Prem Narayan Gupta vs Virendra Singh Lekhpal And ...
2014 Latest Caselaw 9451 ALL

Citation : 2014 Latest Caselaw 9451 ALL
Judgement Date : 2 December, 2014

Allahabad High Court

Prem Narayan Gupta vs Virendra Singh Lekhpal And ... on 2 December, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 378 DEFECTIVE No. - 21 of 2001
 

 
Applicant :- Prem Narayan Gupta
 
Opposite Party :- Virendra Singh Lekhpal And Another
 
Counsel for Applicant :- Ramesh Chandra Srivastava
 
Counsel for Opposite Party :- A.G.A.
 

 
Hon'ble Akhtar Husain Khan,J.

None appeared for the appellant even after list was revised. Learned A.G.A. appeared for respondent no.2 State of U.P. None appeared for respondent no. 1.

None is present on behalf of appellant to press application moved under Section 5 of the Indian Limitation Act. Hence application moved under Section 5 of Indian Limitation Act for condonation of delay in filing appeal is rejected in default of appellant.

Appeal is not entertained due to bar of limitation.

Order Date :- 2.12.2014

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