Dharam Veer Singh vs Sri Ram Sharan Garg
2016 Latest Caselaw 1518 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL No. - 253 of 2006
 

 
Appellant :- Dharam Veer Singh
 
Respondent :- Sri Ram Sharan Garg
 
Counsel for Appellant :- S.P. Pandey,Amit Sinha,Anoop Trivedi,R.K. Pandey,S.K. Singh
 
Counsel for Respondent :- M.K. Gupta
 

 
Hon'ble Pramod Kumar Srivastava,J.

Heard Sri Anil Kumar Bajpai, learned counsel for the respondent, who has filed valatanama today, which is taken on record.

In this mentioned case, none appeared on behalf of the appellant.

An abatement application no. 143406 of 2015 dated 20.04.2015 was filed by respondent side stating that sole respondent of this case had died on 28.10.2010. Its copy is said to be furnished to the counsel for the appellant, but no objection has been filed. No substitution application or application for setting aside abatement has been moved.

This contention of learned counsel for the respondent may be correct that appeal is being abated, but for passing formal order in this regard, it appears appropriate that one more opportunity of hearing should be afforded to the appellant side.

List this case on 29th April, 2016 as unlisted.

Learned counsel for the respondent will inform about this order to the learned counsel for the appellant.

Order Date :- 19.4.2016

Sanjeev