Idea Cellular Ltd. vs State Of U.P. And Others
2012 Latest Caselaw 3562 ALL

Citation : 2012 Latest Caselaw 3562 ALL
Judgement Date : 16 August, 2012

Allahabad High Court

Idea Cellular Ltd. vs State Of U.P. And Others on 16 August, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- WRIT - C No. - 39873 of 2012
 
Petitioner :- Idea Cellular Ltd.
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Alok Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

It is reported that the writ petition is barred by laches. The petitioner has moved an application for condonation of delay. No limitation is provided under Article 226 of the Constitution of India for the writ petition. However, the writ petition should normally be entertained within a period of 90 days and when there is delay, the same should be explained in the writ petition itself.

As prayed, the petitioner is allowed two weeks time to file supplementary affidavit explaining the delay.

List after two weeks before the appropriate Bench.

Order Date :- 16.8.2012

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