DEVENDRA KUMAR KHARE Vs. STATE OF U P & ANOTHER
LAWS(ALL)-2018-3-234
HIGH COURT OF ALLAHABAD
Decided on March 09,2018

Devendra Kumar Khare Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

- (1.) Heard Dr. Devendra Kumar Khare in person and Shri Anurag Sharma, holding brief of Shri Avanish Mishra, learned counsel for Medical Council of India on the delay condonation application.
(2.) The present review application has been filed along with the delay condonation application. There is a delay of 18 days in filing the review application.
(3.) The cause shown in filing the review application with delay is sufficient. The delay in filing the review application is condoned. The delay condonation application is allowed;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.