Punjab-Haryana High Court
Tarsem Singh And Anr vs Gurvinder Singh And Anr on 20 May, 2019
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
RSA No.4055 of 2016 (O&M)
Date of decision:20.05.2019
Tarsem Singh and others ... Appellants
Vs.
Gurvinder Singh and others ... Respondents
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL
Present:- Mr. Vipul Babut, Advocate for
Mr. Harpreet Singh Jakhal, Advocate
for the appellants.
AMIT RAWAL J. (Oral)
This Court, on 01.02.2019 noticing the factum of perpetual adjournments sought by learned counsel for the appellants imposed a condition of planting five Neem trees.
As per office report, order dated 01.02.2019 has not been complied with.
Today, again learned counsel for the appellants seeks short accommodation to address arguments.
The appeal is ordered to be dismissed for non-prosecution having not complied with the aforementioned order.
(AMIT RAWAL) JUDGE May 20, 2019 savita Whether Speaking/Reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 10-06-2019 06:48:11 :::