Abdul Jabbar Khan vs State Of U.P. And 2 Others
2021 Latest Caselaw 3620 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 279 of 2021
 

 
Appellant :- Abdul Jabbar Khan
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Appellant :- Ayub Khan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Misra,J.

Hon'ble Rohit Ranjan Agarwal,J.

In Re:- Delay Condonation Application No.1 of 2021

The delay condonation application seeks condonation of 3198 days delay in filing special appeal against the judgment and order dated 26.04.2012 passed in Writ-A No.27988 of 2000.

In the affidavit filed in support of the delay condonation application the appellant admits that copy of the order dated 26.04.2012 was received by the appellant within time but on account of old age and financial condition, he could not take immediate steps and that now, after recovery of his health and by arranging funds he has filed the appeal.

No medical paper of any kind has been brought on record to support the above averment. Otherwise also, the period during which the appellant remained ill and with what ailment is not disclosed. Thus, we do not find any good ground to condone the delay.

The delay condonation application is rejected. The appeal is consequently dismissed as barred by limitation.

Order Date :- 15.3.2021

AKShukla/-