Gurtej vs Pepsu Road Transport Corporation And ...
2024 Latest Caselaw 1333 P&H

Punjab-Haryana High Court

Gurtej vs Pepsu Road Transport Corporation And ... on 20 January, 2024

                                                                            2024:PHHC:008027
                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH
                   201                                                FAO-1529-1993
                                                                      Date of Decision: 20.01.2024

                   Dr. Gurtej Singh                                                ...Appellant
                                                         VS

                   PEPSU Road Transport Corporation and others                     ...Respondents

                   CORAM : HON'BLE MR. JUSTICE AMAN CHAUDHARY

                   Present:           None for the appellant.

                                      Mr. Aman Sharma, Advocate for respondent Nos.2 and 3.

                                      ****
                   AMAN CHAUDHARY, J (ORAL)

1. It is apparent from the perusal of the order sheets in the present

case that none had been appearing on behalf of the appellant, as such notice

issued to him. As per office report he stands served, despite which there is no

representation.

2. In view of the aforesaid, there is no option but to dismiss the

present appeal for want of prosecution, reserving with the parties, a liberty to

get the same revived.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 20.01.2024 Hemant

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

authenticity of this order/judgment