Allahabad High Court
State Of U.P. Thru Secy. Harijan & 3 Ors. ( ... vs Vijay Kumar Singh Yadav & Anr. on 20 July, 2010
Author: F.I. Rebello
Bench: Ferdino Inacio Rebello, Devi Prasad Singh
Chief Justice's Court Case :- SPECIAL APPEAL DEFECTIVE No. - 176 of 2008 Petitioner :- State Of U.P. Thru Secy. Harijan & 3 Ors. ( S/S 3085/1988 ) Respondent :- Vijay Kumar Singh Yadav & Anr. Petitioner Counsel :- Standing Counsel Respondent Counsel :- A.R. Dwivedi,B R Singh Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Devi Prasad Singh,J.
Admit.
Respondents may file their reply. Order Date :- 20.7.2010 RKK/-
(F.I. Rebello, CJ) (Devi Prasad Singh, J) C.M. Application No.25743 of 2008: In: Re:
SPECIAL APPEAL DEFECTIVE No. - 176 of 2008 Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Devi Prasad Singh,J.
This is an application under Section 5 of Limitation Act for condoning the delay in filing the appeal. For the cause shown in the affidavit filed in support of the delay condonation application, the delay in filing the appeal is condoned. Application is allowed.
Office to register the appeal.
Order Date:20.7.2010 RKK/-
(Devi Prasad Singh, J) (F.I. Rebello, CJ)