Dilip Kumar vs Central Bank
2021 Latest Caselaw 8736 MP

1 FA-500-1998 The High Court Of Madhya Pradesh FA No. 500 of 1998 (DILIP KUMAR Vs CENTRAL BANK)

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.11-B/1997 on 26.6.1998 whereby money decree has been passed in favour of the Central Bank of India for an amount of Rs.69,180/-

The instant appeal is unnecessarily pending since year 1998. 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 16:47:33 IST