Vijay Kumar vs State Of Haryana And Others
2024 Latest Caselaw 5690 P&H

Punjab-Haryana High Court

Vijay Kumar vs State Of Haryana And Others on 13 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:036269
                            212
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-1723-1996 (O&M)
                                                                          Date of decision : 13.03.2024

                            Vijay Kumar                                                    ... Appellant(s)
                                                                 Versus
                            State of Haryana & Ors.                                      ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :      None for the appellant.
                                           Mr. Saurabh Girdhar, AAG Haryana for the respondents.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 15.11.2023 notice was issued to the appellant.

As per the office report, the appellant stands duly served. However, no one

has put in appearance on behalf of the appellant despite service. It appears

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

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

prosecution.

2. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications, if any, also stand

disposed off.

                            13.03.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.