SHADIRAM SHARMA Vs. STATE OF U.P.
LAWS(ALL)-2020-3-3
HIGH COURT OF ALLAHABAD
Decided on March 05,2020

Shadiram Sharma Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) C.M. Delay Condonation Application NO.373344 of 2015.
(2.) Heard Sri Sanjeev Kumar Tyagi, learned counsel for the appellants and Sri Ambrish Shukla, learned counsel for the respondents.
(3.) There is a delay of about 13 years and 79 days in filing this first appeal.;


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