Davinder Singh @ Prince vs Harbhej Singh
2023 Latest Caselaw 11854 P&H

2023:PHHC:100843
104
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

RSA-2526-2017 (O&M)
Date of Decision:- 03.08.2023

Davinder Singh alias Prince ... Appellant

Vs.
Harbhej Singh ...Respondents
CORAM:-HON'BLE MS. JUSTICE AMARJOT BHATTI
Present: Mr. Harminder Singh, Advocate for the appellant.

RRER

AMARJOT BHATTI, J. (Oral)

Learned counsel for the appellant stated that his client is not inclined to make good the deficiency of Court fee, therefore, this Court

may proceed as per law.

I have perused the previous orders. The instant second appeal was filed wayback in the year 2017 alongwith CM-6202-C-2017 seeking time of six months to pay the requisite Court fee. Since then the case has been adjourned from time to time and during this period of about 5-6 years, the deficient Court fee has not been deposited. From the conduct of appellant, it appears that he is not interested to pursue the present Regular Second Appeal and this fact is also confirmed by the learned counsel as

mentioned above.

With this observation, the present Regular Second Appeal filed by the appellant -- Davinder Singh alias Prince stands dismissed for non-

deposit of deficient Court fee.

03.08.2023 (AMARJOT BHATTI) lalit JUDGE

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

2023.08.04 15:07

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