Allahabad High Court
Smt. Deepti Tripathi 7755 (S/S)1993 vs State Of U.P.Throu Its ... on 17 October, 2019
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 Case :- REVIEW PETITION DEFECTIVE No. - 51 of 2015 Petitioner :- Smt. Deepti Tripathi 7755 (S/S)1993 Respondent :- State Of U.P.Throu Its Secy.(Horticulture) Lko.And Ors. Counsel for Petitioner :- Savita Jain,Mohd.Ateeq Khan Hon'ble Vivek Chaudhary,J.
Order on delay condonation application:-
(C.M. Application No.-11756 of 2015) This is an application for condonation of delay in filing the application for review of the order dated 27.11.2012. The application is supported with an affidavit. There is no objection on behalf of opposite parties. The ground taken in the affidavit is sufficient.
Accordingly, the application is allowed. The delay in filing the review petiton is condoned. Order on review petition:-
Learned counsel for petitioner prays to withdraw the present review petition, however, he seeks liberty to challenge the orders passed against her meanwhile, in appropriate proceedings.
Petitioner is always has liberty to challenge any orders or proceedings which is impacting her civil rights.
With the aforesaid, present review petition is consigned to record as withdrawn.
Order Date :- 17.10.2019 Arti/-
(Vivek Chaudhary, J.)