Allahabad High Court
Ram Prakash And Others vs State Of U.P. & Ors. on 30 July, 2010
Bench: Ferdino Inacio Rebello, Amreshwar Pratap Sahi
Chief Justice's Court Case :- SPECIAL APPEAL DEFECTIVE No. - 689 of 2010 Petitioner :- Ram Prakash And Others Respondent :- State Of U.P. & Ors. Petitioner Counsel :- Shailendra Prakash Pandey Respondent Counsel :- C.S.C. Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Amreshwar Pratap Sahi,J.
None present for the appellants, when the matter is called out in the revised list.
There is a finding recorded that the Labour Court itself had noted that the appellants are contract labourers. In our opinion, therefore, no case is made out for interference.
Accordingly, the appeal is dismissed.
Order Date :- 30.7.2010 RKK/-
(A.P. Sahi, J) (F.I. Rebello, CJ) Delay Condonation Application No.212519 of 2010 In re:
Case :- SPECIAL APPEAL DEFECTIVE No. - 689 of 2010 Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Amreshwar Pratap Sahi,J. This is an application under Section 5 of the Limitation Act for condoning the delay in filing the appeal. Considering the cause shown in the affidavit filed in support of the delay condonation application, the delay in filing the appeal is condoned. Application stands allowed. Office to register the appeal.
Dt/-30.7.2010 RKK/-
(A.P. Sahi, J) (F.I. Rebello, CJ)