Kashmir Singh Etc vs Mukhtiar Singh Etc
2024 Latest Caselaw 9141 P&H

Punjab-Haryana High Court

Kashmir Singh Etc vs Mukhtiar Singh Etc on 29 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:058537
                            209-2
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-1470-1997 (O&M)
                                                                          Date of decision : 29.04.2024

                            Harmit Singh                                                   ... Appellant(s)
                                                               Versus
                            Mukhtiar Singh and Ors                                       ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    None for the appellant.
                                         Ms. Deepali Puri, Advocate for respondent No.1.



                            ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1997. Today none has

put in appearance on behalf of the appellant despite the matter being called

twice. It appears that the appellant is not interested in pursuing the present

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

the present appeal for non-prosecution.

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

anything survives in the matter. 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.