Madhya Pradesh High Court
Dhannalal vs Parwati Bai And Ors. on 14 July, 2015
1
S.A.No.373/2005
(Dhannalal Vs. Parwatibai & Ors.)
14.7.2015.
Shri Pawan Vijaywargiya, Advocate for the appellant.
This second appeal is pending since 2005. Notices were
directed to be issued to the respondents in terms of the order
dated 1st April, 2005. Steps were not taken and further time was granted on 17th October, 2005. Thereafter, notices were issued, but they were returned unserved. Again direction was given to pay the process fee on 25.4.2014, but process fee was not paid. Further time was granted to pay the process fee subject to payment of Rs.500/- as cost, but even then order has not been complied with inasmuch as process fee has not been filed within a week after 7th November, 2014. According to the office report, process fee has been filed after 150 days and even the registered covers were not produced. This is a total violation of Section 27 of the Code of Civil Procedure.
Appeal is dismissed for non-prosecution.
(M.C. Garg) Judge ms/-