Hoti Lal vs Collector,Agra & Another
2015 Latest Caselaw 1385 ALL

Citation : 2015 Latest Caselaw 1385 ALL
Judgement Date : 21 July, 2015

Allahabad High Court

Hoti Lal vs Collector,Agra & Another on 21 July, 2015

Bench: Sudhir Agarwal, Ranjana Pandya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 604 of 2000
 

 
Appellant :- Hoti Lal
 
Respondent :- Collector,Agra & Another
 
Counsel for Appellant :- Dilip Gupta
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Mrs. Ranjana Pandya,J.

1. Perused the report dated 21.7.2015. Notice issued to appellant fixing 11.7.2015 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.

Download the LatestLaws.com Mobile App