Non-appearance Archives

W.B. Assembly Election 2021 | ‘Appellant seems to have lost interest in prosecuting the matter’; Calcutta High Court dismisses appeal

The instant matter is related to appeal against the writ petition challenging the election of respondent 14 to the West Bengal Assembly in the 2021 elections, based on falsifying his educational qualifications.

Case Briefs High Courts

Madras HC | Ex-parte order not to be set aside if the very basis of cause projected for non-appearance not established in any manner

Madras High Court: The Bench of T. Ravindran, J. set aside the order of Deputy Commissioner of Labour whereby he had set aside

Case Briefs High Courts

Communication gap between party and advocate held to be sufficient reason for non-appearance; Court to decide case on merits rather than going into technicalities: Bombay HC

Bombay High Court: A Single Judge Bench comprising of A.M. Badar, J. allowed an appeal filed against the order of the trial

Case Briefs High Courts

Ex parte decision of trial court without making any endeavours towards reconciliation under Hindu Marriage Act, 1955 set aside

Chhattisgarh High Court: In a first appeal referred to the Single Judge Bench comprising of Sharad Kumar Gupta, J., the impugned judgment