Smt. Husna Ara vs State Of U.P. And Others
2021 Latest Caselaw 8897 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 164 of 2006
 

 
Revisionist :- Smt. Husna Ara
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Shahabuddin
 
Counsel for Opposite Party :- Govt. Advocate,R.S.Shukla,Shailendra Sharma
 

 
Hon'ble Umesh Kumar,J.

Re: Crl. Misc. Delay Condonation Application Under Section 5 of Limitation Act.

None has appeared on behalf of the applicant. Learned A.G.A. is present for State/Opposite Party.

Heard learned A.G.A. and perused the record.

There is delay of 1560 days in filing the present revision and none has appeared on behalf of the applicant to press the application moreover grounds shown in the affidavit are not sufficient to condone the delay caused in filing the revision.

Accordingly, the delay condonation application is rejected.

Order Date :- 28.7.2021

MN/-

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Case :- CRIMINAL REVISION DEFECTIVE No. - 164 of 2006

Revisionist :- Smt. Husna Ara

Opposite Party :- State of U.P. and Others

Counsel for Revisionist :- Shahabuddin

Counsel for Opposite Party :- Govt. Advocate,R.S.Shukla,Shailendra Sharma

Hon'ble Umesh Kumar,J.

Since delay condonation application has been rejected, consequently the revision is also dismissed.

Certify this judgment to the lower Court immediately.

Order Date :- 28.7.2021

MN/-