PHULEJAN Vs. AMIRUDDIN

JUDGEMENT

(1.) Pursuant to the order dated 21st July, 2006, the case is listed today. Case called out in the revised list.

(2.) The Court has waited for sometime but the learned counsel for the defendants-appellants has not appeared. Sri Nisaruddin, learned counsel for the plaintiff-respondent is present.

(3.) In the circumstances, the Court has no option but to dismiss the Second Appeal for want of prosecution. The Second Appeal is, accordingly, dismissed for want of prosecution.