Punjab-Haryana High Court
Usha Devi & Others vs Manak Chand & Others on 22 April, 2014
Author: Jaspal Singh
Bench: Jaspal Singh
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
FAO No.6221 of 2011
Date of Decision: April 22, 2014
Usha Devi & others
...... APPELLANT
VERSUS
Manak Chand & others
..... RESPONDENTS
CORAM HON'BLE MR. JUSTICE JASPAL SINGH
PRESENT: None for the appellants.
None for respondent Nos.1 and 2.
Mr. Nitin Mittal, Advocate, for Mr. Subhash Goyal,
Advocate, for respondent No.3.
. . .
Jaspal Singh, J (Oral)
1. The case has been called out twice. Neither the appellants nor their counsel has come present. It appears that the appellants are not interested in pursuing the appeal.
2. The appeal is dismissed for want of prosecution giving liberty to the appellants to get the matter revived, if they so desires.
3. Let a copy of this order be sent to the appellants as well as their counsel.
(Jaspal Singh)
April 22, 2014 Judge
avin
Kumar Avin
2014.04.22 17:16
I attest to the accuracy and
integrity of this document
Kumar Avin
2014.04.22 17:16
I attest to the accuracy and
integrity of this document