Paramjit Kaur vs Rajesh Kumar
2022 Latest Caselaw 12700 P&H

                                   214
                                                 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                                     CHANDIGARH


                                                                                     FAO-2902-1999 (O&M)
                                                                                     Date of Decision : 30.09.2022


                                   Paramjit Kaur                                                        ....Appellant
                                                                         VERSUS
                                   Rajesh Kumar                                                       ....Respondent


                                   CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                                   Present :         None.
                                                                             -.-
                                   ALKA SARIN, J. (Oral)

The present appeal pertains to the year 1999. The paper-book of the same was burnt in the fire incident in January 2011. Thereafter, repeated efforts have been made to contact Mr. Dalip Singh Brar, Advocate, learned counsel for the appellant. However, none has been appearing on behalf of the appellant and thereafter vide order dated 19.04.2017 the present case was adjourned sine die.

Since no address of the appellant is available on the file and even today none has put in appearance on behalf of the appellant. The Court is left with no other option but to dismiss the present appeal for non- prosecution with liberty to revive in case anything survives.

Ordered accordingly. Pending applications, if any, also stand disposed off.

                                   September 30, 2022                            (ALKA SARIN)
                                   tripti                                           JUDGE

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

YOGESH SHARMA 2022.10.06 11:48 I attest to the accuracy and integrity of this order/judgment.

Punjab and Haryana High Court, Chandigarh