Manmohan Dass Gupta vs State Of Punjab
2023 Latest Caselaw 16863 P&H

                                                           Neutral Citation No:=2023:PHHC:127160




           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH
112                                     2023:PHHC:127160

                                                   RSA-1851-1992
                                                   Date of decision: 29.09.2023

MANMOHAN DASS GUPTA THROUGH LRS                                   ..Appellant

                                      Versus

STATE OF PUNJAB AND ANOTHER                                  ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Amit Bansal, Advocate for Mr. N.K. Bansal, Advocate for the petitioner.

Mr. Vikas Arora, AAG, Punjab.

ANIL KSHETARPAL, J(Oral)

1. On a perusal of the judgment passed by the trial Court, it is

evident that the total amount involved in this litigation is Rs.21,245.25/-.

2. The learned counsel representing the appellant submits that

despite his best efforts, he could not contact the legal representatives of the

appellant.

3. Hence, dismissed for non-prosecution.

4. All the pending miscellaneous applications, if any, are also

disposed of.

September 29th, 2023                                  (ANIL KSHETARPAL)
Ay                                                         JUDGE

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

Neutral Citation No:=2023:PHHC:127160

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