Allahabad High Court
Deputy Director, Social Forestry ... vs Lakshmi Chandra on 3 July, 2010
Author: F.I. Rebello
Bench: Ferdino Inacio Rebello, Amreshwar Pratap Sahi
Chief Justice's Court Case :- SPECIAL APPEAL DEFECTIVE No. - 215 of 2010 Petitioner :- Deputy Director, Social Forestry Division And Another Respondent :- Lakshmi Chandra Petitioner Counsel :- M.S. Pipersenia (Sc) Respondent Counsel :- Pankaj Srivastava Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Amreshwar Pratap Sahi,J.
Appeal was preferred against an interim order dated 3.12.2009 passed in the Contempt Application. The grievance on behalf of the State is that in the contempt application, such directions could not have been issued.
On behalf of the respondent before this Court, our attention has been invited to the subsequent order passed by the learned Contempt Judge on 26.2.2010.
In our opinion, considering the impugned orders, it is not a fit case, at this stage, to be interfered in this appeal. All questions are left open after the contempt proceedings are disposed of.
With the above observation, the appeal is disposed of.
(F.I. Rebello,CJ) (A.P. Sahi,J) Order Date :- 3.7.2010 RK Civil Misc. Delay Condonation Application No. 55815 of 2010 IN Special Appeal (D) No. 215 of 2010 Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Amreshwar Pratap Sahi,J.
This application has been filed for condoning the delay in filing the appeal.
Various reasons, shown in the affidavit filed in support of the delay condonation application, constitute sufficient cause for condoning the delay.
Accordingly, the delay in filing the appeal is condoned.
Application stands allowed.
(F.I. Rebello,CJ) (A.P. Sahi,J) Order Date :- 3.7.2010 RK