Manoj vs State Of U.P. And Anr.
2019 Latest Caselaw 2081 ALL

Citation : 2019 Latest Caselaw 2081 ALL
Judgement Date : 29 March, 2019

Allahabad High Court

Manoj vs State Of U.P. And Anr. on 29 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 243 of 2019
 

 
Revisionist :- Manoj
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Revisionist :- Ram Bhawan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

This criminal revision has been reported to be filed beyond time by 194 days.

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

Issue notice to O.P. No. 2 on delay condonation application U/s 5 of Limitation Act returnable at an early date. Steps be taken within ten days.

List after service of notice upon O.P. No. 2 before appropriate bench.

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

Order Date :- 29.3.2019

Masarrat

Download the LatestLaws.com Mobile App