Awadhesh Singh vs State Of U.P.
2016 Latest Caselaw 4757 ALL

Citation : 2016 Latest Caselaw 4757 ALL
Judgement Date : 2 August, 2016

Allahabad High Court

Awadhesh Singh vs State Of U.P. on 2 August, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 457 of 2016
 

 
Appellant :- Awadhesh Singh
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Amit Kumar Srivastava,Raj Kumar Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Naheed Ara Moonis,J.

This criminal appeal has been filed beyond time by 270 days.

The appellant has filed an application for condonation of delay, under section 5 the Limitation Act supported with an affidavit showing the cause for delay.

Learned A.G.A. is directed to file counter affidavit to the application under section 5 of the Limitation Act within a period of four weeks.

List this case in the week commencing 12.9.2016 before the appropriate Bench.

Order Date :- 2.8.2016

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