Birender vs Om Parkash & Ors
2024 Latest Caselaw 5145 P&H

Punjab-Haryana High Court

Birender vs Om Parkash & Ors on 6 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:032664

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         237                                            FAO-5057-2002 (O&M)
                                                                        Date of Decision: 06.03.2024

                         BIRENDER                                                    .... Appellant

                                                            VERSUS

                         OM PARKASH & ORS.                                           .... Respondents

                         CORAM: HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None for the appellant.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 2002 and is a partially

burnt case. None has been appearing on behalf of the appellant. It appears

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

2. In view thereof, this Court is left with no other option but to

dismiss the present appeal for non-prosecution.

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

also stand disposed off.

                         06.03.2024                                           (ALKA SARIN)
                         Aman Jain                                               JUDGE

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







integrity of this judgment/order.