Mahendra vs State Of U.P.
2019 Latest Caselaw 4562 ALL

Citation : 2019 Latest Caselaw 4562 ALL
Judgement Date : 15 May, 2019

Allahabad High Court

Mahendra vs State Of U.P. on 15 May, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL APPEAL DEFECTIVE No. - 499 of 2019
 

 
Appellant :- Mahendra
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Sumit Kumar,Neelabh Srivastava
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

(Order on Criminal Misc. Delay Condonation Application No. 1 of 2019)

Heard learned counsel for the appellant-applicant on delay condonation application.

Having gone through the affidavit filed in support of delay condonation application, I am of the view that the cause shown for delay in filing appeal is sufficient. Delay is condoned. Delay condonation application is allowed.

Office to allot regular number in appeal.

List after two weeks.

Order Date :- 15.5.2019

RCT/-

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