Ajy Chaurasia vs State Of U.P. And Another
2021 Latest Caselaw 8899 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 150 of 2006
 

 
Revisionist :- Ajy Chaurasia
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- S.T. Siddiqui
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Umesh Kumar,J.

Re: Crl. Misc. Delay Condonation Application No.51435 Of 2006.

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 142 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. - 150 of 2006

Revisionist :- Ajy Chaurasia

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

Counsel for Revisionist :- S.T. Siddiqui

Counsel for Opposite Party :- Govt. Advocate

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/-