Punjab-Haryana High Court
Rattan Singh And Ors vs Mahender Singh And Ors on 6 October, 2015
Author: Jaspal Singh
Bench: Jaspal Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.219/a
FAO No. 141 of 2013 (O&M)
Date of decision:- October 06, 2015
Rattan Singh and others
....Appellants.
Versus
Mahender Singh and others
....Respondents.
CORAM:- HON'BLE MR. JUSTICE JASPAL SINGH
Present:- None for the appellants.
Mr. M.B. Jain, Advocate,
for respondent No.3.
*****
Jaspal Singh, J. (Oral)
Despite the fact that case has been called twice, none has put in appearance on behalf of appellants. Even, earlier also, none had appeared on behalf of appellants. It appears that appellants are not interested in pursuing the present appeal.
Dismissed for want of prosecution, however, with liberty to the appellants to get revived the same, if they so desire.
Let a copy of this order be sent to the appellants as well as their counsel at their addresses.
(JASPAL SINGH) JUDGE October 06, 2015 sonika SONIKA 2015.10.07 14:51 I attest to the accuracy and integrity of this document Chandigarh