Rashpal Singh And Anr vs Puran Singh Deceased & Ors
2022 Latest Caselaw 17371 P&H

                            102
                                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT

                                                                 CHANDIGARH


                                                                                ESA No.5 of 2018 (O&M)
                                                                                DATE OF DECISION : 20.12.2022


                            Rashpal Singh and Another                                                .....Appellants

                                                                          versus

                            Puran Singh (deceased) through LRs and Others                           .....Respondents



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :      Mr. Sanjiv Gupta, Advocate for the appellants

                                                  ..

ALKA SARIN, J. (Oral):

Learned counsel for the appellants states that he has no

instructions from the appellants as despite repeated efforts he is unable to

contact them.

The present appeal has been pending since 2018. Repeatedly,

the case has been adjourned since 2018. There is no reason to further

adjourn the matter.

The appeal is accordingly dismissed for non-prosecution.

Pending applications, if any, also stand disposed off.

                            20.12.2022                                                            (ALKA SARIN)
                            parkash                                                                  JUDGE


                                                       NOTE:

Whether speaking/non-speaking: Speaking Whether reportable: YES/NO PARKASH CHAND 2022.12.21 13:19 I attest to the accuracy and authenticity of this order/judgment.