UNION OF INDIA THROUGH GENERAL MANAGER, CENTRAL RAILWAY Vs. NAWAB SINGH
LAWS(ALL)-2007-5-390
HIGH COURT OF ALLAHABAD
Decided on May 23,2007

Union Of India Through General Manager, Central Railway Appellant
VERSUS
NAWAB SINGH Respondents

JUDGEMENT

Satya Poot Mehrotra, J. - (1.) LIST has been revised. The Court has waited for sometime. However, the learned Counsel for the parties have not appeared.
(2.) IN the circumstances, there is no option, but to dismiss the present second appeal for want of prosecution. The second appeal is, accordingly, dismissed for want of prosecution.;


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