Punjab-Haryana High Court
Palwinder Kaur vs Neelam Rani Etc on 30 May, 2018
Author: Kuldip Singh
Bench: Kuldip Singh
233
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA-3180-2010 (O&M)
Date of decision : 30.5.2018
Palwinder Kaur .......Appellant
Versus
Neelam Rani and others ....... Respondents
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Ms. Rajni Maurya, Advocate for
Mr. Naveen Batra, Advocate for the appellant.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
KULDIP SINGH J. (ORAL)
As per office report, correct addresses of respondents No. 1 to 3 have not been filed despite granting last opportunity. Hence, appeal qua respondents No. 1 to 3 is dismissed for want of prosecution.
Respondent No. 4 is proforma respondent and no relief is claimed against him. Hence, service upon respondent No. 4 is dispensed with.
In view of above, present appeal is dismissed for want of prosecution.
(KULDIP SINGH) JUDGE 30.5.2018 preeti Whether speaking / reasoned Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 11-06-2018 02:58:29 :::