Wiliam Etc vs Ram Parkash Etc
2023 Latest Caselaw 2072 P&H

                            205-3           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                         CHANDIGARH

                                                                                  RSA-3355-1996 (O&M)
                                                                              Date of decision : 31.01.2023


                            William and another                                              ... Appellant(s)
                                                                  Versus
                            Brahma Nand                                                    ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :       None.



                            ALKA SARIN, J. (ORAL)

On 14.10.2022 none had put in appearance on behalf of the

parties. The same was the situation on 12.12.2022 when the following order

was passed :

"None has put in appearance on behalf of the parties. It is made clear that in case the matter is not argued on the next date of hearing, the present appeal shall be dismissed for non-prosecution.

To be heard along with ESA No.2909 of 2004"

Today again, the matter has been called thrice. No one has put

in appearance on behalf of the appellants. It appears that the appellants are

not interested in pursuing the present appeal. This Court is left with no other

option but to dismiss the present appeal for non-prosecution.

Dismissed for non-prosecution.

                                                                              ( ALKA SARIN )
                            31.01.2023                                            JUDGE
                            Yogesh Sharma

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO YOGESH SHARMA 2023.02.01 10:14 I attest to the accuracy and integrity of this order/judgment. Chandigarh