Jasbir Singh vs Jaspal Singh And Others
2022 Latest Caselaw 8499 P&H

                            294

                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                      CHANDIGARH

                                                                                  RSA-836-2019 (O&M)
                                                                             Date of decision : 04.08.2022


                            Jasbir Singh                                                       ... Appellant

                                                                 Versus

                            Jaspal Singh & Ors.                                            ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :      None.



                            ALKA SARIN, J. (ORAL)

On 23.03.2022 the following order was passed :

"Taken up in virtual mode.

The present appeal is of the year 2019, which is still at

the stage of preliminary hearing.

Today a request for an adjournment has been made on

behalf of learned counsel for the appellant on the

ground that the arguing counsel has gone out of station.

Though there is no ground made out to entertain the

said request, however, keeping in view the fact that the

present appeal has been listed for the first time after

05.02.2020 due to the intervening circumstances created

because of Covid-19 Pandemic, one last opportunity is

granted to the learned counsel for the appellant to argue YOGESH SHARMA 2022.08.05 10:42 I attest to the accuracy and authenticity of this order/judgment.

Chandigarh
                             RSA-836-2019 (O&M)                                                       -2-



                                                   the matter.

                                                   Adjourned to 04.08.2022.

It is made clear that in case the appeal is not argued on

the next date of hearing, the same is liable to be

dismissed for non-prosecution."

Today no one has put in appearance on behalf of the appellant.

It appears that the appellant is not interested in pursuing the present appeal.

This Court is left with no other option but to dismiss the present appeal for

non-prosecution.

Dismissed for non-prosecution.

                                                                             ( ALKA SARIN )
                            04.08.2022                                            JUDGE
                            Yogesh Sharma

NOTE : Whether speaking/non-speaking : Speaking Whether reportable : YES/NO

YOGESH SHARMA 2022.08.05 10:42 I attest to the accuracy and authenticity of this order/judgment. Chandigarh