SANTOSH KUMAR Vs. MUKHYA KARYAPALAK ADHIKARI
LAWS(ALL)-2012-12-158
HIGH COURT OF ALLAHABAD
Decided on December 14,2012

SANTOSH KUMAR Appellant
VERSUS
Mukhya Karyapalak Adhikari Respondents

JUDGEMENT

- (1.) Civil Misc. (Delay Condonation) Application No. 287802 of 2012. The aforementioned Delay Condonation Application has been filed, inter alia, praying for condoning the delay in filing Civil Misc. Review Application No. 287811 of 2012. An Affidavit, sworn by Santosh Kumar (petitioner-appellant), has been filed in support of both the aforesaid Applications, namely, Delay Condonation Application and Review Application.
(2.) Issue notice on the aforementioned Delay Condonation Application.
(3.) Notice on behalf of the respondent Nos. 1 and 2 has been accepted by Sri Rajiv Sharma, learned counsel for the said respondents.;


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