Bhupinder Singh Bakshi vs Ajit Singh
2022 Latest Caselaw 10454 P&H

JITENDER KUMAR
2022.09.06 11:09

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

258 RSA No.4310 of 2015
Date of Decision: 05.09.2022
Bhupinder Singh Bakshi .... Appellant
VERSUS
Ajit Singh ....Respondent

CORAM: HON'BLE MRS. JUSTICE ALKA SARIN

Present: Mr. Santosh Sharma, Advocate for the appellant.

Mr. Ashwani K. Chopra, Sr. Advocate with
Mr. Gagandeep Sirphikhi, Advocate for the respondent.

36 OK 2 356 2 3K

ALKA SARIN, J. (Oral)

On 25.07.2022, the following order was passed:-

"Learned Senior counsel appearing on behalf of the appellant states that the General Power of Attorney holder, through whom the present appeal had been filed, has since expired. He seeks one week's time to place on record fresh General Power of Attorney and Vakalatnama."

Thereafter, on 16.08.2022, learned counsel for the appellant sought some more time to place on record fresh General Power of Attorney/Vakalatnama. Today, again a request for an adjournment has been made to file a fresh General Power of Attorney/Vakalatnama. There is no ground to grant any more opportunities.

The present appeal is dismissed for non-prosecution with liberty to revive the same as and when General Power of

Attorney/Vakalatnama is filed. Pending applications, if any, also stand

disposed off.

( ALKA SARIN ) 05.09.2022 JUDGE jk

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

I attest to the accuracy and integrity of this order/judgment

Chandigarh