Surender Nain vs Faggu Ram And Others
2024 Latest Caselaw 4805 P&H

Punjab-Haryana High Court

Surender Nain vs Faggu Ram And Others on 4 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:030549
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                         231                                            CR-491-2022 (O&M)
                                                                        Date of Decision : 04.03.2024
                         DR. SURENDER NAIN                                                  .... Petitioner
                                                              VERSUS
                         FAGGU RAM & ORS.                                                .... Respondents
                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None for the petitioner.

                         ALKA SARIN, J. (ORAL)

1. Notice of motion in the present case was issued on 27.05.2022

and the Trial Court was directed to adjourn the case beyond the date fixed by

this Court. However, since process fee was not filed, notices could not be

issued to the respondents. On 30.11.2022 the matter was adjourned by order.

On 31.10.2023 none had appeared on behalf of the petitioner. The Court

granted two weeks' time to counsel for the petitioner to do the needful and on

doing so fresh notice was ordered to be issued returnable for today. Today no

one has appeared on behalf of the petitioner. As per the Office report, counsel

for the petitioner, despite being informed, has not deposited the process fee and

hence notices could not be issued.

2. In view of the fact that neither counsel for the petitioner is

appearing nor has deposited the process fee, despite two opportunities, this

Court is left with no other option but to dismiss the present petition for non-

prosecution.

3. Dismissed for non-prosecution. Pending applications, if any, also

stand disposed off.

                         04.03.2024                                           (ALKA SARIN)
                         Aman Jain                                               JUDGE
                         NOTE:                 Whether speaking/non-speaking: Speaking
                                               Whether reportable: YES/NO



integrity of this judgment/order.