Nagar Palika Baraut vs Suresh Chand And 6 Ors.
2016 Latest Caselaw 2558 ALL

Citation : 2016 Latest Caselaw 2558 ALL
Judgement Date : 13 May, 2016

Allahabad High Court

Nagar Palika Baraut vs Suresh Chand And 6 Ors. on 13 May, 2016

Bench: Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 81 of 2016
 

 
Appellant :- Nagar Palika Baraut
 
Respondent :- Suresh Chand And 6 Ors.
 
Counsel for Appellant :- Vivek Dhaka
 

 
Hon'ble Pramod Kumar Srivastava,J.

List revised. None present for the appellant to press the present second appeal.

Ordersheet reveals that on last date of hearing, matter was got adjourned by appellant side for filing better affidavits regarding ground for condonation of delay, but no such affidavit was filed.

Accordingly, this non admitted second appeal is dismissed for non prosecution.

After passing of the order, learned counsel for the appellant Sri Vivek Dhaka appeared and requested for time to file better affidavits.

The appeal has been dismissed for want of prosecution. Proper course is to file restoration application.

Order Date :- 13.5.2016

Sanjeev