Allahabad High Court
R.M., U.P.S.R.T.C. vs Raja Ram Yadav on 27 January, 2010
Author: Arun Tandon
Bench: Chandramauli Kumar Prasad, Arun Tandon
Chief Justice's Court Order on Civil Misc. Application No. 168428 of 2004 Inre: Case :- SPECIAL APPEAL DEFECTIVE No. - 797 of 2004 Petitioner :- R.M., U.P.S.R.T.C. Respondent :- Raja Ram Yadav Petitioner Counsel :- M.M.Sahai Respondent Counsel :- Ashok Malviya Hon'ble Chandramauli Kumar Prasad,Chief Justice Hon'ble Arun Tandon,J.
This application has been filed for condoning the delay in filing the appeal.
According to Stamp Reporter the appeal is barred by limitation by 131 days.
Various reasons, which prevented the applicant from filing the appeal within time, have been enumerated in the affidavit filed in support of the application.
We are of the opinion that the same constitute sufficient cause for condoning the delay in filing the appeal.
Accordingly, delay in filing the appeal is condoned.
Application stands allowed.
Order Date :- 27.1.2010 Pkb/