Amar Singh vs State Of Haryana And Ors
2022 Latest Caselaw 17673 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                                 RSA-2324-1992 (O&M)
                                                 Date of Decision: 23.12.2022


AMAR SINGH                                                  ...... Appellant(s)
        Versus
STATE OF HARYANA AND OTHERS                                 ..... Respondent(s)

CORAM:- HON'BLE MRS. JUSTICE LISA GILL

Present:     None for the appellant.

             Mr. Raman Sharma, Addl. AG, Haryana
             for respondents no.1 to 3.

             Respondents no.4 to 10 ex-parte.

                            ****
LISA GILL, J.

This appeal has been filed challenging judgment and decree dated 02.09.1992, passed by the learned Additional District Judge, Bhiwani as well as judgment and decree dated 01.08.1991, passed by the learned Sub Judge, Ist Class, Bhiwani.

Following order was passed on the last date of hearing:-

"None appeared on behalf of the appellant, despite learned counsel being notified of the date fixed. In the interest of justice, adjourned to 23.12.2022. In case there is no representation on behalf of the appellant on the next date of hearing, this appeal may be dismissed in default."

Today again, there is no representation on behalf of the appellant. It appears that the appellant is not interested in pursuing the matter any longer.

This appeal is dismissed in default.

Copy of this order be conveyed to the appellant at the given address.

23.12.2022                                                         (LISA GILL)
                                                                      JUDGE
Sunil                Whether speaking/reasoned:          Yes/No
                     Whether reportable:                 Yes/No



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