Arun Kumar Agarwal vs State Of U.P. Thru' Collector & ...
2012 Latest Caselaw 2808 ALL

Citation : 2012 Latest Caselaw 2808 ALL
Judgement Date : 9 July, 2012

Allahabad High Court

Arun Kumar Agarwal vs State Of U.P. Thru' Collector & ... on 9 July, 2012

Bench: Prakash Krishna, Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 114 of 2007
 

 
Petitioner :- Arun Kumar Agarwal
 
Respondent :- State Of U.P. Thru' Collector & Another
 
Petitioner Counsel :- R.P.S. Chauhan
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

List has been revised. No one is present on behalf of the appellant.

The appellant by means of application dated 14th May, 2007 has prayed for two months time to make good the deficiency in court fees. The said period has already expired. By now about four years have gone but the appellant has not made good the deficiency in court fees.

In this view of the matter, the appeal is dismissed for want of proper court fees.

(Arvind Kumar Tripathi (II),J) (Prakash Krishna,J)

Order Date :- 9.7.2012

MK/

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