Punjab-Haryana High Court

P.S.E.B. And Ors vs Lajpat Rai on 8 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            231

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-3218-1998 (O&M)
                                                                         Date of decision : 08.05.2024

                            Punjab State Electricity Board, Patiala & Anr.                ... Appellant(s)
                                                               Versus
                            Lajpat Rai Jindal                                           ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    Mr. Amit S. Sethi, Advocate for the appellants.
                                         Mr. Kuldeep, Advocate for
                                         Mr. Tribhawan Singla, Advocate for the respondent.


                            ALKA SARIN, J. (ORAL)

1. Learned counsel for the appellants states that he has no instructions in the matter.

2. Fresh notices were issued to the appellants. As per the office report, the appellants stand duly served. However, none has put in appearance on behalf of the appellants. It appears that the appellants are not interested in pursuing the present appeal. 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 with liberty to revive in case anything survives in the matter. Pending applications, if any, also stand disposed off.




                            08.05.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.