Bachhu Singh vs Raja Ram Naik Kalia And Others on 10 November, 2025

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Allahabad High Court

Bachhu Singh vs Raja Ram Naik Kalia And Others on 10 November, 2025

Bench: Manju Rani Chauhan





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:198413
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
SECOND APPEAL No. - 2260 of 1983   
 
   Bachhu Singh    
 
  .....Appellant(s)   
 
 Versus  
 
   Raja Ram Naik Kalia And Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Appellant(s)   
 
:   
 
R.N. Singh, S.N.Singh   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 

 
Court No. - 52
 
   
 
 HON'BLE MRS. MANJU RANI CHAUHAN, J.

Case is called out. None appears for the appellant.

Learned Counsel for the State is present.

Record goes to show that the case is listed in the category of oldest pending cases in the cause list, for priority hearing.

A notice has been placed on the notice board specifically, mentioning that "old cases up to the year 2022 shall be taken up in the first round itself. In case of non-appearance, matter shall be dismissed as infructuous or otherwise, and in the cases, where the cause of action still survives, the concerned advocates are expected to mark them accordingly in the cause list. Failure to do so, may result in its dismissal as infructuous" but, neither the counsel for the appellant has appeared nor has the case been marked to indicate that the cause of action still survives.

This matter is pending since the year 1983. It appears that either the appellant has lost interest in pursuing the matter or it has become infructuous.

Accordingly, the second appeal is dismissed as infructuous.

Needless to say that the appellant shall be at liberty to file recall/restoration application in case any cause of action still survives.

(Mrs. Manju Rani Chauhan,J.) November 10, 2025 Jitendra/-

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