Allahabad High Court
State Of U.P. Through Principal Secy. ... vs Thakur Prasad on 13 January, 2010
Bench: Chandramauli Kumar Prasad, Pankaj Mithal
Chief Justice's Court Case :- SPECIAL APPEAL DEFECTIVE No. - 26 of 2010 Petitioner :- State Of U.P. Through Principal Secy. Food & Civil Supp.&Ors Respondent :- Thakur Prasad Petitioner Counsel :- M.C. Chaturvedi (Csc) Respondent Counsel :- S.K. Shukla Hon'ble Chandramauli Kumar Prasad,Chief Justice Hon'ble Pankaj Mithal,J.
Order on C.M. (Delay Condonation) Application No. 9298/2010 This application has been filed for condoning the delay in filing the appeal.
According to Stamp Reporter, the appeal is barred by limitation by 107 days.
Various reasons, which prevented the applicants from filing the appeal within time, have been enumerated in the affidavit filed in support of the application.
We are satisfied 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 on Special Appeal Mr. M.C. Chaturvedi, Chief Standing Counsel, appearing on behalf of the appellants, prays for withdrawal of the appeal with liberty to the appellants to seek review of the impugned order. Mr. S.K. Shukla appears on behalf of the respondent. Appeal stands dismissed as withdrawn with liberty aforesaid.
(Pankaj Mithal, J.) (C.K. Prasad, C.J.) Order Date :- 13.1.2010/AHA