Punjab-Haryana High Court
M/S Mahashian Di Hatti Ltd vs Hry. Rural Develop. Admn. Board on 10 May, 2023
Author: Arun Monga
Bench: Arun Monga
Neutral Citation No:=2023:PHHC:071515
753 2023:PHHC:071515
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDGIARH
RSA No.722 of 2009 (O&M)
DATE OF DECISION : 10.05.2023
M/s Mahashian Di Hatti MDH House ...Appellant
Versus
Haryana Rural Development Administration Board
And others ...Respondents
CORAM : HON'BLE MR. JUSTICE ARUN MONGA
Present : None for the appellant.
Mr. P. K. Diwedi, Advocate,
For respondents No.2 and 3.
ARUN MONGA, J. (ORAL)
Matter was taken up for hearing on 27.02.2023, when none appeared on behalf of parties and Registry was asked to issue notice to parties as well as their respective counsels. Needful has been done, yet none appears on behalf of appellant.
It seems that by sheer effluxion of time and pendency of appeal for more than 14 years appellant has lost interest in pursuing the appeal.
Be that as it may, instant appeal is dismissed in default. Pending applications, if any, shall also stand disposed of.
MAY 10, 2023 (ARUN MONGA) Shalini JUDGE
Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Neutral Citation No:=2023:PHHC:071515 1 of 1 ::: Downloaded on - 12-06-2023 19:24:36 :::