Bhagwan Singh & Ors vs Nirmal Singh Thru His Legal Heirs
2024 Latest Caselaw 701 P&H

Punjab-Haryana High Court

Bhagwan Singh & Ors vs Nirmal Singh Thru His Legal Heirs on 12 January, 2024

RSA-6402-2018 (O&M) 2024:PHHC:004187

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(107) RSA-6402-2018 (O&M)
Date of Decision : 12.01.2024

Bhagwan Singh and others ... Appellants

Versus

Nirmal Singh through his legal heirs ...Respondents

CORAM: HON'BLE MRS. JUSTICE RITU TAGORE

Present: None for the appellants. 3 2 ie ok RITU TAGORE, J

1. On the first call, none appears on behalf of the appellants when

the case was taken up for hearing. However, in the interest of justice, the case was pass over.

2. Even on the second call, when the matter has been taken up again for hearing post lunch session, still there is no representation on behalf of the appellants.

3. Perusal of file reveals that even on the last date of hearing, none had appeared on behalf of the appellants. It seems that appellants are not interested in pursuing the matter any longer. Court time is almost over.

Accordingly, present appeal is dismissed in default and for non-prosecution.

4. Pending miscellaneous applications, if any, stand disposed of accordingly.

(RITU TAGORE) JUDGE January 12, 2024

Whether speaking/reasoned --:: Yes/No

MANPREET SINGH Whether reportable : Yes/No

order/judgment