Subarta vs Sham Lal
2023 Latest Caselaw 3717 P&H

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH

                                                           RSA-67-2002 (O&M)
                                                           Date of decision: 11.04.2023

                        Subarta
                                                                                          ...Appellant

                                               Versus

                        Sham Lal and others

                                                                                      ...Respondents

                        CORAM: HON'BLE MR.JUSTICE H.S. MADAAN




                        H.S. MADAAN, J. (Oral)

Learned counsel appearing for the appellant states that

despite his best efforts to contact the appellant, he has not been able to do

so, so as to get necessary instructions with regard to addressing

arguments in this case, therefore, he is not in a position to assist the

Court.

Under the circumstances, the appeal is dismissed for non-

prosecution.

SUMIT KUMAR 2023.04.12 09:37 I attest to the accuracy and authenticity of this order/judgment