Allahabad High Court
Shiva Charan Dass vs Chhotey Lal And Anr. on 1 August, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- SECOND APPEAL No. - 2943 of 1979 Appellant :- Shiva Charan Dass Respondent :- Chhotey Lal And Anr. Counsel for Appellant :- Counsel for Respondent :- K.B.L.Gaur,Anurag Khanna,D.R.Singh,Dhan Prakash Agarwal,K.M.Garg Hon'ble Sudhir Agarwal,J.
1. Vide order dated 15.5.2019, notice was issued to appellant to engage another counsel which was sent by registered post as well as Courier on 18.05.2019. Perused report dated 16.7.2019, which reads as under :
"Registered Post ? "Incomplete Address" Iss Naam Ka Koi Vyakti Nahi Rahta.".
Courier- Incomplete Address."
2. In these circumstances, this Court has no option but to dismiss the appeal for want of prosecution since it has been called in revise, but none has appeared on behalf of appellants to press it.
3. Dismissed accordingly.
4. Interim order, if any, stands vacated.
Order Date :- 1.8.2019 KA