Sarwan Singh vs State Of Punjab And Ors
2024 Latest Caselaw 5875 P&H

Punjab-Haryana High Court

Sarwan Singh vs State Of Punjab And Ors on 14 March, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

2024:PHHC:036474

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
134 FAO-732-1990
Date of Decision:14.03.2024
SARWAN SINGH .. APPELLANT
VERSUS
STATE OF PUNJAB AND ORS ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present: None for the appellant.

Ms. Amrita Garg, AAG, Punjab.

2 2
SUVIR SEHGAL, J.(ORAL)

1. As per office note, counsel for the appellant has been informed

via e-mail. However, there is no representation on his behalf. Appellant has not even supplied the copy of the paper-book of the appeal, which is

reported to have been burnt in fire. It seems that the appellant is not

interested in pursuing the present appeal.

2. Dismissed for non-prosecution.

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

after completing record of this Court.

14.03.2024 (SUVIR SEHGAL) sheetal JUDGE

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

Sheeta 2024.03.14 16:46

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