(O&M) Baba Jaimal Singh vs Dawarki
2023 Latest Caselaw 317 P&H

                              IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                            209                                           RSA No.1177 of 1989
                                                                          Date of Decision : 09.01.2023


                            Baba Jaimal Singh                                                 ....Appellant

                                                              VERSUS

                            Smt.Dawarika (since deceased) through her LRs                   ...Respondents

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    None for the appellant.

                                         Mr. S.K. Choudhary, Advocate for LRs of the respondent.

                            ALKA SARIN, J. (Oral)

As per office report, fresh notices were issued to the parties.

Mr. S.K. Choudhary, Advocate has put in appearance on behalf

of LRs of the respondent. None has put in appearance on behalf of the

appellant despite service.

In view of the above, this Court is left with no other option but

to dismiss the present appeal for non-prosecution.

Dismissed for non-prosecution. Pending applications, if any,

also stand disposed off.

                                                                                        ( ALKA SARIN )
                            09.01.2023                                                      JUDGE
                            jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

JITENDER KUMAR 2023.01.10 10:41 I attest to the accuracy and integrity of this order/judgment. Chandigarh