Punjab-Haryana High Court
Gurcharan Singh vs Gian Singh on 31 May, 2022
Author: Alka Sarin
Bench: Alka Sarin
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
107 RSA No.312 of 2021 (O&M)
Date of Decision : 31.05.2022
Gurcharan Singh ....Appellant
VERSUS
Gian Singh ....Respondent
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : None for the appellant.
ALKA SARIN, J. (Oral)
On 29.03.2022, the following order as passed :
"A request has been made on behalf of learned counsel for the appellant for an adjournment on the ground that he is unwell.
In view of the previous orders, one last opportunity is granted to argue the matter failing which the present appeal shall be liable to be dismissed for non- prosecution.
Adjourned to 31.05.2022."
The matter has been called twice. However, none has put in appearance on behalf of the appellant. The Court is left with no other option but to dismiss the present appeal for non-prosecution.
Dismissed for non-prosecution.
( ALKA SARIN ) 31.05.2022 JUDGE jk NOTE : Whether speaking/non-speaking : Speaking JITENDER KUMAR 2022.06.01 11:21 Whether reportable : YES/NO I attest to the accuracy and authenticity of this order/judgment Chandigarh