Abdul Quddus vs Bandhu Motor Pvt. Ltd.
2019 Latest Caselaw 2298 ALL

Citation : 2019 Latest Caselaw 2298 ALL
Judgement Date : 2 April, 2019

Allahabad High Court

Abdul Quddus vs Bandhu Motor Pvt. Ltd. on 2 April, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 137 of 1994
 

 
Appellant :- Abdul Quddus
 
Respondent :- Bandhu Motor Pvt. Ltd.
 
Counsel for Appellant :- S.G. Husnain
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Enough time is granted to learned counsel for the appellant to take steps. Perused office report. Steps have not been taken.

2. The decree has been sought requested to be stayed. It appears that as there is no stay from 1995 till date. The decree would have already executed.

3. Hence, no purpose would be served even if fresh notices are issued. None is present for appellant.

4. Dismissed for non prosecution.

Order Date :- 2.4.2019

Mukesh

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