JAI PRAKASH AND ANR. Vs. BASIC SHIKSHA ADHIKARI AND ORS.
LAWS(ALL)-2011-2-405
HIGH COURT OF ALLAHABAD
Decided on February 10,2011

Jai Prakash And Anr. Appellant
VERSUS
Basic Shiksha Adhikari and Ors. Respondents

JUDGEMENT

- (1.) Order on Delay Condonation Application
(2.) 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.
(3.) APPLICATION stands allowed. Order on the Special Appeal.;


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