Punjab-Haryana High Court
Smt. Sharda Devi vs Dharampal Alias Dharma on 6 May, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
CM No.6693-C of 2012 in
RSA No. 1574 of 2011 (O&M)
Date of decision May 6, 2013
Smt. Sharda Devi
...... Appellant
Vs.
Dharampal alias Dharma
........ Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:- None.
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1. Whether reporters of local papers may be allowed to see the judgment ?
2. To be referred to the reporters or not?
3. Whether the judgment should be reported in the digest?
K. Kannan, J (oral).
1. There is no representation on behalf of the applicant-appellant. The appeal has already been dismissed for default of appearance and non-prosecution and even after application was filed for restoration the applicant was not ready and therefore the case has been adjourned sine die. Even today there is no representation when the application is called.
2. The application is also dismissed for default of appearance and non-prosecution.
(K. KANNAN) JUDGE May 6, 2013 arhana