STATE OF UTTER PRADESH Vs. RAM PRATAP
LAWS(ALL)-2020-2-209
HIGH COURT OF ALLAHABAD
Decided on February 12,2020

State of Utter Pradesh Appellant
VERSUS
RAM PRATAP Respondents

JUDGEMENT

PRITINKER DIWAKER,J. - (1.) There is a delay of 78 days in filing the appeal.
(2.) For the reasons mentioned in the application seeking condonation of delay, the same is allowed and the delay in filing the appeal is condoned.
(3.) Office to give regular number. Order on Appeal: ;


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