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Smt. Sunita Devi And Others vs Ghanshyam Das And Others
2019 Latest Caselaw 5015 ALL

Citation : 2019 Latest Caselaw 5015 ALL
Judgement Date : 24 May, 2019

Allahabad High Court
Smt. Sunita Devi And Others vs Ghanshyam Das And Others on 24 May, 2019
Bench: Kaushal Jayendra Thaker



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 787 of 1991
 

 
Appellant :- Smt. Sunita Devi and others
 
Respondent :- Ghanshyam Das and others
 
Counsel for Appellant :- Yogesh Kumar Saxena
 
Counsel for Respondent :- Brij Raj Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Called in revised.

This appeal is of the year 1991. Perused office report. Steps have not been taken. Owner is being represented by Sri Brij Raj Singh, Advocate. None appears for New India Insurance Company Limited.

None appeared for appellant today also which shows that the appellant is no longer interested in continuing this litigation.

This appeal is, therefore, dismissed under Chapter XII Rule 4 of Allahabad High Court Rules, 1952.

Order Date :- 24.5.2019

Mukesh

 

 

 
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