Nisar Khan vs Ansar Ahmad And Ptjers
2012 Latest Caselaw 2416 ALL

Citation : 2012 Latest Caselaw 2416 ALL
Judgement Date : 31 May, 2012

Allahabad High Court

Nisar Khan vs Ansar Ahmad And Ptjers on 31 May, 2012

Bench: Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 136 of 2007
 

 
Petitioner :- Nisar Khan
 
Respondent :- Ansar Ahmad And Ptjers
 
Petitioner Counsel :- A.K.Roy
 

 
Hon'ble Prakash Krishna,J.

List revised. None is present on behalf of the appellant. Learned counsel for the respondent is present.

Reference to the court's order dated 23.12.2011, it appears that the appellant has not filed any supplementary affidavit nor anybody is present on his behalf.

No good ground to condone the delay of five years and 347 days in filing the appeal has been made out.

Application for condonation of delay is, therefore, rejected and the appeal is dismissed as barred by time.

(Prakash Krishna,J)

Order Date :- 31.5.2012

MK/

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