Chanchal Devi vs Anokh Singh
2024 Latest Caselaw 5439 P&H

Citation : 2024 Latest Caselaw 5439 P&H
Judgement Date : 11 March, 2024

Punjab-Haryana High Court

Chanchal Devi vs Anokh Singh on 11 March, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

2024:PHHC:033984

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
120-1. FAO-207-1992
Date of Decision:11.03.2024
CHANCHAL DEVI ..APPELLANT
VERSUS
ANOKH SINGH .. RESPONDENT

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present: None for the parties.

2 2
SUVIR SEHGAL, J.(ORAL)

1. Despite repeated requests, counsel for the parties have not

supplied copy of the paper-book, which is reported to have been burnt in fire.

2. There is no representation on behalf of the appellant. It seems that the appellant is not interested in pursuing the present appeal.

3. Dismissed for non-prosecution.

4. Liberty is granted to the appellant to seek revival of the appeal

after completing record of this Court.

11.03.2024 (SUVIR SEHGAL) sheetal JUDGE

Whether Speaking/Reasoned Yes/No Whether Reportable Yes/No

Sheeta 2024.03.11 17:40

est to the accuracy and authenticity of this order/judgment High Court, Chandigarh