Allahabad High Court
Dinesh Chandra Srivastava ( Fafo ... vs New India Assurance Company Ltd. Thru ... on 5 December, 2019
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 6 Case :- CROSS OBJECTION No. - 2 of 2005 Objector :- Dinesh Chandra Srivastava ( Fafo 588/2004 ) Respondent :- New India Assurance Company Ltd. Thru A.M. & 2 Ors. Counsel for Objector :- H.R. Shukla Counsel for Respondent :- D.D.Chopra Hon'ble Jaspreet Singh,J.
The instant cross objections is of the year 2005 and a perusal of the order-sheet, it indicates that the matter has been adjourned repeatedly at the behest of the learned counsel for the cross objectors.
This Court on 06.11.2019 had considered the circumstances and had adjourned the matter with specific stipulation that the matter shall not be adjourned on the next date.
Today at the time of call of the case, none has appeared for the appellant.
Considering the aforesaid facts and circumstances, the Court is constrained to dismiss the above cross objections for want of prosecution. Consigned to record.
Order Date :- 5.12.2019 Rakesh/-