Harbhajan Kaur & Anrs vs Pargan Singh & Ors
2024 Latest Caselaw 6389 P&H

Punjab-Haryana High Court

Harbhajan Kaur & Anrs vs Pargan Singh & Ors on 20 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:040028

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                      CHANDIGARH

                         142                                            RSA-2183-1992 (O&M)
                                                                        Date of Decision : 20.03.2024

                         HARBHAJAN KAUR & ANR.                                            .... Appellants

                                                             VERSUS

                         PARGAN SINGH & ORS                                             .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Ms. Harveen Kaur, Advocate for the appellants

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1992.

2. Learned counsel for the appellants states that despite repeated

efforts she has not been able to get in touch with the appellants.

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.

                         20.03.2024                                           (ALKA SARIN)
                         Aman Jain                                               JUDGE

                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: Yes/No







integrity of this judgment/order.