Parminder Singh vs Paramjit Singh & Anr
2023 Latest Caselaw 21055 P&H

Punjab-Haryana High Court

Parminder Singh vs Paramjit Singh & Anr on 4 December, 2023

2023:PHHC:154414
230

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

FAO-5691-2016
DECIDED ON: 04.12.2023

PARMINDER SINGH ---- sae APPELLANT
VERSUS

PARAMJIT SINGH & ANR anes RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: None.

SANJAY VASHISTH, J (ORAL)

None appeared on behalf of the appellant, on the previous date of hearing i.e. 10.08.2023.

Order dated 10.08.2023 passed by this Court is reproduced here under:-

"Present: None for the appellant.

Mr. Sumeet S. Brar, Advocate for

Mr. Nigam K. Bhardwaj, Advocate

for respondent No.2.

2h 2 ok 3k

Perusal of the file reveals that previous notice sent for service of the appellant has been received back unserved with the report that he has since been died.

Order dated 31.05.2023 passed by Daily Lok Adalat indicates that the matter could not be settled on account of the report that the appellant has expired.

Adjourned to 04.12.2023.

Registry is directed to inform the counsel for the appellant about the date fixed before this Court."

As per office report, counsel for the appellant i.e. Mr.

Aayush Gupta, Advocate has been informed through e-mail.

LAVISHA

2023.12.06 10:14

T attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court,

Chandigarh

Today again, there is no representation on behalf of the appellant.

Dismissed for non-prosecution.

Copy of this order be forwarded to the appellant for

information.

(SANJAY VASHISTH) 04.12.2023 JUDGE

Lavisha

Whether speaking/reasoned _ Yes/No Whether reportable Yes/No

authenticity of this order/judgment