Farook Mohammad & Anr. vs Oriental Bank Of Commerce
2021 Latest Caselaw 8734 MP

                                                                        1                                  FA-545-1997
                                             The High Court Of Madhya Pradesh
                                                       FA No. 545 of 1997

(FAROOK MOHAMMAD & ANR. Vs ORIENTAL BANK OF COMMERCE)

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

This appeal has been filed against judgment and decree passed by the learned trial Court in Civil Suit No.19-B/1993 on 10.9.1997 whereby decree has been passed in favour of the Oriental Bank of Commerce for a decreetal amount of Rs.40,211.41 P and for interest at the rate of 13.50% from the date

of presentation of suit till date of decree and from the date of decree till the date of realization.

The instant appeal is unnecessarily pending since year 1997. None one is appearing on behalf of the appellant since 2019. It appears that appellant has 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 16:47:34 IST