Laxmi Shanker Bajpai vs State Of U.P. & Another
2013 Latest Caselaw 6636 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- U/S 378 CR.P.C. DEFECTIVE No. - 206 of 2013
 

 
Applicant :- Laxmi Shanker Bajpai
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- R.K. Upadhyaya
 
Counsel for Opposite Party :- Govta Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard the learned counsel for the appellant and the learned A.G.A. for the State of U.P.

This application has been filed under section 5 of the Indian Limitation Act with a prayer that delay in filing this appeal may be condoned. This appeal has been filed beyond the period of limitation by five days. Sufficient cause has been shown to condone the delay. Therefore, the delay in filing the appeal is condoned and this application is allowed. The office is directed to allot regular number to this appeal.

Accordingly this application is allowed.

Order Date :- 28.10.2013

NA

Case :- U/S 378 CR.P.C. DEFECTIVE No. - 206 of 2013

Applicant :- Laxmi Shanker Bajpai

Opposite Party :- State Of U.P. & Another

Counsel for Applicant :- R.K. Upadhyaya

Counsel for Opposite Party :- Govta Advocate

Hon'ble Ravindra Singh,J.

Heard the learned counsel for the appellant and the learned A.G.A. for the State of U.P.

Summon the lower court record within a period of two months from today.

List for orders immediately thereafter.

Order Date :- 28.10.2013

NA