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Pintu Gautam vs Pramod Kumar
2023 Latest Caselaw 284 Del

Citation : 2023 Latest Caselaw 284 Del
Judgement Date : 20 January, 2023

Delhi High Court
Pintu Gautam vs Pramod Kumar on 20 January, 2023
                                              Neutral CitEation Number 2023/DHC/000478



                          $~16
                          * IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                 Judgment delivered on: 20.01.2023
                          +         RFA 161/2019 & CM APPL. 8746/2019
                                    PINTU GAUTAM                                      ..... Appellant
                                                        versus
                                    PRAMOD KUMAR                                      ..... Respondent

                          Advocates who appeared in this case:
                          For the Appellant    : None.

                          For the Respondent            :    In person.

                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                            JUDGMENT

TUSHAR RAO GEDELA, J. (ORAL) [ The proceeding has been conducted through Hybrid mode ]

1. A perusal of the orders dated 16.09.2019, 10.01.2020, 13.04.2022 and 08.08.2022 shows that there has been no appearance on behalf of the appellant before this Court.

2. There is no appearance on behalf of the appellant even today.

3. Mr. Pramod Kumar, respondent-in-person, appears and submits that as per his information, the appellant - Pintu Gautam had already left for his heavenly abode some time in December 2021.

4. Be that as it may, in view of the fact that there has been no appearance on behalf of the appellant from 16.09.2019 till today and no information in respect of the status of the appellant or the information in respect of what the respondent in person has submitted is made

Signature Not Verified Digitally Signed By:VINOD KUMAR

15:50:23 Neutral CitEation Number 2023/DHC/000478

available, this Court is constrained to dismiss the appeal in default.

5. The appeal along with pending application is dismissed in default.

TUSHAR RAO GEDELA, J .

JANUARY 20, 2023/nd

Signature Not Verified Digitally Signed By:VINOD KUMAR

15:50:23

 
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