Rana Pratap Singh & Another vs The Session Judge Mau & Others
2016 Latest Caselaw 1830 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 1390 of 1999
 

 
Applicant :- Rana Pratap Singh & Another
 
Opposite Party :- The Session Judge Mau & Others
 
Counsel for Applicant :- Dinesh Dwivedi,A.K. Pandey,H.N. Pandey
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Case called out. No-one has appeared on behalf of the applicants to press the review application alongwith delay condonation application supported by affidavit with a prayer to review order dated 5.9.2012 whereby the case was dismissed and the applicants were directed to surrender before the court below in pursuance of issuance of summon.

There is no sufficient ground to condone the delay in filing the review application to review the order dated 5.9.2012, which is a final order.

Accordingly, the review application is rejected.

Office is directed to communicate this order to the court below within two weeks through Fax. The court below shall proceed with the matter, expeditiously, in accordance with law.

Order Date :- 25.4.2016

RU