Chhinder Singh vs Gurdial Kaur
2024 Latest Caselaw 10376 P&H

Punjab-Haryana High Court

Chhinder Singh vs Gurdial Kaur on 14 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        241                                          FAO No.1541 of 2001 (O&M)
                                                                     Date of Decision : 14.05.2024


                        Chhinder Singh                                                  ....Appellant
                                                          VERSUS
                        Gurdial Kaur and Others                                       ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    None.



                        ALKA SARIN, J. (Oral)

1. Notice was issued to the appellant. As per office report, the

appellant has refused to accept the notice, however, affixation was made.

None has put in appearance on behalf of the appellant.

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 ) 14.05.2024 JUDGE jk

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

integrity of this order/judgment