U.P. STATE EMPLOYEES WELFARE CORPORATION Vs. SHIVANAND MISHRA
LAWS(ALL)-2017-3-149
HIGH COURT OF ALLAHABAD
Decided on March 21,2017

U.P. State Employees Welfare Corporation Appellant
VERSUS
Shivanand Mishra Respondents

JUDGEMENT

- (1.) Order on Civil Misc. Delay Condonation Application No. 81344 of 2017: Heard Sri Jagannath Maurya, learned counsel for the appellants, Sri P.N. Saxena, learned Senior Counsel assisted by Sri Sunil Kumar for the respondent No. 1 as well as Sri Vikas Budhwar for the second respondent.
(2.) The appellant prays for condoning the 201 days' delay caused in filing the special appeal. The respondents have not filed any reply opposing the prayer till today.
(3.) In view thereof and for the reasons stated in the application and in the affidavit filed in support thereof, the delay in filing the special appeal is condoned.;


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