(O&M) Joginder Singh Etc vs Kesar Singh
2023 Latest Caselaw 19193 P&H

                                                                            2023:PHHC:142180
                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                      224                                      RSA-2760-1995

                                                               Date of Decision: 06.11.2023
                      Joginder Singh and others
                                                                           .... Appellants
                                                Versus
                      Kesar Singh
                                                                           .... Respondent

                      CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA

                      Present: -    None for the appellants.

                                    Mr. Sanjiv Gupta, Advocate for the respondent.

                      NIDHI GUPTA, J. (ORAL)

As per office report dated 02.11.2023, learned counsel for

the appellants has been informed about the date fixed in the present

appeal through e-mail. However, none has put in appearance on their

behalf, despite the case having been called twice.

Perusal of order sheets shows that the appellants had gone

un-represented on the last date of hearing i.e. on 23.05.2017 and also on

02.12.2013. Therefore, it can safely be presumed that the appellants or

their counsel are no more interested in pursuing the instant regular

second appeal.

Thus, this Court has been left with no other option except to

dismiss the instant regular second appeal for non-prosecution.

Ordered accordingly.

                      06.11.2023                                        ( NIDHI GUPTA )
                      rishu                                                  JUDGE
                                    Whether speaking/reasoned              Yes/No
                                    Whether Reportable                     Yes/No

RISHU KATARIA
2023.11.09 11:09
I attest to the accuracy and
authenticity of this
order/judgment