Allahabad High Court
State Of U.P. vs Ganesh And Anr. on 24 February, 2016
Author: Mohd. Tahir
Bench: Mohd. Tahir
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 47 Case :- GOVERNMENT APPEAL DEFECTIVE No. - 119 of 2016 Appellant :- State Of U.P. Respondent :- Ganesh And Anr. Counsel for Appellant :- G.A. Hon'ble Mohd. Tahir,J.
Heard learned counsel for the appellant, learned AGA for the State and perused the record.
There is a delay of 27 days in filing the appeal. The cause shown for the delay appears to be satisfactory. So the delay in filing the appeal is hereby condoned and the delay condonation application no. 60433 of 2016 is, accordingly, allowed.
This appeal is admitted for hearing on application for leave to appeal.
Office is directed to allot regular number to this appeal.
This matter be listed in the first week of April 2016 for hearing on application for leave to appeal.
Order Date :- 24.2.2016 praveen.