Allahabad High Court
State Of U.P. And 3 Ors vs Shiv Jag Sharma And 9 Ors on 28 September, 2018
Author: Bachchoo Lal
Bench: Amreshwar Pratap Sahi, Bachchoo Lal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Civil Misc. Delay Condonation Application No. 1 of 2018 In Case :- SPECIAL APPEAL DEFECTIVE No. - 710 of 2018 Appellant :- State Of U.P. And 3 Ors Respondent :- Shiv Jag Sharma And 9 Ors Counsel for Appellant :- Yogendra Kumar Srivastava Counsel for Respondent :- Yogesh Kumar Saxena Hon'ble Amreshwar Pratap Sahi,J.
Hon'ble Bachchoo Lal,J.
Heard learned Additional Advocate General Sri Ajeet Kumar Singh for the State and Sri Yogesh Kumar Saxena, learned counsel for all the respondents. We have considered the submissions raised on the issue of delay condonation and we find that cause shown is sufficient and the delay deserves to be condoned. The application is allowed. The appeal shall be treated to be within time and shall be allotted a regular number. Order Date :- 28.9.2018 Masarrat .
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Court No. - 40 Case :- SPECIAL APPEAL DEFECTIVE No. - 710 of 2018 Appellant :- State Of U.P. And 3 Ors Respondent :- Shiv Jag Sharma And 9 Ors Counsel for Appellant :- Yogendra Kumar Srivastava Counsel for Respondent :- Yogesh Kumar Saxena Hon'ble Amreshwar Pratap Sahi,J. Hon'ble Bachchoo Lal,J.
Connect this Special Appeal Defective with Special Appeal Defective No. 707 of 2018. For orders, see our order of date passed on the memo of Special Appeal Defective No. 707 of 2018. Order Date :- 28.9.2018 Masarrat