Citation : 2024 Latest Caselaw 20917 P&H
Judgement Date : 25 November, 2024
Neutral Citation No:=2024:PHHC:155115
1015 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA-1840-2006 (O & M)
Date of decision: 25.11.2024
HARYANA AGRO INDUSTRIES CORPORATION LTD. AND
ANOTHER
...APPELLANTS
V/S
RAM NATH SHARMA
...RESPONDENT
CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present: None for the appellants.
Mr. Shireesh Gupta, Advocate for the respondent.
****
HARPREET SINGH BRAR,
BRAR J. (ORAL)
1. Instant regular second appeal has been preferred against the
judgment and decree dated 27.08.2005 passed by learned Civil Judge (Junior
Division), Rohtak and judgment dated 17.02.2006 passed by learned District
Judge, Rohtak.
2. Present appeal is pending since year 2006 and despite, espite, the case
having been called twice, there is no representation on behalf of the appellants..
It appears that neither the appellants nor their counsel is interested in pursuing
the present petition.
3. Under these circumstances, having lef leftt with no other option, the
present petition stands dismissed for want of prosecution accordingly.
4. Pending miscellaneous application(s), if any, also stand(s)
disposed of.
(HARPREET SINGH BRAR)
November 25, 2024 JUDGE
manisha
(i) Whether speaking/reasoned Yes/No
(ii) Whether reportable Yes/No
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