Shahbaz Ali vs State Of U.P. & Another
2015 Latest Caselaw 1953 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- APPLICATION U/S 482 No. - 14222 of 2015
 

 
Applicant :- Shahbaz Ali
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Manoj Kumar Singh Solanki,Anup Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Pankaj Naqvi,J.

Criminal Misc. Time Extension Application No. 251289 of 2015

Herd Sri Manoj Kumar Singh, learned counsel for the applicant and learned A.G.A. for the State.

This application has been filed for seeking enlargement of time to comply the order dated 22.5.2015 granted earlier by this Court on the ground that as the applicant was confined to bed on account of ailment as is reflected from the medical prescription dated 25.5.2015 of the doctor concerned.

After hearing learned counsel for the parties, I am of the view that the cause shown is sufficient.

The application is allowed.

Three weeks and no more is granted from today to enable the applicant to comply the order dated 22.5.2015. This order shall form part and parcel of the order dated 22.5.2015. The other conditions shall remain unaltered.

However, in the event of default this order shall automatically stand vacated without further references to the Court.

Order Date :- 24.8.2015

Ashish Pd.