Ameer Ahmad @ Munna vs Rais Ahmad @ Chotey Miyan And ...
2014 Latest Caselaw 8448 ALL

Citation : 2014 Latest Caselaw 8448 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Ameer Ahmad @ Munna vs Rais Ahmad @ Chotey Miyan And ... on 13 November, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 252 of 2008
 

 
Appellant :- Ameer Ahmad @ Munna
 
Respondent :- Rais Ahmad @ Chotey Miyan And Others
 
Counsel for Appellant :- C.K. Jha
 

 
Hon'ble Sudhir Agarwal,J.

1. Learned counsel for the appellant has filed an application seeking condonation of delay in filing the appeal.

2. Called in revised. None appeared to press this appeal.

3. Dismissed for want of prosecution.

Order Date :- 13.11.2014

SKS

Case :- SECOND APPEAL DEFECTIVE No. - 252 of 2008

Appellant :- Ameer Ahmad @ Munna

Respondent :- Rais Ahmad @ Chotey Miyan And Others

Counsel for Appellant :- C.K. Jha

Hon'ble Sudhir Agarwal,J.

The application, seeking condonaton of delay in filing the appeal, having been dismissed vide order of date, this appeal, being barred by time, is also dismissed.

Order Date :- 13.11.2014

SKS