In The Matter Of Property & Credit ... vs Unknown
2015 Latest Caselaw 1835 ALL

Citation : 2015 Latest Caselaw 1835 ALL
Judgement Date : 17 August, 2015

Allahabad High Court

In The Matter Of Property & Credit ... vs Unknown on 17 August, 2015

Bench: Arun Tandon




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- TESTAMENTARY CASES No. - 5 of 2013
 

 
Petitioner :- In The Matter Of Property & Credit Of Late Virendra & 3 Ors.
 
Counsel for Petitioner :- Kailash Nath Kesharwani
 

 
Hon'ble Arun Tandon,J.

Civil Misc.Delay Condonation Application No. 43273 of 2015 has been filed under Section 5 of the Limitation Act for condoning the delay in making of Civil Misc. Revocation/Annulment Application No. 43275 of 2015. These applications were listed on 8.5.2015, the applications were passed over on the illness slip of Sri K.N.Kesarwani, counsel for the petitioner. The matter was directed to be listed peremptorily on 22.5.2015. The case was adjourned on 22.5.2015 to 27.5.2015. The case was again directed to be listed on 17.8.2015. Today the matter is listed peremptorily. Sri K.N.Kesarwani is not present.

The illness slip of Sri K.N.Kesarwani is dishonoured. The applications are rejected for want of prosecution.

Order Date :- 17.8.2015

Ashish Pd.