Smt. Rubi vs State Of U.P. And 6 Others
2016 Latest Caselaw 1414 ALL

Citation : 2016 Latest Caselaw 1414 ALL
Judgement Date : 12 April, 2016

Allahabad High Court

Smt. Rubi vs State Of U.P. And 6 Others on 12 April, 2016

Bench: Shamsher Bahadur Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 518 of 2015
 

 
Revisionist :- Smt. Rubi
 
Opposite Party :- State Of U.P. And 6 Others
 
Counsel for Revisionist :- Sunil Vashisth
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Shamsher Bahadur Singh,J.

The notices sent to opposite party Nos.2 to 7 on delay condonation application has been received and the service on opposite party Nos.2 to 7 is found sufficient as per the office report.

No objection has been filed against the delay condonation application. The revision has been filed against the order dated 21.5.2015 beyond 11 days. Cause shown is sufficient.

The delay condonation application is allowed.

Office is directed to allot regular number.

Order Date :- 12.4.2016

G.S

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