Prahalad Singh And Another vs Sandeep Sanghi And Others
2022 Latest Caselaw 6781 P&H

106
           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                       RSA-912-2021 (O&M)
                                                       Decided on : 13.07.2022

Prahalad Singh and another                                   . . . Appellants
                                        Versus
Sandeep Sanghi and others                                   . . . Respondents

CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present:None for the appellants.
                               ****
MANJARI NEHRU KAUL, J. (Oral)

Having suffered concurrent adverse findings by the two Courts

below, the defendants are in Regular Second Appeal before this Court

assailing the trial Court judgment and decree dated 18.02.2017, as upheld

by the learned First Appellate Court vide its judgment and decree dated

02.08.2021.

Case has been called out twice. However, none has put in

appearance on behalf of the appellants. It seems that the appellants are

indulging in dilatory tactics as is borne out from the previous orders passed

by this Court on various dates, which are reproduced here-in-below :-

" Present :- Mr. Anoop Kumar Yadav, Advocate for the applicants/appellants.

On request, adjourned to 16.12.2021.

October 12th, 2021 (MAHABIR SINGH SINDHU) JUDGE "

" Present :- None for the applicants/appellants.

Request for an adjournment has been made through WhatsApp Group by learned counsel for the applicants/appellants. Posted on 11.07.2022.

December 16th, 2021 (MAHABIR SINGH SINDHU) JUDGE "

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 RSA-912-2021 (O&M)                                                        -2-

On the last date of hearing i.e. 11.07.2022, the following order

was passed by this Court :-

" Present :- Mr. Naveen Kumar, Advocate for Mr. Anoop Kumar Yadav, Advocate for the appellants.

**** At the request of learned proxy counsel appearing on behalf of the appellants, adjourned to 13.07.2022.

It is made clear that no further adjournment shall be granted. However, in case, another adjournment is sought, it will entail dismissal for non-prosecution."

Despite the above orders, instead of assisting the Court and/or

making alternative arrangements, in case counsel is busy, none appears,

which amounts to non-prosecution.

Dismissed for non-prosecution.

(MANJARI NEHRU KAUL) JUDGE July 13, 2022 gurpreet

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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