Punjab-Haryana High Court
Inderjit Singh And Anr vs Hardev Singh And Anr on 19 February, 2015
Author: Amit Rawal
Bench: Amit Rawal
214
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RSA-5275-2012 (O&M)
Date of Decision : 19.02.2015.
Inderjit Singh and another
....Appellants
Versus
Hardev Singh and another
....Respondent
CORAM: HON'BLE MR. JUSTICE AMIT RAWAL Present: None for the appellants.
Mr. Piyush Kant Jain, Advocate for respondent No.1.
AMIT RAWAL, J. [Oral] There is a written request on behalf of the appellants but no body has put in appearance to awake the prayer.
Even on the last date of hearing no body has put in appearance on behalf of the appellants.
Dismissed for non prosecution.
(AMIT RAWAL) JUDGE February 19, 2015 prince rana PRINCE RANA 2015.02.21 10:52 I attest to the accuracy and integrity of this document