Smt. Asha Gupta vs Shri Anil Kumar And Another
2015 Latest Caselaw 3460 ALL

Citation : 2015 Latest Caselaw 3460 ALL
Judgement Date : 27 October, 2015

Allahabad High Court

Smt. Asha Gupta vs Shri Anil Kumar And Another on 27 October, 2015

Bench: Sudhir Agarwal, Rakesh Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 531 of 2001
 

 
Appellant :- Smt. Asha Gupta
 
Respondent :- Shri Anil Kumar And Another
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Rakesh Srivastava,J.

1. Notice was issued to appellant to engage another counsel fixing 15.10.2015. Perused the Office Report dated 26.10.2015. Notice sent to appellant neither received undelivered nor acknowledgment has been received. Service is deemed sufficient.

2. None has appeared on behalf of appellant to press this appeal, though it has been called in revised.

3. Appeal is dismissed for want of prosecution.

4. Interim order, if any, stands vacated.

5. Sri Mahesh Sharma, Advocate, holding brief of Sri Vinod Sinha, Advocate, is present for respondents.

Order Date :- 27.10.2015

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