Mohd. Ayyub vs State Of U.P. And Others
2017 Latest Caselaw 1456 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 1559 of 2012
 

 
Petitioner :- Mohd. Ayyub
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Virendra Kumar,Madhusudan Dikshit
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Ref: Civil Misc. Delay Condonation Application  No. 88387 of 2016

Nobody is present to press the delay condonation application filed under Section 5 of the Limitation Act, even in the revised reading of the cause list. 

The application stands rejected for want of prosecution.

Order Date :- 30.5.2017

BKM/-, S. Thakur

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Case :- WRIT - C No. - 1559 of 2012

Petitioner :- Mohd. Ayyub

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- Virendra Kumar,Madhusudan Dikshit

Counsel for Respondent :- C.S.C.

Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Ref: Civil Misc. Recall Application No. 88390 of 2016

Since the application, under Section 5 of the Limitation Act, filed in support of the recall application has already been rejected for want of prosecution, this recall application is also rejected as barred by limitation. 

Order Date :- 30.5.2017

BKM/-, S. Thakur