Allahabad High Court
State Of U.P.,P.W.D. Thru Prin.Secy. & ... vs Dilshad Ahmed & 2 Ors. on 11 January, 2010
Author: Devi Prasad Singh
Bench: Devi Prasad Singh
Court No. - 27 Case :- FIRST APPEAL FROM ORDER No. - 331 of 2005 Petitioner :- State Of U.P.,P.W.D. Thru Prin.Secy. & Anr. Respondent :- Dilshad Ahmed & 2 Ors. Petitioner Counsel :- C.S.C. Hon'ble Devi Prasad Singh,J.
Hon'ble S.C. Chaurasia,J.
CMA No.1101 of 2005: Application for condonation of delay under Section 5 of Limitation Act in filing the F.A.F.O. Respondents counsel has not filed objection to the affidavit in support of the application under Section 5. Cause shown, seems to be sufficient. The application is allowed.
Delay is condoned. The appeal is taken on merit. Admit.
Let lower court record be summoned. List in the week commencing 1.2.2010. The appeal may be heard finally on the next date.
Order Date :- 11.1.2010 Rajneesh) Court No. - 27 Case :- FIRST APPEAL FROM ORDER No. - 331 of 2005 Petitioner :- State Of U.P.,P.W.D. Thru Prin.Secy. & Anr. Respondent :- Dilshad Ahmed & 2 Ors. Petitioner Counsel :- C.S.C. Hon'ble Devi Prasad Singh,J.
Hon'ble S.C. Chaurasia,J.
Appeal is admitted, vide order of date passed on memo of CMA No.1101 of 2005: Application for condonation of delay under Section 5 of Limitation Act in filing the F.A.F.O. Order Date :- 11.1.2010 Rajneesh)