Bacchan Lal Keshari vs Jai Shanker Pandey And Others
2011 Latest Caselaw 3953 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1657 of 2000
 

 
Petitioner :- Bacchan Lal Keshari
 
Respondent :- Jai Shanker Pandey And Others
 
Petitioner Counsel :- A.P.Srivastava
 
Respondent Counsel :- Arvind Kumar,A.C. Mishra
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Yogesh Chandra Gupta,J.

    Pursuant to the order dated 17.5.2011, the case is listed today under Chapter XIII, Rule 3 of the Rules of the Court. The case has been taken up in the revised list. None is present for the appellant. Sri Jitendra Prasad, Advocate, holding brief for of Sri A.C. Mishra, learned counsel for the claimant-respondent nos. 1 and 2 is present.

    Office report dated 3.8.2011 shows that paper book on behalf of the appellant has not so far been filed.

    No application has been filed on behalf of the appellant for grant of further time for filing paper book.

    In view of the above, the appeal is liable to be dismissed under Proviso to Rule 3 of Chapter XIII of the Rules of the Court.

    The appeal is, accordingly, dismissed under the aforesaid provision. Interim order, if any, stands vacated.

Order Date :- 19.8.2011

NS