Smt. Shiv Pyari vs State Of U.P. & Another
2016 Latest Caselaw 2101 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 13
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 325 of 2012
 
Revisionist :- Smt. Shiv Pyari
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Sant Ram Sharma
 
Counsel for Opposite Party :- Govt. Advocate,D.S.Parmar
 

 
Hon'ble Kaushal Jayendra Thaker,J.

Sri Sant Ram Sharma is reported to be ill today.

Defects Nos.1, 2 and 3 have not been removed till date.

Hence, the revision is dismissed for non-removal of office objection. 

Order Date :- 29.4.2016/Irshad

Case :- CRIMINAL REVISION DEFECTIVE No. - 325 of 2012

Revisionist :- Smt. Shiv Pyari

Opposite Party :- State Of U.P. & Another

Counsel for Revisionist :- Sant Ram Sharma

Counsel for Opposite Party :- Govt. Advocate,D.S.Parmar

Hon'ble Kaushal Jayendra Thaker,J.

After the aforesaid order was passed, the Bench Secretary has drawn the attention of the Court to the order dated 2.7.2012 of Section Officer, Stamp Reporter (Crl.) Section, which reads as follows:-

"Defect No. (i) (ii) (iii) removed. Now Crl. Revision is beyond the delay 112 days till today.

An affidavit in support of delay application has been filed.

Lay before Hon'ble Court."

On the delay condonation application, notice has already been issued. The matter was passed over. It appears that the delay condonation application for delay of 112 days is pending hence the delay condonation application supported with the Affidavit is on record. The same is perused and the delay which has been occasioned requires to be condoned and the same is condoned.

Office to give regular number to the revision and issue notice to respondent No.2 returnable within 4 weeks.

The aforesaid order at 3.30 is hereby recalled today itself.

List after 4 weeks.

Order Date :- 29.4.2016

Irshad