M/S Friends Traders Thru' Jamil ... vs U.P. Jal Nigam Thru' Its Chairman & ...
2016 Latest Caselaw 1408 ALL

Citation : 2016 Latest Caselaw 1408 ALL
Judgement Date : 12 April, 2016

Allahabad High Court

M/S Friends Traders Thru' Jamil ... vs U.P. Jal Nigam Thru' Its Chairman & ... on 12 April, 2016

Bench: Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL No. - 945 of 2015
 

 
Appellant :- M/S Friends Traders Thru' Jamil Ahmad
 
Respondent :- U.P. Jal Nigam Thru' Its Chairman & 4 Others
 
Counsel for Appellant :- Shree Ram Pd Gupta,Abha Gupta
 
Counsel for Respondent :- Suresh Kumar Tewari
 

 
Hon'ble Pramod Kumar Srivastava,J.

List revised. None present on behalf of the appellant to press the second appeal.

A perusal of the ordersheet reveals that this is non admitted appeal. On earlier occasion, none was present on behalf of the appellant, but the Court has ordered that one more opportunity should be afforded to the appellant side to place their arguments, but today again none has turned up on behalf of the appellant even in revised call.

In view of above, this appeal is dismissed for want of prosecution.

Order Date :- 12.4.2016

Sanjeev