Madhya Pradesh High Court
Arjun Singh vs Stae Of M.P. Th.Ee.Mp.Housing Board on 9 January, 2017
FA-550-2004
(ARJUN SINGH Vs STAE OF M.P. TH.EE.MP.HOUSING BOARD)
09-01-2017
None present for the appellant even in the second round.
Shri A Gupta, learned Panel Lawyer for the respondent/State.
Earlier on 01/12/2016 in connected F.A No. 543/2004 none was present and case was adjourned with the warning that on the next date of hearing in absence of appellant, appeal shall be dismissed. In the aforesaid circumstance, this court has no other option except to dismiss this case for want of prosecution. Hence this appeal is dismissed (J. P. GUPTA) JUDGE tarun