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Balkar Singh vs Avtar Singh
2026 Latest Caselaw 5099 P&H

Citation : 2026 Latest Caselaw 5099 P&H
Judgement Date : 22 May, 2026

[Cites 0, Cited by 0]

Punjab-Haryana High Court

Balkar Singh vs Avtar Singh on 22 May, 2026

                          IN THE HIGH COURT OF PUNJAB AND H ARYANA
                                       AT CHANDIGARH

               (213)                                            FAO-2414-2005 (O&M)
                                                                Date of Decision:-22.05.2026

               BALKAR SINGH                                                    ... Appellant
                                                       Versus

               AVTAR SINGH AND OTHERS                                          ...Respondents

               CORAM: HON'BLE MR. JUSTICE VIRINDER AGGARWAL

               Present:        None for the appellant.

                       Mr. D.K. Dogra, Advocate and
                       Ms. Tarranum Madan, Advocate
                       for Mr. Paul S. Saini, Advocate
                       for respondent No.3/New India Assurance Co. Ltd. in
                       FAO-2414-2005.
                              ****
               VIRINDER AGGARWAL, J. (Oral)

1. None is present on behalf of the appellant in FAO-2414- 2005. On the previous date also, none appeared for the appellant. Notice was order to be issued to the learned counsel for the appellant, Mr. K.S. Chahal, Advocate who has been duly served through email but even thereafter, none has come present on behalf of the appellant. It seems that appellant has lost interest in pursuing the appeal.

2. As such, no useful purpose would be served by keeping the case on the docket, indefinitely.

3. Accordingly, the instant appeal stands dismissed for want of prosecution.

4. As a natural corollary, since the main case stands dismissed for want of prosecution of, all pending miscellaneous application(s), if any, shall also stand disposed of, as no fruitful purpose would be served by keeping them pending.

(VIRINDER AGGARWAL) nd 22 May, 2026 JUDGE Poonam

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

 
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