Rajkumar Manchanda vs The Union Of India
2023 Latest Caselaw 748 MP

                                                               1
                             IN      THE     HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                      BEFORE
                                     HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                                ON THE 12 th OF JANUARY, 2023
                                                 FIRST APPEAL No. 275 of 1999

                            BETWEEN:-
                            RAJKUMAR MANCHANDA, S/O LATE HARBANSLAL,
                            COAL ASH CONTRACTOR, A.S.D. A/111, GOOD WILL-1
                            APARTMENT, JABALPUR (MADHYA PRADESH)

                                                                                            .....APPELLANT
                            (NONE)

                            AND
                            1. THE UNION OF INDIA THROUGH, THE GENERAL
                            MANAGER, CENTRAIL RAILWAY, MUMBAI, C.S.T.
                            2. THE DIVISIONAL RAILWAY MANAGER, CENTRAL
                            RAILWAY, JABALPUR (MADHYA PRADESH)

                                                                                         .....RESPONDENTS
                            (BY SHRI PUSHPENDRA YADAV, ASG/STATE)

                                  T h is appeal coming on for orders this day, t h e cou rt passed the
                            following:
                                                                ORDER

This is an admitted appeal and upon listing the case on 12.12.2022, none had appeared on behalf of the appellant, therefore, SPC was issued to the appellant but today also none appears on behalf of the appellant.

This first appeal is arising out of the judgment & decree dated 23.12.1998 whereby suit filed for recovery of an amount of Rs. 27,500/- has been dismissed.

It appears that the appellant has lost his interest in the appeal and does not want to prosecute the same. Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 1/13/2023 11:17:58 AM

Accordingly, this first appeal is dismissed for want of prosecution. Interim application(s), if any, shall stand dismissed.

(DWARKA DHISH BANSAL) JUDGE Pallavi

Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 1/13/2023 11:17:58 AM