Punjab-Haryana High Court
Balwant Singh Bagga vs Radha Rani on 16 September, 2015
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Regular Second Appeal No. 507 of 1989 (O&M)
DATE OF DECISION : September 16, 2015
Balwant Singh Bagga
....... APPELLANT(S)
VERSUS
Radha
.... RESPONDENT(S)
CORAM : HON'BLE MR. JUSTICE ARUN PALLI
Present: Nemo.
ARUN PALLI, J. (Oral)
None had caused appearance on behalf of the appellant on 09.09.2015 and the matter was adjourned to 10.09.2015. The position was not any different even on the adjourned date of hearing and the matter was adjourned to today.
None has caused appearance on behalf of the appellant to pursue the appeal.
That being so, the Court is choice less but to dismiss the appeal for non prosecution.
Ordered accordingly.
SEPTEMBER 16, 2015 ( ARUN PALLI )
Kang JUDGE
GURSHARAN SINGH KANG
2015.09.17 10:29
I attest to the accuracy and
authenticity of this document