Hemant Kumar vs State Of U.P. And 2 Others
2019 Latest Caselaw 1384 ALL

Citation : 2019 Latest Caselaw 1384 ALL
Judgement Date : 15 March, 2019

Allahabad High Court

Hemant Kumar vs State Of U.P. And 2 Others on 15 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 217 of 2019
 

 
Revisionist :- Hemant Kumar
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Vipin Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

This criminal revision is reported to be filed beyond time by 718 days.

Learned A.G.A. has accepted notice on behalf of State/O.P. No. 1.

Issue notice to O.P. Nos. 2 and 3 on delay condonation application U/s 5 of Limitation Act returnable at an early date. Steps be taken within 10 days.

List after service of notice upon O.P. Nos. 2 and 3 before appropriate bench.

The matter shall not be treated as tied up or part heard to this bench.

Order Date :- 15.3.2019

Masarrat

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