Avtar Singh vs Hunardeep Singh And Others
2024 Latest Caselaw 20926 P&H

Punjab-Haryana High Court

Avtar Singh vs Hunardeep Singh And Others on 25 November, 2024

Author: Sudeepti Sharma

Bench: Sudeepti Sharma

                                      Neutral Citation No:=2024:PHHC:155133




206
              IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH

                                                FAO-1285-2007 (O&M)
                                                Date of Decision: 25.11.2024

Avtar Singh                                                    ......Appellant
                                          Vs.
Hunardeep Singh and others                                     ......Respondents
CORAM:         HON'BLE MRS. JUSTICE SUDEEPTI SHARMA

Present:       None for the appellant.

                Mr. Paul S. Saini, Advocate
               for the respondent-Insurance Company.
               ****

SUDEEPTI SHARMA J.

This case pertains to the category of fully burnt cases of the year 2007. Despite being informed by the Registry, today, there is no representation on behalf of the appellant. Further, no effort has been made by the parties to get the file reconstructed. It seems that the appellant is no more interested in pursuing the matter. This Court is left with no other option, but to dismiss the present appeal for want of prosecution.

2. Accordingly the present appeal is dismissed for want of prosecution.

3. Liberty is reserved to the appellant to revive the appeal in case any cause of action survives.

4. Respondent No.3-Insurance Company is hereby directed to disburse the current scheduled fees to Mr. Paul S. Saini, Advocate, within a period of ten days from the date of receipt of the copy of this judgment.

5. Pending applications, if any, also stand disposed of.

(SUDEEPTI SHARMA) JUDGE 25.11.2024 Virrendra

Whether speaking/non-speaking : Yes Whether reportable : Yes

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