Madhya Pradesh High Court
Ram Khelawan vs Nazul Tahsildar on 27 November, 2014
1
S.A.No.105/2007
Ram Khelawan Nazul Tahsildar & another
27.11.2014
None for the appellant.
Shri Amit Sharma, learned PL for respondents.
Earlier this matter was listed on 29.10.2014 before the Coordinate Bench and on taking up the matter for consideration on such date, no one was present to prosecute this appeal and assist the Court to consider the question of admission. The same position is today that on taking up the matter, no one is present to prosecute the same. In such premises, it appears that the appellant is no more interested in prosecuting the appeal. Consequently, the same is hereby dismissed for want of prosecution.
There shall be no order as to the costs.
(U.C.Maheshwari) JUDGE C