Dinesh Mishra vs State Of U.P. And Anr.
2016 Latest Caselaw 2085 ALL

Citation : 2016 Latest Caselaw 2085 ALL
Judgement Date : 29 April, 2016

Allahabad High Court

Dinesh Mishra vs State Of U.P. And Anr. on 29 April, 2016

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 277 of 2012
 

 
Revisionist :- Dinesh Mishra
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- R.K. Tripathi,Neeraj Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Kaushal Jayendra Thaker,J.

Perused the office note which is as under:-

"Against order under Section 125 Cr.P.C. granting maintenance.

Revision not admitted. No stay granted. Revision likely to become infructuous due to lapse of time.

Dated : 29.1.2015"

Notice was ordered to be issued on 29.5.2012. However, for the period of 4 years, none has present for the private respondent nor is there any report whether she has been served or not.

The delay is condoned for the reasons mentioned in the accompanying Affidavit and the office is directed to give regular number to Criminal Revision if it had not been given earlier.

Issue fresh notice to respondent No.2 - Mamta Devi.

List before regular court after 6 weeks.

Order Date :- 29.4.2016

Irshad