Madan Lal vs Vikram Grover And Anr
2023 Latest Caselaw 4710 P&H

                                                    Neutral Citation No:=2023:PHHC:055001




260

                                                            2023:PHHC:055001

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH
                                                 RSA-3063-2019
                                     Date of decision: 19.04.2023

MADAN LAL                                              ...Appellant
                                         VS
VIKRAM GROVER AND ANR                                  ...Respondents

CORAM: HON'BLE MR. JUSTICE ARUN MONGA

Present:     Mr. Liaqat Ali, Advocate
             For the appellant.
                         ***

ARUN MONGA, J. (ORAL)

Appeal was filed in the year 2019 and case has been listed for

hearing for the first time after a gap of more than 3 years.

On a Court query, as to whether the judgment and decree

stands satisfied since there has been no stay on the same, learned counsel for

the appellant submits that he is not in touch with his client and in fact he is

unable to assist for lack of instructions.

Being so, appeal is dismissed for non-prosecution with liberty

to the appellant to revive the proceedings in case, anything survives.

(ARUN MONGA) JUDGE 19.04.2023 vandana

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

Neutral Citation No:=2023:PHHC:055001

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