The Hoshiarpur National Transport Co vs Hussina Devi And Ors
2024 Latest Caselaw 1795 P&H

Punjab-Haryana High Court

The Hoshiarpur National Transport Co vs Hussina Devi And Ors on 25 January, 2024

                                                                   2024:PHHC:010332
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            201                                                           FAO-188-1991
                                                                          Date of decision: 25.01.2024

            The Hoshiarpur National Transport Company
                                                                                           ....Appellant
                                                       Versus

            Hussina Devi and others                                                  ...Respondents

            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              None for the appellant.
                                   Mr. Deepak Suri, Advocate, for the respondent-Insurance Company.

                                               *****

            AMAN CHAUDHARY, J.

1. The present appeal has been filed by the appellant for setting aside/modified the award passed by the learned Motor Accident Claims Tribunal, Hoshiarpur.

2. As is recorded in the order dated 04.10.2023, learned counsel Mr. Ravinder Mohan Suri, Advocate is no longer in practice and thus, notice was issued to the appellant.

3. Despite the case having been called out twice, none has appeared on behalf of the appellant.

4. In view of the above, 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.

5. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 25.01.2024 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

integrity of this order/judgment