Ram Bilas Alias Har Bilas vs Moti Ram And Others
2024 Latest Caselaw 8843 P&H

Punjab-Haryana High Court

Ram Bilas Alias Har Bilas vs Moti Ram And Others on 25 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:056817

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        205                                           RSA No.2670 of 1995
                                                                      Date of Decision : 25.04.2024


                        Ram Bilas alias Har Bilas                                         ....Appellant

                                                          VERSUS

                        Moti Ram and Others                                           .....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :   None.


                        ALKA SARIN, J. (Oral)

1. On 07.03.2024 the following order was passed :

"Vide order dated 08.01.2024 fresh notices were

issued to respondent Nos.1 and 3 to 12 by way of dasti

process, however, since dasti notices were not collected,

notices could not be issued to them.

Learned counsel for the appellant seeks last

opportunity to do the needful. Learned counsel for the

appellant also seeks some time to implead the legal

representatives of the sole appellant.

Let fresh notices be issued to respondent Nos.1

and 3 to 12, returnable 25.04.2024. Dasti only.

Let the needful be done well before the next date of

hearing.

integrity of this order/judgment

RSA No.2670 of 1995 -2- 2024:PHHC:056817

It is made clear that no further adjournment shall

be granted on any account."

2. Till date there has been no compliance of order dated

07.03.2024. Today the case has been called twice, however, none has put in

appearance on behalf of the appellant.

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

to dismiss the present 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.

( ALKA SARIN ) 25.04.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment