Punjab-Haryana High Court
Rajinder Kaur And Others vs Kartar Gurdip Singh And Others on 2 April, 2014
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA No.3434 of 2010 (O&M)
Date of decision:02.04.2014
Rajinder Kaur and others ....Appellants
Versus
Kartar Gurdip Singh and others ....Respondents
CORAM:- HON'BLE MR. JUSTICE RAKESH KUMAR GARG
1. Whether reporters of local newspapers may be allowed to
see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- None.
RAKESH KUMAR GARG, J (ORAL)
A perusal of the various orders passed by this Court would show that the appellants have failed to serve respondent No.1, even by way of dasti process.
As per office report, dasti notice issued to respondent No.1 as per the order dated 15.05.2013 has not been received back either served or otherwise.
On 10th December, 2013, none appeared on behalf of the appellants. Even today, no one is present on behalf of the appellants to assist the Court.
Dismissed for non-prosecution.
April 02, 2014 (RAKESH KUMAR GARG)
savita JUDGE
Kadian Savita
2014.04.03 12:12
I attest to the accuracy and
integrity of this document
High Court Chandigarh