Allahabad High Court
Smt. Alka Saxena vs Sri Pankaj Saxena on 13 August, 2019
Bench: Sudhir Agarwal, Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- FIRST APPEAL No. - 239 of 2015 Appellant :- Smt. Alka Saxena Respondent :- Sri Pankaj Saxena Counsel for Appellant :- Goapl Misra,Gopal Misra Counsel for Respondent :- Ajit Kumar,Syed Irfan Ali Hon'ble Sudhir Agarwal,J.
Hon'ble Rajeev Misra,J.
1. Called in revise. None appeared for appellant to press this appeal. Sri Ajit Kumar, learned counsel for respondent is present.
2. This appeal is listed under Chapter XIII Rule 3 of Allahabad High Court Rules, 1952 (hereinafter referred to as the "Rules, 1952") since paper book has not been filed despite after receiving Lower Court record, it was notified under Chapter XIII Rule 5 on 2.07.2015 and there is no application seeking further time as provided under Chapter XIII Rule 3 proviso.
3. Appeal is, accordingly, dismissed under Chapter XIII Rule 3 proviso of Rules, 1952 for non filing paper book as well as for want of prosecution.
Order Date :- 13.8.2019 Manish Tripathi