Roop Singh vs Central India Christian Mission & ...
2021 Latest Caselaw 8735 MP

1 FA-460-1998 The High Court Of Madhya Pradesh FA No. 460 of 1998 (ROOP SINGH Vs CENTRAL INDIA CHRISTIAN MISSION & ORS.)

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.25-B/1991 on 19.2.1998 whereby money decree has been passed in favour of the Central India Christian Mission for an amount of Rs.2,50,000/-

The instant appeal is unnecessarily pending since year 1998. In compliance of order dated 17.7.2008, the trial Court has sent report dated 17.9.2008 on additional issues.

Despite aforesaid no one is appearing on behalf the appellant since 2009.

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 16:47:32 IST