Devi Prasad Srivastava vs Km. Pushplata
2022 Latest Caselaw 1633 ALL

Citation : 2022 Latest Caselaw 1633 ALL
Judgement Date : 27 April, 2022

Allahabad High Court

Devi Prasad Srivastava vs Km. Pushplata on 27 April, 2022

Bench: J.J. Munir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- CIVIL REVISION No. - 27 of 2006
 

 
Revisionist :- Devi Prasad Srivastava
 
Opposite Party :- Km. Pushplata
 

 
Hon'ble J.J. Munir,J.

NEC was issued to the sole Revisionist in view of the fact that the learned Counsel for the Revisionist, who filed this Revision, has passed away. The office report dated 14.09.2021 and last reiterated on 26.04.2022, shows that the notice issued by RPAD has not led to an undelivered cover being received back by the office. It is also reported that no one appears on behalf of the Revisionist.

When the case is called on, no one appears on behalf of the Revisionist.

The Revision is dismissed for non-prosecution.

Let this order be communicated to the Additional District Judge, Court No.13, Allahabad, the Court that passed the judgment and decree dated 20.10.2005, in SCC Suit No.18 of 2001 through the learned District Judge, Allahabad by the Registrar (Compliance) within 48 hours.

Order Date :- 27.4.2022

NSC