Punjab-Haryana High Court
Tek Chand And Others vs Ram Sarup on 1 May, 2013
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA No. 1165 of 1985
Date of decision: 1.05.2013
Tek Chand and others ....... Appellants
versus
Ram Sarup ....... Respondent
Coram: Hon'ble Mr. Justice Rajan Gupta
Present: None.
Rajan Gupta, J.(Oral)
On the last date of hearing following order was passed:-
"Counsel for the parties are not available. Appeal pertains to year 1985. Such cases can not be adjourned. However, purely in the interest of justice one last opportunity is granted to address arguments.
To come up on 01.05.2013.
Let intimation of the adjourned date be sent to learned counsel representing the parties."
According to report from the Registry, intimation was sent to learned counsel representing the appellant. Despite the communication appellants remain unrepresented.
In view of above, this appeal is dismissed for non- prosecution.
[RAJAN GUPTA] JUDGE 1st May, 2013 Shivani Kaushik