Smt. Rahisa & Another vs State Of U.P.
2013 Latest Caselaw 4189 ALL

Citation : 2013 Latest Caselaw 4189 ALL
Judgement Date : 16 July, 2013

Allahabad High Court

Smt. Rahisa & Another vs State Of U.P. on 16 July, 2013

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 307 of 2013
 

 
Appellant :- Smt. Rahisa & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Habid Ahmad
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

The appeal is reported to be filed beyond time by 15 days.

Delay condonation application along with supporting affidavit has been filed with this appeal.

Cause shown in the affidavit filed in support of the delay condonation application is sufficient.

The delay in filing the appeal is condoned. The delay condonation application is allowed.

Office is directed to give regular number to this appeal and list this case as unlisted on 18th July, 2013, along with Criminal Appeal No.2094 of 2013, Soeb @ Shoeb Vs. State of U.P.

Order Date :- 16.7.2013

Mustaqeem.

Download the LatestLaws.com Mobile App