Punjab-Haryana High Court
Ram Nath vs Hsmitc And Others on 27 August, 2024
Author: Vikas Bahl
Bench: Vikas Bahl
Neutral Citation No:=2024:PHHC:109427
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
201
RSA-435-1994 (O&M)
Decided on :27.08.2024
Ram Nath Kukreja
. . . Appellant
Versus
Haryana State Minor Irrigation (Tubewell) Corporation Ltd. and others
. . . Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: None for the appellant.
Mr. Rajesh Gaur, Advocate
for the respondents.
*****
VIKAS BAHL, J.(ORAL)
1. On 23.01.2024, none had appeared on behalf of the parties and accordingly, notice was issued to the parties as well as their counsel.
2. Even today, none has appeared on behalf of the appellant inspite of the notices having been issued.
3. Dismissed for non-prosecution.
4. Liberty is granted to the appellant to revive the appeal, in case, any cause of action survives.
5. Registry is directed to send the copy of the present order to the parties on the addresses mentioned in the memo of parties.
(VIKAS BAHL)
JUDGE
27.08.2024
Mehak Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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