Punjab-Haryana High Court
Indian Church Trustee vs Sh. E. Paul Etc on 4 October, 2019
Author: H.S. Madaan
Bench: H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.S.A. No. 2330 of 1997
DATE OF DECISION :- October 04, 2019
Indian Church Trustee ...Appellant
Versus
Shri E. Paul and others ...Respondents
CORAM: HON'BLE MR. JUSTICE H.S. MADAAN
Present:- None for the appellant.
***
As per office report, learned counsel for the appellant has been informed but such counsel has not put in appearance. The order as regards issuance of notice to the unserved respondents has also not been complied with.
Under the circumstances, the appeal is dismissed for non- prosecution.
(H.S. MADAAN) JUDGE October 04, 2019 p.singh Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 28-10-2019 02:07:50 :::