Ram Krishna Singh & Ors. vs Central Bank Of India,Satna
2021 Latest Caselaw 8733 MP

1 FA-483-1998 The High Court Of Madhya Pradesh FA No. 483 of 1998 (RAM KRISHNA SINGH & ORS. Vs CENTRAL BANK OF INDIA,SATNA)

Jabalpur, Dated : 15-12-2021 None appeared on behalf of the appellants.

This appeal has been filed against judgment and decree passed by the learned trial Court in Civil Suit No.13-A/1994 on 02.9.1998 whereby money decree has been passed in favour of the Central Bank of India for an amount of Rs.43,392/-.

The instant appeal is unnecessarily pending since year 1998. None one is appearing on behalf of the appellant since 2001. It appears that appellants have lost interest in prosecuting the appeal. In view of aforesaid, the appeal is dismissed for want of prosecution.

(SMT. ANJULI PALO) JUDGE

RM

Signature Not Verified SAN

Digitally signed by RAJESH MAMTANI Date: 2021.12.17 16:47:33 IST