Punjab-Haryana High Court
Union Territory vs Shyam Lal And Others on 14 December, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.F.A. No.429 of 2010 (O&M)
Date of Decision: 14.12.2010
Union Territory, Chandigarh
... Appellant
Vs.
Shyam Lal and others
... Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: Mr. Hitesh Pandit, Advocate for Mr. Rajesh Garg, Advocate for the appellant. RAJESH BINDAL J.
Notice of motion in the appeal was issued on 13.05.2010 for 22.07.2010. On the next date of hearing, noticing that process fee had not been filed, counsel for the appellant was granted time to do the needful within 3 days and notice was issued for 26.10.2010. The case was directed to be put up before Registrar (Judicial) for completion of service. On 26.10.2010, neither the appellant was represented before the Registrar (Judicial) nor the process fee had been filed. Still, period of 10 days was granted to the appellant to do the needful and notice was directed to be issued for 14.12.2010.
Today again, as per office report, no process fee had been filed. From the aforesaid facts, it is evident that the appellant is not interested in pursuing the appeal. Accordingly, the appeal and accompanying applications are dismissed for non-prosecution.
(RAJESH BINDAL) 14.12.2010 JUDGE sarita