Suman vs Mohinder Singh
2024 Latest Caselaw 5850 P&H

Punjab-Haryana High Court

Suman vs Mohinder Singh on 14 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:037143

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         144                                            RSA-2291-1992 (O&M)
                                                                        Date of Decision : 14.03.2024

                         SUMAN                                                              .... Appellant
                                                             VERSUS
                         MOHINDER SINGH                                                    .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None for the appellant.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1992. On 13.12.2023

notice was issued to the appellant as counsel earlier representing her had

pleaded no instructions.

2. As per the Office report, notice issued to the appellant has been

received back duly served, however, no one has appeared on behalf of the

appellant despite the case being passed over and called twice. It appears that

the appellant is not interested in pursuing the present appeal.

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 with liberty to revive in case

anything survives. Pending applications, if any, also stand disposed off.

                         14.03.2024                                        (ALKA SARIN)
                         Aman Jain                                             JUDGE
                               NOTE:          Whether speaking/non-speaking: Speaking
                                              Whether reportable: YES/NO







integrity of this judgment/order.