Satya Narain Das Tapasvi vs Smt. Khatoon Ummat
2014 Latest Caselaw 7783 ALL

Citation : 2014 Latest Caselaw 7783 ALL
Judgement Date : 29 October, 2014

Allahabad High Court

Satya Narain Das Tapasvi vs Smt. Khatoon Ummat on 29 October, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 291 of 2006
 

 
Appellant :- Satya Narain Das Tapasvi
 
Respondent :- Smt. Khatoon Ummat
 
Counsel for Appellant :- Shashi Kant Shukla
 
Counsel for Respondent :- H.M.Srivastava,Neeraj Srivastava
 

 
Hon'ble Sudhir Agarwal,J.

1. Called in revised. None appeared to press this appeal on behalf of the appellant. Sri HM Srivastava, learned counsel for the respondent is present.

2. In view of the above, the appeal is dismissed for want of prosecution.

3. Interim order, if any, stands vacated.

Order Date :- 29.10.2014

SKS

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