DINESH KUMAR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Case called out in the revised list. None responds for the revisionist.

(2.) Heard Sri K.K. Gupta, learned counsel for opposite party no. 2 and learned AGA for the State, on C.M. Delay Condonation Application No. 89374 of 2019.

(3.) There is a delay of about 5 years and 197 days in filing this revision. The applicant/revisionist has mentioned in his application that he couldn't arrange for the fees and other expenses required for engaging a counsel, therefore he could not file a revision in time.