Ex. Rfn Man (Mess Waiter) Lakhmi ... vs Union Of India Thru' Secretary ...
2016 Latest Caselaw 7248 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 609 of 2007
 

 
Appellant :- Ex. Rfn Man (Mess Waiter) Lakhmi Chand
 
Respondent :- Union Of India Thru' Secretary Min. Of Defence & Others
 
Counsel for Appellant :- Col. Ashok Kumar,Rohit Kumar
 
Counsel for Respondent :- A.S.G.I.,Ajit Kumar Singh
 

 
Hon'ble Arun Tandon, J.

Hon'ble Mrs. Sangeeta Chandra, J.

Nobody is present to press this appeal on behalf of the appellant even in the revised reading of the cause list.

Learned counsel for the respondents is present.

The special appeal is dismissed for want of prosecution.

Interim order, if any, stands discharged.

Order Date :- 25.11.2016

Vinod.

Civil Misc. Delay Condonation Application No. 144074 of 2007.

In Re:

Case :- SPECIAL APPEAL DEFECTIVE No. - 609 of 2007

Appellant :- Ex. Rfn Man (Mess Waiter) Lakhmi Chand

Respondent :- Union Of India Thru' Secretary Min. Of Defence & Others

Counsel for Appellant :- Col. Ashok Kumar,Rohit Kumar

Counsel for Respondent :- A.S.G.I.,Ajit Kumar Singh

Hon'ble Arun Tandon, J.

Hon'ble Mrs. Sangeeta Chandra, J.

Heard learned counsel for the respondents.

Cause shown for delay in filing of the present appeal is to the satisfaction of the Court.

Delay is condoned. This application stands allowed.

Order Date :- 25.11.2016

Vinod.