GURDITTA RAM Vs. AM RAKHA ALIAS RAKHU RAM

JUDGEMENT

(1.) Case called in pre-lunch session and post lunch session. None appeared on behalf of the revisionist. Case was listed on 4.7.2016, 17.8.2016, 20.9.2016 but none appeared on behalf of the revisionist. In view of the above stated facts Civil Revision No. 52 of 2015 is dismissed in default. No order as to costs. Record of learned Trial Court and learned Appellate Court be sent back along with certified copy of order. Civil Revision No. 52 of 2015 is disposed of. Pending applications if any also disposed of.