Punjab-Haryana High Court
Faqir Singh Sandhu vs Sita Singh on 18 December, 2018
Author: Rekha Mittal
Bench: Rekha Mittal
In the High Court of Punjab and Haryana at Chandigarh
FAO No. 2287 of 2004
Date of Decision: 18.12.2018
Faqir Singh Sandhu
---Appellant
versus
Sita Singh (deceased)
---Respondent
Coram: Hon'ble Mrs. Justice Rekha Mittal
Present: Mohd. Yousaf, Advocate
for the appellant
***
Rekha Mittal, J.
Counsel for the appellant has failed to comply with order dated 3.8.2018. A relevant extract therefrom, reads as follows:-
"Following report has been received from the registry:-
"Mohd. Yousaf, Advocate, the learned counsel for the appellant was requested vide this Court's letter No. 5185 to implead the LR's for the respondent in the above noticed case, but the learned counsel has not taken any step till today, as a result of which the completion of service in this case is being delayed.
In view of the position explained above, may lay this case in Kacha Peshi before the Hon'ble Judge for favour of orders after informing the counsel for the appellant of the date so fixed.' Learned counsel prays for more time to do the 1 of 2 ::: Downloaded on - 17-03-2019 20:24:36 ::: FAO No. 2287 of 2004 -2- needful. Ten day's time is granted. In case steps are not taken, the appeal shall automatically stand dismissed. Adjourned to 19.11.2018."
In the given scenario, there is no option with the Court except to dismiss the appeal against the respondent.
Ordered accordingly.
(Rekha Mittal) Judge 18.12.2018 PARAMJIT Whether speaking/reasoned : Yes Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 17-03-2019 20:24:37 :::