Allahabad High Court
State Of U.P.Throu.Secy.Secondary ... vs Smt. Reetika Puruswani And Another on 23 July, 2019
Bench: Govind Mathur, Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Chief Justice's Court Case :- SPECIAL APPEAL DEFECTIVE No. - 164 of 2019 Appellant :- State Of U.P.Throu.Secy.Secondary Education Lko.And Ors. Respondent :- Smt. Reetika Puruswani And Another Counsel for Appellant :- C.S.C.,Shishir Mohan Counsel for Respondent :- Anurag Narain Hon'ble Govind Mathur,Chief Justice Hon'ble Chandra Dhari Singh,J.
An application of similar nature seeking condonation of delay of 199 days has already been rejected today itself.
This appeal is also barred by limitation from 150 days. An application is preferred under Section 5 of the Limitation Act seeking condonation of the same.
On going through the averments contained in the application, we are of the view that in the instant matter also the appellant was not vigilant enough to file appeal in time. No justifiable explanation is given to have condonation of delay in filing the appeal. Application hence is dismissed.
In the result, appeal is also dismissed.
Order Date :- 23.7.2019 Asha (Chandra Dhari Singh,J.) (Govind Mathur, C.J.)