Ashwani Kumar And Ors vs Krishan Lal And Ors
2024 Latest Caselaw 7558 P&H

Punjab-Haryana High Court

Ashwani Kumar And Ors vs Krishan Lal And Ors on 9 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:048539

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                         207                                           RSA-2494-1995 (O&M)
                                                                       Date of Decision : 09.04.2024
                         ASHWANI KUMAR & ANR.                                             .... Appellants
                                                            VERSUS
                         KRISHAN LAL & ORS.                                            .... Respondents
                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
                         Present :      None for the appellants.

                                        Mr. Ashutosh Kaushik, Advocate for the respondents.
                         ALKA SARIN, J. (ORAL)

1. Mr. Ashutosh Kaushik, Advocate has appeared and has filed his

fresh power of attorney on behalf of the respondents. The same is taken on

record. Learned counsel for the respondents states that the matter has since

been compromised between the parties.

2. The present appeal pertains to the year 1995. Vide order dated

05.03.2024 notices were issued to the parties. As per the Office report,

notices issued to the appellants have been received back duly served.

However, no one has appeared on their behalf despite service. 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 regular second appeal for non-prosecution.

4. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications, if any, also stand

disposed off.

                         09.04.2024                                         (ALKA SARIN)
                         Aman Jain                                             JUDGE
                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: YES/NO




integrity of this judgment/order.