(O&M) Amar Singh vs Paramjit Kaur
2024 Latest Caselaw 5691 P&H

Punjab-Haryana High Court

(O&M) Amar Singh vs Paramjit Kaur on 13 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:036265

                            207
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-254-1996 (O&M)
                                                                         Date of decision : 13.03.2024


                            Amar Singh                                                    ... Appellant(s)

                                                               Versus

                            Paramjit Kaur                                               ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :    Mr. Ashok Sharma Nabhewala, Advocate for the appellant.

                                         Mr. Naresh Prabhakar, Advocate for the respondent.



                            ALKA SARIN, J. (ORAL)

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

for 05.03.2024. On 05.03.2024 the following order was passed :

"As per the Office report, the sole appellant has since

expired.

On request of the learned counsel for the appellant,

adjourned to 13.03.2024."

2. In the present case the sole appellant has since expired and

today Mr. Ashok Sharma Nabhewala, Advocate states that he has no

instructions in the matter.

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

to dismiss the present appeal for non-prosecution.

integrity of this order/judgment.

                                                                                 2024:PHHC:036265

                            RSA-254-1996 (O&M)                                                -2-

4. 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.