Ram Murti Etc vs `Balbir
2024 Latest Caselaw 7434 P&H

Punjab-Haryana High Court

Ram Murti Etc vs `Balbir on 8 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                      2024:PHHC:047642

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         205                                              RSA-308-1995 (O&M)
                                                                          Date of Decision : 08.04.2024
                         RAM MURTI AND ANR                                           .... Appellants

                                                             VERSUS
                         BALBIR                                                             .... Respondent
                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
                         Present :     None for the appellants.

                                       Mr. R.A. Sheoran, Advocate for the respondent.
                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1995. On 28.11.2023 the

following order was passed :

'Learned counsel appearing for the appellants submits that

as per his instructions, the matter stands compromised

between the parties and seeks time to place on record the

said compromise.

Adjourned to 08.04.2024'

2. Today neither anyone has appeared on behalf of the appellants nor

has the compromise, as stated on the previous date, been placed on the record.

It appears that the appellants are not interested in pursuing the present appeal.

3. In view thereof, this Court is left with no other option but to

dismiss the present appeal for non-prosecution.

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

stand disposed off.

                         08.04.2024                                          (ALKA SARIN)
                         Aman Jain                                              JUDGE
                                               NOTE:       Whether speaking/non-speaking: Speaking
                                                           Whether reportable: Yes/No




integrity of this judgment/order.