2015 (1) ALJ 693

Allahabad High Court

Hon'ble Judge(s): A. P. Sahi, Arvind Kumar Tripathi (Ii) , JJ

( A ) Constitution of India Art. 225 — Allahabad High Court Rules (1952), Chap. 7, R. 4 — Signing of judgment — Necessary — Application for condonation of delay and admissibility of special appeal heard simultaneously — Two separate orders passed, one condoning delay and other admitting special appeal — Order condoning delay had not been signed but order admitting appeal had been duly signed — Once special appeal had been admitted, delay would be deemed to have been condoned moreso when passing of order on delay condonation matter, not denied — Absence of signatures would not be fatal — Cannot render judgment a nullity. (Paras24252627)