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Manjit Kaur And Another vs Sardool Singh And Others
2022 Latest Caselaw 16265 P&H

Citation : 2022 Latest Caselaw 16265 P&H
Judgement Date : 8 December, 2022

Punjab-Haryana High Court
Manjit Kaur And Another vs Sardool Singh And Others on 8 December, 2022
                            104
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                             RSA-2311-2019 (O&M)
                                                                             Date of decision : 08.12.2022


                            Manjit Kaur & Anr.                                               ... Appellant(s)

                                                                 Versus

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



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :       None.



                            ALKA SARIN, J. (ORAL)

On the previous date, learned counsel for the appellants had

withdrawn his power of attorney. Today the matter has been called twice.

No one has put in appearance on behalf of the appellants. It appears that the

appellants are 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 )
                            08.12.2022                                            JUDGE
                            Yogesh Sharma

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

YOGESH SHARMA 2022.12.09 10:20 I attest to the accuracy and integrity of this order/judgment.

Chandigarh

 
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