Surinder Singh vs State Of Haryana & Ors
2022 Latest Caselaw 10440 P&H

                                   223

                                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                          AT CHANDIGARH

                                                                               FAO-1471-2001 (O&M)
                                                                               Date of decision : 05.09.2022

                                   Surinder Singh                                                  ... Appellant(s)
                                                                           Versus
                                   State Of Haryana & Ors.                                         ... Respondent(s)


                                   CORAM:            HON'BLE MRS. JUSTICE ALKA SARIN

                                   Present:          None for the appellant.

                                                     Mr. Narinder Singh Behgal, AAG, Haryana.

                                                            ****

                                   ALKA SARIN, J. (ORAL)

The present appeal pertains to the year 2001. Record of the present case was completely burnt in the fire which took place in the Registry. Despite best efforts, the file could not be reconstructed. Today learned counsel for the State has contended that he does not have the paper book. In fact, he is also not in a position to state as to whether the present appeal stands decided or is still pending.

In view of the above, this Court is left with no other option but to dismiss the present appeal for non-prosecution.

Dismissed for non-prosecution. However, liberty is granted to the appellant to revive the present appeal in case anything survives.

                                                                                     ( ALKA SARIN )
                                   05.09.2022                                             JUDGE
                                   Yogesh Sharma

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

YOGESH SHARMA 2022.09.06 09:29 I attest to the accuracy and integrity of this order/judgment Punjab and Haryana High Court, Chandigarh