State Of U.P. vs Jagdish Prasad Srivastava
2013 Latest Caselaw 1046 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 80 of 1991
 

 
Petitioner :- State Of U.P.
 
Respondent :- Jagdish Prasad Srivastava
 
Petitioner Counsel :- P.K. Mishra,S.C.
 
Respondent Counsel :- P.P. Chaudhary
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Delay Condonation Application

This is a defective appeal. Notices were issued  on application under  Section 5 of the Limitation Act filed alongwith  appeal. 

No one appears  on behalf of the respondent. Learned  Standing  Counsel is present. Counter affidavit to the delay condonation application has been filed.   Rejoinder affidavit  has also been filed in support of  application  under  Section 5 of the  Limitation Act. 

From perusal of the  affidavit   annexed with  the application under section 5 of the  Limitation Act, the delay of  83  days   in filing the appeal has sufficiently been explained.

The application is allowed.  Office   is to assign regular number to the appeal. 

List this appeal for admission after two weeks. 

Order Date :- 17.4.2013

P.P.