun Tandon
Chief Justice's Court Case :- SPECIAL APPEAL DEFECTIVE No. - 103 of 2010 Petitioner :- Rajpal Singh And Others Respondent :- Satya Pal Singh Alias Satpal And Others Petitioner Counsel :- Vimal Chandra Mishra Respondent Counsel :- C.S.C.,S.N. Pandey Hon'ble Chandramauli Kumar Prasad,Chief Justice Hon'ble Arun Tandon,J.
C.M. Delay Condonation Application No.20629 of 2010 This application has been filed for condoning the delay in filing the appeal.
According to the Stamp Reporter, the appeal is barred by limitation by 14 days.
Various reasons, which prevented the appellants from filing the appeal within time, have been enumerated in the affidavit filed in support of the delay condonation application. We are satisfied that the cause shown is sufficient for condoning the delay in filing the appeal.
Accordingly, the delay in filing the appeal is condoned. The application stands allowed.
Order on Appeal:
Admit.
As all the respondents are already represented, there is no necessity of issuing notice to them. Mr. Ashok Khare, learned Senior Advocate, appearing on behalf of the appellants prays for interim relief. In the facts and circumstances of the case, we are not inclined to grant interim relief. However, any promotion made, shall be subject to the final decision in the appeal. Order Date :- 27.1.2010 RKK/-
(Arun Tandon, J) (C.K. Prasad, CJ)