Chandra Bhushan Mishra vs State Of U.P. & Others
2014 Latest Caselaw 8925 ALL

Citation : 2014 Latest Caselaw 8925 ALL
Judgement Date : 20 November, 2014

Allahabad High Court

Chandra Bhushan Mishra vs State Of U.P. & Others on 20 November, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- APPLICATION U/S 378 DEFECTIVE No. - 17 of 2001
 

 
Applicant :- Chandra Bhushan Mishra
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Applicant :- Rajendra Chaubey
 
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.1 State of U.P. None appeared for respondent nos.2 to 5.

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 condontion of delay in filing appeal is rejected in default of appellant.

Appeal is not entertained due to bar of limitation.

Order Date :- 20.11.2014

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