Hamidullah (D) by L.Rs. and Others Vs Budhoo and Others

Allahabad High Court 18 Jul 2006 Second Appeal No. 2388 of 1984 (2006) 07 AHC CK 0216
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Second Appeal No. 2388 of 1984

Hon'ble Bench

S.P. Mehrotra, J

Final Decision

Allowed

Judgement Text

Translate:

S.P. Mehrotra, J.@mdashPursuant to the order dated 11.7.2006, the case is listed today.

2. Case called out in the revised list.

3. Learned Counsel for the parties are not present.

4. A perusal of the orders, dated 29.11.2005. 20.1.2006. 27.1.2006, 21.2.2006, 27.2.2006. 6.3.2006, 20.3.2006 and 11.7.2006 passed on the order-sheet, shows that the case is being repeatedly adjourned either on the illness-slips sent by the learned Counsel for the parties or on account of the learned Counsel for the parties not appearing before the Court even when the case has been taken up in the revised list.

5. In view of the above, the Court has no option but to dismiss the second appeal for want of prosecution.

6. The second appeal is, accordingly, dismissed for want of prosecution.

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More