Ashok Kumar vs Joginder And Another
2024 Latest Caselaw 4951 P&H

Punjab-Haryana High Court

Ashok Kumar vs Joginder And Another on 5 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:031756

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        112                                          RSA No.850 of 2019
                                                                     Date of Decision : 05.03.2024


                        Ashok Kumar                                                     ....Appellant

                                                         VERSUS

                        Joginder and Another                                          ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :   None.


                        ALKA SARIN, J. (Oral)

1. On 07.04.2022 the following order was passed :

"The present appeal pertains to the year 2019 and

the same is still at the stage of preliminary hearing.

None has put in appearance on behalf of the appellant.

Though, no ground is made out to further adjourn the

matter, however, keeping in view the intervening

circumstances created due to the Covid-19 Pandemic

and the fact that the matter has been listed for the first

time 27.11.2019, one last opportunity is granted to

counsel for the appellant to argue the matter.

In the interest of justice, adjourned to 14.07.2022.

Registry to inform the counsel for the appellant of

the date fixed."

integrity of this order/judgment

RSA No.850 of 2019 -2- 2024:PHHC:031756

2. Thereafter, the case was adjourned on numerous dates by order.

On 29.09.2023 none put in appearance on behalf of the appellant again and

the case was adjourned to today. Today the case has been called twice,

however, none has put in appearance on behalf of the appellant. It appears

that the appellant is not interested in pursuing the present appeal.

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

to dismiss the present appeal for non-prosecution.

4. Dismissed for non-prosecution. Pending applications, if any,

also stand disposed off.

( ALKA SARIN ) 05.03.2024 JUDGE jk

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

integrity of this order/judgment