Sushil Kumar vs State Of U.P.& Others
2017 Latest Caselaw 5676 ALL

Citation : 2017 Latest Caselaw 5676 ALL
Judgement Date : 24 October, 2017

Allahabad High Court

Sushil Kumar vs State Of U.P.& Others on 24 October, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 45555 of 2000
 

 
Petitioner :- Sushil Kumar
 
Respondent :- State Of U.P.& Others
 
Counsel for Petitioner :- P.N.Ojha,A.K. Singh,Ashok Khare,M. Singh,Mahendra Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

Order on the restoration application.

This restoration application has been filed along with the delay condonation application. The delay condonation application is highly belated and therefore, deserves to be dismissed even otherwise the original order dated 15.07.2010 has been passed on merits and is not an order dismissing the matter for wants of prosecution. Therefore, the restoration application is misconceived and is accordingly dismissed.

Order Date :- 24.10.2017

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