Agra Development Authority And ... vs Sri Shanti Swaroop Goyal
2015 Latest Caselaw 1380 ALL

Citation : 2015 Latest Caselaw 1380 ALL
Judgement Date : 21 July, 2015

Allahabad High Court

Agra Development Authority And ... vs Sri Shanti Swaroop Goyal on 21 July, 2015

Bench: Sudhir Agarwal, Ranjana Pandya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 724 of 2000
 

 
Appellant :- Agra Development Authority And Others
 
Respondent :- Sri Shanti Swaroop Goyal
 
Counsel for Appellant :- 
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Mrs. Ranjana Pandya,J.

1. Perused the report dated 20.7.2015. Notice issued to appellant fixing 1.7.2015 has not been received back. The service, therefore, is deemed sufficient.

2. The appeal has been called in revised. Neither counsel for appellant is present nor he himself has appeared to press the appeal.

3. In the circumstances, the appeal is dismissed for want of prosecution.

Order Date :- 21.7.2015

Ashish Pd.

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