Allahabad High Court
Ramesh Chandra Jain vs Vijay Kumar Jain on 23 August, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 58 Case :- SECOND APPEAL No. - 2041 of 1984 Appellant :- Ramesh Chandra Jain Respondent :- Vijay Kumar Jain Counsel for Appellant :- S.N. Agrawal Hon'ble Chandra Kumar Rai,J.
Mr. Neeraj Agarwal, learned counsel for the appellant submitted that nobody is responding for appellant, as such second appeal be dismissed for want of instruction.
In view of the statement of learned counsel for the appellant, second appeal is dismissed for want of prosecution.
Interim order, if any, stands vacated.
Order Date :- 23.8.2022 PS*