Punjab-Haryana High Court
Prem Singh And Ors vs Bachna Ram And Ors on 2 April, 2024
2024:PHHC:043616
RSA-3716-2001 (O&M) -1-
201-1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
***
RSA-3716-2001 (O&M)
Date of Decision: 02.04.2024
Prem Singh and another ....Appellants
Versus
Bachna Ram and others ....Respondents
CORAM: HON'BLE MR. JUSTICE HARSH BUNGER
Present : None.
HARSH BUNGER, J. (Oral)
1. On 17.11.2023, the following order was passed by a Co-ordinate Bench of this Court:
"Despite the fact case has been called out twice, there is no representation on behalf of the appellants.
In the interest of justice, adjourned to 02.04.2024. Photocopy of this order be placed on the file of connected case."
2. Even today, despite second call, there is no representation on behalf of the parties. It appears that the parties are no more interested in pursuing the present appeal.
3. In view of the above, the present appeal along with all pending applications is dismissed for non-prosecution.
02.04.2024 (HARSH BUNGER)
Himani JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
HIMANI GUPTA
2024.04.03 10:57
I attest to the accuracy and
authenticity of this document/judgment High Court, Chandigarh