Harbans Singh vs Gurjant Singh And Others
2024 Latest Caselaw 9080 P&H

Punjab-Haryana High Court

Harbans Singh vs Gurjant Singh And Others on 29 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:058538
                            218
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-2705-1997 (O&M)
                                                                          Date of decision : 29.04.2024


                            Harbans Singh                                                   ... Appellant(s)

                                                                Versus

                            Gurjant Singh & Ors.                                          ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :    None for the appellant.

                                         Mr. HPS Bhinder, Advocate for respondent Nos.2 and 3.



                            ALKA SARIN, J. (ORAL)

1. On 06.03.2024 the following order was passed :

"There has been no compliance of the order dated

28.03.2023. Learned counsel for the appellant seeks

more time to comply with the same.

Last opportunity is granted to do the needful, failing

which, the present appeal shall be dismissed for non-

prosecution.

Adjourned to 29.04.2024."

2. Today none has put in appearance on behalf of the appellant

despite the matter being called twice nor there has been compliance of the

order dated 28.03.2023. It appears that the appellant is not interested in

integrity of this order/judgment.

                                                                                     2024:PHHC:058538

                            RSA-2705-1997 (O&M)                                                    -2-

pursuing the present appeal. In view thereof, 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.

                            29.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.