AWADHESH KUMAR TEWARI Vs. STATE OF U P
LAWS(ALL)-2005-12-125
HIGH COURT OF ALLAHABAD
Decided on December 06,2005

AWADHESH KUMAR TEWARI Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Poonam Srivastava, J. - (1.) The writ petition is beyond time by 190 days. The explanation for delay is given in paragraph No. 16 of the writ petition.
(2.) Cause shown is sufficient. Laches in filing the writ petition is condoned.
(3.) Heard Sri S.K. Pandey, learned Counsel appearing for the petitioner.;


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