PREM SHANKER GIRI Vs. D.D.C. BALLIA
LAWS(ALL)-2018-4-592
HIGH COURT OF ALLAHABAD
Decided on April 26,2018

Prem Shanker Giri Appellant
VERSUS
D.D.C. Ballia Respondents

JUDGEMENT

SALIL KUMAR RAI, J. - (1.) The delay in filing the substitution application has been explained in the affidavit.
(2.) The explanation given in the affidavit is found to be sufficient.
(3.) The delay in filing the substitution application is condoned and the delay condonation application is allowed.;


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