(O&M) Harbans Kaur vs Tej Kaur
2022 Latest Caselaw 10441 P&H

                                   202

                                                 IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                          AT CHANDIGARH

                                                                               RSA-2203-1989 (O&M)
                                                                               Date of decision : 05.09.2022

                                   Harbans Kaur                                                     ... Appellant(s)
                                                                           Versus
                                   Tej Kaur (Deceased) through LRs and Others                       ... Respondent(s)



                                   CORAM:            HON'BLE MRS. JUSTICE ALKA SARIN

                                   Present:          None for the appellant.

                                                     Mr. G.S. Jaswal, Advocate for the respondents.

                                                            ****

                                   ALKA SARIN, J. (ORAL)

On 17.03.2022, the following order was passed:-

"RSA No.2203 of 1989

None has appeared to represent the appellant today.

However, in the interest of justice, the matter stands adjourned to 22.04.2022.

Registry is directed to inform learned counsel for the appellant regarding the next date of hearing, well in time.

CM No.1546-C of 1990

To be taken up along-with the main case on the date fixed."

As per the office report, Mr. Ajay Aggarwal, learned counsel

for the appellant, has duly been informed. However, no one has put in

appearance on behalf of the appellant today also. It appears that the

appellant is not interested in pursuing the present appeal. This Court is left YOGESH SHARMA 2022.09.06 09:29 I attest to the accuracy and integrity of this order/judgment Punjab and Haryana High Court, Chandigarh RSA-2203-1989 (O&M) -2-

with no other option but to dismiss the present appeal for non-prosecution.

Dismissed for non-prosecution.

                                                                                    ( 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