LAWS(DLH)-2014-4-98

ANUJ SHARMA Vs. AHSAHUL HAQ

Decided On April 16, 2014
ANUJ SHARMA Appellant
V/S
Ahsahul Haq Respondents

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks setting aside of the order dated 30.09.2011 passed by this Court in MAC. APP. No.143/2006 and allow the said appeal.

(2.) It is hereby important to note that the petitioner previously filed an appeal for enhancement vide MAC. APP. No. 143/2006, the same was dismissed vide order dated 30.09.2011 in absence of counsel for the appellant. Hence, the present petition.

(3.) Notice in the instant petition was issued vide order dated 19.07.2012.