Punjab-Haryana High Court

S.K. Soni vs State Of Haryana And Anr on 2 May, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                         Neutral Citation No:=2024:PHHC:060844



                                                          2024:PHHC:060844

          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

223                                               RSA-1351-1998 (O & M)
                                                  Date of Decision:02.05.2024

DR. S.K. SONI                                              ...APPELLANT

                                  VERSUS

THE STATE OF HARYANA AND ANR.                             ...RESPONDENTS


CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:      None for the appellant.

              Mr. Sharad Aggarwal, DAG, Haryana.

                           ***

SUVIR SEHGAL, J.(ORAL)

1. Plaintiff-appellant is in second appeal challenging the judgment

and decree passed by the First Appellate Court.

2. There is no representation on behalf of the appellant. Similar

was the position on the previous occasions. It seems that the appellant is not

interested in pursuing the appeal.

3. Dismissed for non-prosecution.




02.05.2024                                                  (SUVIR SEHGAL)
sheetal                                                         JUDGE

            Whether Speaking/Reasoned            Yes/No
            Whether Reportable                   Yes/No




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