Jai Singh vs Surja
2024 Latest Caselaw 6083 P&H

Punjab-Haryana High Court

Jai Singh vs Surja on 18 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:038539
                            202
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-6-1995 (O&M)
                                                                          Date of decision : 18.03.2024

                            Jai Singh                                                      ... Appellant(s)
                                                               Versus
                            Surja                                                        ... Respondent(s)

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    None for the appellant.

                                         Mr. K.S. Malik, Advocate for the respondent.

                            ALKA SARIN, J. (ORAL)

1. On 06.03.2024 the following order was passed :

"Record of the First Appellate Court has been received, however, the record of the Trial Court is yet to be received. Let a scanned copy be requisitioned forthwith. List on 18.03.2024.

It is made clear that no further adjournment shall be granted on any account."

2. On first call a request for pass-over was made on behalf of

learned counsel for the appellant. On the second call, no one has put in

appearance on behalf of the appellant. In view thereof, this Court is left with

no other option but to dismiss the present appeal for non-prosecution.

3. Dismissed for non-prosecution. Pending applications, if any,

also stand disposed off.

                            18.03.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.