Allahabad High Court
Smt. Jyoti Belur vs C.B.I. Thru' Inspector on 9 July, 2010
Author: Ram Autar Singh
Bench: Ram Autar Singh
Court No. - 34 Case :- CRIMINAL REVISION DEFECTIVE No. - 49 of 2008 Petitioner :- Smt. Jyoti Belur Respondent :- C.B.I. Thru' Inspector Petitioner Counsel :- B.B. Suri,A.K.Awasthi,Manish Tiwary,R.K. Awasthi Respondent Counsel :- G.S. Hajela,A.G.A. Hon'ble Ram Autar Singh,J.
Heard Shri Manish Tiwari, learned counsel for the revisionist and Shri N.I. Jafri, learned counsel for the respondent on this application for condonation of delay. The application is supported by an affidavit and learned counsel for the respondent does not oppose this application. The cause shown is sufficient for delay in filing the revision. The application under section 5 of the Limitation Act is allowed and delay is condoned in filing the revision. Office is directed to allot regular its revision number.
Learned counsel for the revisionist prays for and is allowed 8 weeks' time to file rejoinder affidavit. List thereafter.
Interim order is extended till the next date of listing. Order Date :- 9.7.2010 RU