Smt. Rasiulnisa And Others vs Mohd. Ahmad And Others
2016 Latest Caselaw 1205 ALL

Citation : 2016 Latest Caselaw 1205 ALL
Judgement Date : 1 April, 2016

Allahabad High Court

Smt. Rasiulnisa And Others vs Mohd. Ahmad And Others on 1 April, 2016

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 
Civil Misc. Restoration Application No. 392655 of 2014
 
In
 
Case :- SECOND APPEAL No. - 1314 of 2001
 
Appellant :- Smt. Rasiulnisa And Others
 
Respondent :- Mohd. Ahmad And Others
 
Counsel for Appellant :- J.J.Munir,V.D. Dubey
 
Counsel for Respondent :- V.K.Gupta,Divakar Rai Sharma,M.K.Gupta,V.K.Agarwal
 

 
Hon'ble Sudhir Agarwal,J.

1. This is an application seeking restoration of order dated 31.10.2014 whereby delay condonation application was dismissed for want of prosecution, though in absence of learned counsel for appellants.

2. Called in revised. None appeared to press it.

3. Dismissed for want of prosecution.

4. Sri J.J. Munir, for respondents is present.

Order Date :- 1.4.2016

Pravin

Download the LatestLaws.com Mobile App