Subedar Vs Ram Swroop and Others

Allahabad High Court 21 Jul 2006 Second Appeal No. 2574 of 1983 (2006) 07 AHC CK 0184
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Second Appeal No. 2574 of 1983

Hon'ble Bench

S.P. Mehrotra, J

Advocates

J.N. Dubey, Satya Prakash, S.P. Tripathi and R.L. Yadav, for the Appellant; S.B. Kulshreshtha, Shailandra Kumar Kulshreshtha and Yogendra Srivastava, for the Respondent

Final Decision

Dismissed

Judgement Text

Translate:

S.P. Mehrotra, J.@mdashSri R.L. Yadav holding brief for Sri Satya Prakash, Advocate, whose name has been shown in the cause list as the learned Counsel for the plaintiff-appellant, states that despite repeated complications having been sent to the plaintiff-appellant, the plaintiff-appellant has not contacted Sri Satya Prakash for giving instructions in the matter.

2. In the circumstances, Sri Satya Prakash has no further instructions in the matter.

3. In view of the statement made by Sri R.L. Yadav holding brief for Sri Satya Prakash, Advocate, whose name has been shown in the cause list as the learned Counsel for the plaintiff-appellant, the Second Appeal is dismissed for want of prosecution.

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