Chander Wati vs Sheo Devi
2024 Latest Caselaw 5994 P&H

Punjab-Haryana High Court

Chander Wati vs Sheo Devi on 15 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:037681

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         136                                           RSA-1142-1993 (O&M)
                                                                       Date of Decision : 15.03.2024

                         CHANDER WATI AND ORS                                             .... Appellants
                                                            VERSUS
                         SHEO DEVI AND 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 1993. Vide order dated

13.01.2023 passed by this Court notices were issued to the appellants as well

as respondents No.1 and 2.

2. As per the Office report, the appellants have been duly served.

However, no one has appeared on behalf of the appellants. It appears that the

appellants are 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.

                         15.03.2024                                          (ALKA SARIN)
                         Aman Jain                                              JUDGE

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







integrity of this judgment/order.