Madhya Pradesh High Court
Smt. Rekha Bai vs Suresh Kumar Solanki on 10 May, 2016
MA-2292-2011
(SMT. REKHA BAI Vs SURESH KUMAR SOLANKI)
10-05-2016
None for the appellant even in the second round. A perusal of record reveals that no one had appeared on behalf of the appellant to prosecute this miscellaneous appeal on previous date i.e. on 27.02.2012. Even today no one has appeared on behalf of the appellant to prosecute this miscellaneous appeal even in the second round.
In aforesaid circumstances, it appears that the appellant is no longer interested in prosecuting this miscellaneous appeal. Consequently, it is dismissed for want of prosecution.
(C V SIRPURKAR) JUDGE