Jamal Ahmad Siddiqui vs Afaq Ahmad Siddiqui & Another
2014 Latest Caselaw 7806 ALL

Citation : 2014 Latest Caselaw 7806 ALL
Judgement Date : 29 October, 2014

Allahabad High Court

Jamal Ahmad Siddiqui vs Afaq Ahmad Siddiqui & Another on 29 October, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 359 of 2004
 

 
Appellant :- Jamal Ahmad Siddiqui
 
Respondent :- Afaq Ahmad Siddiqui & Another
 
Counsel for Appellant :- R.S. Maurya
 

 
Hon'ble Sudhir Agarwal,J.

Appellant was issued notice to engage another counsel pursuant to Court's order dated 2.8.2014. Office report dated 28.20.2014 shows that notice sent by registered post on 7.8.2014 has neither been received back nor acknowledgment is received. Service is deemed sufficient.

Called in revised. None appeared to press this appeal.

It is accordingly dismissed for non-prosecution.

Order Date :- 29.10.2014

SKS

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