Punjab-Haryana High Court
Amar Singh (Since Deceased) Thr His Lrs vs Devak Ram (Deceased) Through Lrs And Ors on 26 November, 2019
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.107
CR-2507-2019
Date of decision: 26.11.2019
Amar Singh (since deceased) through his LRs ....Petitioners
versus
Devak Ram (deceased) through his LRs and others
....Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: None.
* * *
DEEPAK SIBAL, J. (Oral)
On September 23, 2019, this Court had passed the following order:-
"This is the third occasion when the arguing counsel for the petitioners is not available and a request for adjournment has been made on his behalf.
In the interest of justice and subject to payment of `5,000/- as costs to be deposited with the Advocates Welfare Fund, Punjab and Haryana High Court Bar Association, Chandigarh, the hearing of the case is deferred to 26.11.2019.
Learned counsel for the petitioner is directed to apprise the Court with regard to status of the trial on the adjourned date.
The case has been called twice over with no appearance on behalf of the petitioners.
1 of 2 ::: Downloaded on - 08-12-2019 11:29:57 ::: CR-2507-2019 -2- The awarded costs have also not been deposited.
Dismissed for non-prosecution.
(DEEPAK SIBAL) JUDGE November 26, 2019 Jyoti 1 Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 08-12-2019 11:29:58 :::