Baldev Singh vs Trilochan Kaur & Ors
2024 Latest Caselaw 10556 P&H

Punjab-Haryana High Court

Baldev Singh vs Trilochan Kaur & Ors on 1 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        222-1                                        RSA No.532 of 2012 (O&M)
                                                                     Date of Decision : 01.07.2024


                        Baldev Singh                                                      ....Appellant

                                                          VERSUS

                        Tarlochan Kaur and Others                                       ....Respondents

                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    None.

                        ALKA SARIN, J. (Oral)

1. None had put in appearance on behalf of the appellant on

14.11.2019. Same was the situation on 05.02.2020. On 09.05.2023 also none

appeared on behalf of the parties. Today also the case has been called twice,

however, none has put in appearance on behalf of the parties.

2. In view of the above, this Court is left with no other option but

to dismiss the present appeal for non-prosecution.

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

anything survives in the matter. Pending applications, if any, also stand

disposed off.

( ALKA SARIN ) 01.07.2024 JUDGE jk

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

integrity of this order/judgment