Allahabad High Court
S.I. Kedar Singh Yadav vs State Of U.P. Thru. Sec. Mini Of Home Lko. ... on 3 July, 2010
Bench: Ferdino Inacio Rebello, Amreshwar Pratap Sahi
Chief Justice's Court Case :- SPECIAL APPEAL DEFECTIVE No. - 619 of 2010 Petitioner :- S.I. Kedar Singh Yadav Respondent :- State Of U.P. Thru. Sec. Mini Of Home Lko. And Others Petitioner Counsel :- Shailendra Respondent Counsel :- C.S.C. Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Amreshwar Pratap Sahi,J.
None present to press the application for condonation of delay. Hence, the same is rejected for non-prosecution.
Even otherwise, considering the judgment of this Court in the case of Shyam Bihari Vs. State of U.P. through Pramukh Grih Sachiv, U.P., Lucknow & Ors., 2006 (60) ALR 257, the appeal would not be maintainable as the very issue was an issue also in that judgment.
Appeal is, accordingly, dismissed. No order as to costs.
(A.P. Sahi, J.) (F.I. Rebello, C.J.) Order Date :- 3.7.2010 AHA Order on C.M. Delay Condonation Application No. 176657 of 2010 Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Amreshwar Pratap Sahi,J.
Rejected.
For orders, see order of date passed on the mem of appeal.
(A.P. Sahi, J.) (F.I. Rebello, C.J.) Order Date :- 3.7.2010/AHA