The Hry. State Coop. Supply And Marketin vs Amrish Chander Sharma And Anr
2024 Latest Caselaw 20431 P&H

Punjab-Haryana High Court

The Hry. State Coop. Supply And Marketin vs Amrish Chander Sharma And Anr on 18 November, 2024

MOHIT
2024.11.19 12:08

204d BHAC T4478

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
1007
RSA-1593-2006

Date of Decision: 18.11.2024

THE HRY. STATE COOP. SUPPLY AND MARKETING
FEDERATION LTD.
.. Appellant

Versus
AMRISH CHANDER SHARMA AND ANR.
...Respondents
CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR

Present:- | None for the parties.

3 2k 3k ok 2

HARPREET SINGH BRAR, J. (Oral)

1. Present Regular Second Appeal has been filed for setting aside the judgment dated 24.12.2005 passed by learned Additional District Judge, Jind, whereby judgment dated 14.12.2002 passed by learned Civil Judge (Sr.

Division), Jind has been upheld.

2. Office report indicates that fresh notice issued to respondent No.2 has been duly served.

3. Despite, the case having been called twice, there is no

representation on behalf of the appellant. On the last date of hearing also there is no representation on behalf of the appellant. It appears that neither

the appellant nor his counsel is interested in pursuing the present appeal.

4. Under these circumstances, having left with no other option, the

present appeal stands dismissed for want of prosecution accordingly.

(HARPREET SINGH BRAR) JUDGE

November 18, 2024

Mohit Bishnoi Whether speaking/reasoned Yes/No

I attest to the accuracy and Whether reportable Yes/No

integrity of this document