Allahabad High Court
Shitla Prasad And Others 2 vs Ram Lakhan on 1 August, 2019
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- SECOND APPEAL No. - 306 of 2002 Appellant :- Shitla Prasad And Others 2 Respondent :- Ram Lakhan Counsel for Appellant :- Mohd.Afzal Hon'ble Ved Prakash Vaish,J.
List has been revised.
No one has appeared on behalf the appellants.
On perusal of file, it is revealed that the appeal is pending since 2002.
No one appeared on behalf of the appellants on 31.05.2019 and 23.07.2019.
Vide order dated 23.07.2019, the case was adjourned to 01.08.2019 peremptorily.
Today, the case has been shown peremptorily in the cause list, but no one has appeared on behalf of the appellants to press this appeal despite the fact that the case has been called twice.
Accordingly, the appeal is dismissed in default.
(Ved Prakash Vaish, J.) Order Date :- 1.8.2019 Goswami