Punjab-Haryana High Court
Harbans Singh vs Gurmail Singh And Anr on 28 September, 2017
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA No. 1748 of 2010 (O&M)
Date of Decision: 28.09.2017
Harbans Singh .......Appellant
Versus
Gurmail Singh
......Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: None for the appellant.
AVNEESH JHINGAN, J.
On 17.3.2015 a request was made on behalf of counsel for the appellant on the ground that there are chances of compromise between the parties. Again on 21.9.2017 last opportunity was granted to counsel for the appellant to argue the appeal, if the matter has not been compromised.
Today even after two pass over, none has appeared.
It appears that the matter has been compromised between the parties and they are no longer interested in pursuing the present appeal.
Dismissed for non-prosecution.
(AVNEESH JHINGAN)
28.09.2017 JUDGE
reema
Whether speaking/reasoned Yes/No
Whether Reportable: Yes/No
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