Allahabad High Court
Shyam Behari And Uma Shanker Sons Of Babu ... vs Vidya Sagar Son Of Brij Lal And Ors. on 4 August, 2006
JUDGMENT S.P. Mehrotra, J.
1. Case called out in the revised list.
2. The Court has waited for sometime but the learned Counsel for the plaintiffs-appellants has not appeared.
3. Sri D.V. Jaiswal, learned Counsel for the defendants-respondents Nos. 1 to 5, is present.
4. In the circumstances, the Court has not option, but to dismiss the Second Appeal for want of prosecution.
5. The Second Appeal is accordingly, dismissed for want of prosecution.