Smt. Mahendra Kaur vs State Of U.P.
2011 Latest Caselaw 2663 ALL

Citation : 2011 Latest Caselaw 2663 ALL
Judgement Date : 12 July, 2011

Allahabad High Court

Smt. Mahendra Kaur vs State Of U.P. on 12 July, 2011

Bench: Satya Poot Mehrotra, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL No. - 309 of 1990
 

 
Petitioner :- Smt. Mahendra Kaur
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ravi Sinha,K.N.Misra
 
Respondent Counsel :- S.C.,Pankaj Burman,V.K.Burman
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Yogesh Chandra Gupta,J.

The case is called out in the revised list. The Court has waited for some time, however, none has appeared for the appellant.

The office report dated 4.7.2011 shows that the cost of Rs.250/- imposed at the time of restoration of the appeal by the order dated 26.5.2011 has not so far been deposited by the learned counsel for the appellant.

In the circumstances, there is no option but to dismiss the appeal for want of prosecution. The appeal is accordingly dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 12.7.2011