Sunil Kumar Agrawal vs State Of U.P. And Others
2013 Latest Caselaw 2774 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Civil Misc. Delay Condonation Application No. 173917 of 2009
 
in
 

 
Case :- WRIT - C No. - 18186 of 2009
 

 
Petitioner :- Sunil Kumar Agrawal
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.K. Pandey,R.K. Pandey
 
Respondent Counsel :- C.S.C.,G.P. Srivastava
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mrs. Jayashree Tiwari,J.

List has been revised.

Sri R.K. Pandey, learned counsel for the applicant is present.

No one appears on behalf of the applicant that respondent no. 2 to press the application.

The application is rejected for want of prosecution.

Order Date :- 24.5.2013

Monika

Civil Misc. Review Application No. 173918 of 2009

in

Case :- WRIT - C No. - 18186 of 2009

Petitioner :- Sunil Kumar Agrawal

Respondent :- State Of U.P. And Others

Petitioner Counsel :- S.K. Pandey,R.K. Pandey

Respondent Counsel :- C.S.C.,G.P. Srivastava

Hon'ble Rajes Kumar,J.

Hon'ble Mrs. Jayashree Tiwari,J.

Since the application under section 5 of the Limitation Act has already been rejected, the review application is also rejected as barred by time.

Order Date :- 24.5.2013

Monika