NARENDRA KUMAR SINGH Vs. STATE OF U P AND 3 OTHERS
LAWS(ALL)-2018-2-437
HIGH COURT OF ALLAHABAD
Decided on February 20,2018

NARENDRA KUMAR SINGH Appellant
VERSUS
State Of U P And 3 Others Respondents

JUDGEMENT

- (1.) Civil Misc. Delay Condonation Application No.- 1 of 2018
(2.) Heard learned counsel for the parties.
(3.) In view of the averments made in the affidavit filed in support of the application under Section 5 of the Limitation Act, we are satisfied that the appellant was prevented by sufficient cause from preferring the Special Appeal within the period of Limitation.;


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