Allahabad High Court
State Of U.P. Through Secretary, Sec. ... vs Shailendra Kumar Singh Tomar And Others on 11 January, 2010
Bench: Chandramauli Kumar Prasad, Pankaj Mithal
Chief Justice's Court Case :- SPECIAL APPEAL DEFECTIVE No. - 12 of 2010 Petitioner :- State Of U.P. Through Secretary, Sec. Edu. Dept. And Others Respondent :- Shailendra Kumar Singh Tomar And Others Petitioner Counsel :- Suresh Singh (Acsc) Respondent Counsel :- Yogish Kumar Saxena Hon'ble Chandramauli Kumar Prasad,Chief Justice Hon'ble Pankaj Mithal,J.
Order on Delay Condonation Application This application has been filed for condoning the delay in filing the appeal.
According to the Stamp Reporter, appeal is barred by limitation by 112 days.
Various reasons, which prevented the applicants from filing the special appeal within time have been enumerated in the affidavit filed in support of the delay condonation application, same constitute sufficient cause for condoning the delay in filing the appeal.
Application stands allowed.
Order on Memo of Special Appeal Admit.
Issue notice to respondent No.2, for which requisites under registered cover with A.D. be furnished by 18th of January, 2010. Order on Stay Application Mr. Suresh Singh, Additional Chief Standing Counsel, appearing on behalf of the appellants prays for interim relief. We are not inclined to grant interim relief. Prayer for interim relief stands rejected. Order Date :- 11.1.2010 VMA (Pankaj Mithal, J.) (C.K. Prasad, C.J.)