Mangat Ram vs Raj Pal And Orsd
2024 Latest Caselaw 18927 P&H

Punjab-Haryana High Court

Mangat Ram vs Raj Pal And Orsd on 25 October, 2024

LAVISHA
2024.10.25 13:46
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

FAQ-2006-2004
DECIDED ON: 25.10.2024

MANGAT RAM eee APPELLANT
VERSUS

RAJ PALANDORS eee RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH. Present: None for the appellant.

Mr. Neeraj Khanna, Advocate, for

Mr. R.N. Singal, Advocate,

for respondent No.3.

SANJAY VASHISTH, J (QRAL)

As per office report, Mr. Malkeet Singh, Advocate, counsel for the appellant, has been informed, vide letter No.14995-A dated 16.10.2024.

Since, there is no representation on behalf of the appellant, present appeal stands dismissed in default.

Copy of this order be sent to the address of the appellant

mentioned in the memo of parties of the present appeal.

(SANJAY VASHISTH) 25.10.2024 JUDGE

Lavisha

Whether speaking/reasoned Yes/No Whether reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court,

Chandigarh