Karnail Singhetc vs Gurdev Singh
2024 Latest Caselaw 6259 P&H

Punjab-Haryana High Court

Karnail Singhetc vs Gurdev Singh on 19 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                 2024:PHHC:039653

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        217                                          RSA No.1567 of 1997
                                                                     Date of Decision : 19.03.2024

                        Karnail Singh and Others                                       ....Appellants
                                                          VERSUS
                        Gurdev Singh                                                  ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    None.

                        ALKA SARIN, J. (Oral)

1. The present appeal pertains to the year 1997. None has put in

appearance on behalf of the appellants. Vide order dated 07.12.2023 notices

were issued to the appellants. As per office report, appellants and the sole

respondent stand duly served, however, none has put in appearance on their

behalf.

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

to dismiss the present appeal for non-prosecution.

3. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications, if any, also stand

disposed off.

( ALKA SARIN ) 19.03.2024 JUDGE jk

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

integrity of this order/judgment