Shishu Pal Singh vs State Of U.P. & Another
2012 Latest Caselaw 5691 ALL

Citation : 2012 Latest Caselaw 5691 ALL
Judgement Date : 21 November, 2012

Allahabad High Court

Shishu Pal Singh vs State Of U.P. & Another on 21 November, 2012

Bench: Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 833 of 1995
 

 
Petitioner :- Shishu Pal Singh
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Pankaj Mithal
 

 
Hon'ble Prakash Krishna,J.

The report of the stamp reporter shows that there is deficiency in court fees. Certified copy of the decree is also wanting. Notice to engage another counsel was issued by the office as the earlier counsel for the appellants has been elevated to the Bench. Office has reported that no Vakalatnama has been filed on behalf of the appellants nor anybody is present to press the appeal.

In this view of the matter, the appeal is dismissed for want of prosecution.

(Prakash Krishna,J)

Order Date :- 21.11.2012

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