Vinod Kumar Mehta vs Inder Pal Vij
2022 Latest Caselaw 1664 ALL

Citation : 2022 Latest Caselaw 1664 ALL
Judgement Date : 27 April, 2022

Allahabad High Court

Vinod Kumar Mehta vs Inder Pal Vij on 27 April, 2022

Bench: J.J. Munir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- CIVIL REVISION No. - 208 of 2009
 

 
Revisionist :- Vinod Kumar Mehta
 
Opposite Party :- Inder Pal Vij
 
Counsel for Revisionist :- A.K. Gupta,Ashish Agrawal
 
Counsel for Opposite Party :- Mohd.Isha Khan
 

 
Hon'ble J.J. Munir,J.

Case called on.

No one appears on behalf of the Revisionist. No one is present on behalf of the respondent, either.

The Revision is dismissed for non-prosecution.

Interim order, if any, is hereby vacated.

Let this order be communicated to the Additional District Judge, Court No.1, Agra, the Court that decide SCC Suit No.31 of 2006, vide judgment and decree dated 25.04.2009, through the learned District Judge, Agra by the Registrar (Compliance) within 48 hours.

Order Date :- 27.4.2022

NSC

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