Punjab-Haryana High Court
Vijay Luxmi vs Jai Chand And Ors on 10 December, 2018
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO No. 1182 of 2005
Date of Decision: 10.12.2018
Vijay Luxmi and others
.......Appellants
Versus
Jai Chand and others
......Respondents
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN Present: None.
AVNEESH JHINGAN, J.(oral) Despite repeated calls, no one has put in appearance on behalf of appellants.
Dismissed for non prosecution with liberty to the appellants to get the same revived if something survives.
(AVNEESH JHINGAN) 10.12.2018 JUDGE reema Whether speaking/reasoned Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 06-01-2019 08:57:22 :::