Jagaranath Yadav vs Mahendra And Mahendra Financial ...
2014 Latest Caselaw 8528 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CIVIL REVISION DEFECTIVE No. - 31 of 2014
 

 
Revisionist :- Jagaranath Yadav
 
Opposite Party :- Mahendra And Mahendra Financial Services, Ltd.
 
Counsel for Revisionist :- S.M. Yadav
 

 
Hon'ble Sudhir Agarwal,J.

1. Learned counsel for the revisionist has filed an application seeking condonation of delay in filing the revision.

2. Perused the office report dated 1.11.2014. Steps have not been taken.

3. The application is, therefore, dismissed under chapter XII Rule 4 of the Allahabad HIgh Court Rules 1952.

Order Date :- 13.11.2014

SKS

Case :- CIVIL REVISION DEFECTIVE No. - 31 of 2014

Revisionist :- Jagaranath Yadav

Opposite Party :- Mahendra And Mahendra Financial Services, Ltd.

Counsel for Revisionist :- S.M. Yadav

Hon'ble Sudhir Agarwal,J.

The application, seeking condonation of delay in filing the appeal, having been dismissed vide order of date, this revision, being barred by time, is also dismissed.

Order Date :- 13.11.2014

SKS