Maharaj Singh And Others vs State Of U.P. And Others
2012 Latest Caselaw 2792 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 239 of 2007
 

 
Petitioner :- Maharaj Singh And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- P.K.S.Paliwal
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

List has been revised. None is present on behalf of the appellant.

Office has reported that the appeal is barred by laches of 13 years and 14 days. Further there is deficiency in court fees amounting to Rs.71,915/-.

The appellant has also filed an application to accept the appeal and prayed that the court fees shall be paid when the Court directs. The said application is meritless. There is nothing on record to show as to why the appellant has not paid the court fees.

The application is dismissed. The application for condonation of delay is also dismissed.

In this state of affairs, the appeal is dismissed for want of prosecution.

(Arvind Kumar Tripathi (II),J)         (Prakash Krishna,J)

Order Date :- 9.7.2012

MK/

Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Order on delay condonation application.

Dismissed.

For order, see our order of date passed on memo of appeal.

(Arvind Kumar Tripathi (II),J)         (Prakash Krishna,J)

Order Date :- 9.7.2012

MK/

Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Order on application.

Dismissed.

For order, see our order of date passed on memo of appeal.

(Arvind Kumar Tripathi (II),J)         (Prakash Krishna,J)

Order Date :- 9.7.2012

MK/