Kulwinder Kaur vs Chhota Singh And Ors
2024 Latest Caselaw 7685 P&H

Punjab-Haryana High Court

Kulwinder Kaur vs Chhota Singh And Ors on 10 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                       2024:PHHC:049475


                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                           109                                          RSA No.585 of 2018 (O&M)
                                                                        Date of Decision : 10.04.2024


                           Kulwinder Kaur                                                  ....Appellants
                                                             VERSUS
                           Chhota Singh and Others                                        ....Respondents


                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                           Present :    None.

                           ALKA SARIN, J. (Oral)

1. The present appeal pertains to the year 2018. Initially, a counsel

had appeared on behalf of the appellant. Thereafter, since 2019, none has

been putting in appearance on behalf of the appellant barring on 14.09.2022.

On the previous date i.e. 09.11.2023 notice was issued to the counsel for the

appellant. The counsel stands duly informed, however, none has put in

appearance on behalf of the appellant despite the matter being called twice.

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

to dismiss the present appeal for non-prosecution.

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

also stand disposed off.

( ALKA SARIN ) 10.04.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

authenticity of this order/judgment