Ajay Kumar Singh vs Smt.Meera Singh
2012 Latest Caselaw 3278 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 257 of 2007
 

 
Petitioner :- Ajay Kumar Singh
 
Respondent :- Smt.Meera Singh
 
Petitioner Counsel :- Arun Kumar Singh
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Mushaffey Ahmad,J.

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

Office has reported that the appeal is barred by two years and 260 days. We have perused the affidavit filed in support of application for condonation of delay. No sufficient cause for not filing the appeal within time has been stated therein.

The application for condonation of delay is dismissed in default. Consequently, the appeal is dismissed as barred by time.

        (Mushaffey Ahmad,J)         (Prakash Krishna,J)

Order Date :- 27.7.2012

MK/

.

Hon'ble Prakash Krishna,J.

Hon'ble Mushaffey Ahmad,J.

Order on delay condonation application

Dismissed.

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

        (Mushaffey Ahmad,J)         (Prakash Krishna,J)

Order Date :- 27.7.2012

MK/