Saleem Khan And Another vs Smt. Munni Begam And Others.
2019 Latest Caselaw 2648 ALL

Citation : 2019 Latest Caselaw 2648 ALL
Judgement Date : 8 April, 2019

Allahabad High Court

Saleem Khan And Another vs Smt. Munni Begam And Others. on 8 April, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 398 of 2005
 

 
Appellant :- Saleem Khan And Another
 
Respondent :- Smt. Munni Begam And Others.
 
Counsel for Appellant :-Shashi Bhushan Srivastava
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

This is an appeal of the year 2005. Certificate of deposit has not been filed.

This Court on 27.2.2019 has passed the following order :

"Learned Advocate to file his own Affidavit whether in these 14 years as and when he has informed the litigant about the pendency of the matter as not a single application also is seen.

On 14.2.2019, he had absented himself. It seems that just by saying that he has no instructions, he wants to get rid of the matter.

Subject to cost of Rs.5,000/- on the Advocate personally for compliance, list the matter on 15.3.2019.

FURTHER ORDER

Cost waived."

Appeals is dismissed for non compliance.

Order Date :- 8.4.2019

Mukesh

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Saleem Khan And Another vs Smt. Munni Begam And Others.
2019 Latest Caselaw 2648 ALL

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Saleem Khan And Another vs Smt. Munni Begam And Others.
2019 Latest Caselaw 2648 ALL