Gurnam Singh vs Gram Panchayat Of Dadyal
2022 Latest Caselaw 8035 P&H

                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                           101                                         RSA No.1489 of 1990 (O&M)
                                                                       Date of Decision: 28.07.2022
                           Gurnam Singh & Ors.                                           ....Appellants

                                                            VERSUS

                           Gram Panchaya, Village Dadyal                                ....Respondent

                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                           Present :    None for the appellants.

                                        Mr.Dhruv Mittal, Advocate for the respondent.

                           ALKA SARIN, J. (Oral)

This is an appeal of 1990. Vide order dated 18.03.2020 it was

specifically ordered to be shown in the urgent motion list. Today the matter

has been called twice, however, none has put in appearance on behalf of the

appellants. It appears that appellants are not interested in pursuing the

present appeal.

Dismissed for non-prosecution. Pending applications, if any,

also stand disposed off.

                                                                                    ( ALKA SARIN )
                           28.07.2022                                                   JUDGE
                           jk

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

JITENDER KUMAR 2022.07.29 10:45 I attest to the accuracy and authenticity of this order/judgment Chandigarh