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LAWS(ALL)-2026-2-30

STATE OF U.P. Vs. SAKHAWAT ULLAH KHAN

Decided On February 04, 2026
STATE OF U.P. Appellant
V/S
Sakhawat Ullah Khan Respondents

Referred Judgements :-

DHANESHWAR SINGH CHAUHAN V. D.I.O.S. BUDAUN [REFERRED TO]
SOLOMAN MORAR JHA VS. DISTRICT INSPECTOR OF SCHOOLS,DEORIA AND OTHERS [REFERRED TO]
NARBDESHWAR MISRA VS. DISTRICT INSPECTOR OF SCHOOL, DEORIA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The present appeal has been filed with delay.

(2.) Cause shown is sufficient. Delay in filing the present appeal is condoned.

(3.) Delay condonation application is allowed.

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