Nirmala vs District Magistrate And Appellate ...
2026 Latest Caselaw 766 P&H

Punjab-Haryana High Court

Nirmala vs District Magistrate And Appellate ... on 31 January, 2026

Bench: Harsimran Singh Sethi, Vikas Suri

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH


103                              LPA-3736-2025 (O&M)
                                 Date of Decision: 31.01.2026

Nirmala
                                                            ....Appellant
                          Versus

District Magistrate and Appellate Tribunal and others
                                                     ....Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
         HON'BLE MR. JUSTICE VIKAS SURI
                       ----
Present: None for the appellant.

                          ****

Harsimran Singh Sethi, J. (Oral)

1. The case was taken up for consideration on 23.12.2025 and no

one had appeared on behalf of the appellant. Thereafter, on the last date of

hearing, i.e. on 29.01.2026, the following order was passed:-

"On the last date of hearing, no one had appeared on behalf of the appellant. Today, there is an adjournment slip circulated on behalf of learned counsel for the appellant on the ground that the instructions are not complete.

It may be noticed that the said ground is not a valid ground to seek adjournment and even not to appear before the Court, however, in the interest of justice, adjourned to 31.01.2026.

It is made clear that no further adjournment shall be granted on the adjourned date."

2. Today again, no one has appeared on behalf of the appellant.

Hence, it can be safely presumed that the appellant is not interested in

pursuing the present appeal.

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LPA-3736-2025 (O&M)

3. Dismissed for non-prosecution.

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

                                            (HARSIMRAN SINGH SETHI)
                                                    JUDGE




                                                 (VIKAS SURI)
 January 31, 2026                                   JUDGE
 Varinder

Whether speaking/reasoned : Yes Whether reportable : No

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