Dharampal & Ors vs The Oriental Insurance Co. Ltd., & Anr
2024 Latest Caselaw 5545 P&H

Punjab-Haryana High Court

Dharampal & Ors vs The Oriental Insurance Co. Ltd., & Anr on 12 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:035405

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         232                                             FAO-2725-2005 (O&M)
                                                                         Date of Decision : 12.03.2024

                         DHARAMPAL & ORS.                                                  .... Appellants

                                                             VERSUS

                         ORIENTAL INSURANCE CO. LTD. & ORS                               .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None for the appellants.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 2005. On 19.01.2024 the

following order was passed :

'Earlier the present case was dismissed for non-

prosecution vide order dated 20.11.2019. Thereafter, the

same was restored vide order dated 14.01.2020. On

24.03.2023 none had put in appearance on behalf of the

appellants. The same was the situation on 18.04.2023.

Today, a request for an adjournment has been made on

behalf of arguing counsel for the appellants on the

ground that he is in some personal difficulty.

In the interest of justice, adjourned to 12.03.2024.

It is made clear that no further adjournment shall be

granted on any account.'

2. Today no one has come present on behalf of the appellants. It

appears that the appellants are not interested in pursuing the present appeal.

integrity of this judgment/order.

232 FAO-2725-2005 (O&M) -2-

3. In view thereof, 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.

                         12.03.2024                                          (ALKA SARIN)
                         Aman Jain                                              JUDGE

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







integrity of this judgment/order.