Allahabad High Court
Smt. Manjit Kaur vs Divisional Manager,L.I.C. Of India ... on 7 January, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 11 Case :- CIVIL REVISION No. - 135 of 1999 Petitioner :- Smt. Manjit Kaur Respondent :- Divisional Manager,L.I.C. Of India Lucknow Petitioner Counsel :- G.N.Srivastava,Durgesh Kumar Pandey,M.S. Jaiswal Respondent Counsel :- S.C. Gulati,R.K. Agarwal Hon'ble Anil Kumar,J.
Case has been called out in the revised list.
None is present on behalf of the revisionist. Under these circumstances, the Court has no option but to dismiss the revision for want of prosecution. The revision is accordingly dismissed for want of prosecution. Interim order, if any, stands vacated. Order Date :- 7.1.2010 Pramod