Punjab-Haryana High Court
(O&M;) Amarjit Kaur vs Jaswant Singh on 20 November, 2014
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO No. M-321 of 2008
Decided on : 20.11.2014
Amarjit Kaur
. . . Appellant
Versus
Jaswant Singh
. . . Respondent
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MRS. JUSTICE SNEH PRASHAR
PRESENT: Mr. Vinod Kumar, Advocate for the appellant.
Ms. Kamalpreet Kaur, Advocate
(Amicus Curiae) for the respondent.
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AJAY KUMAR MITTAL, J. (Oral)
Learned counsel for the appellant states that he has not been able to get any instructions, whether the appellant is still interested in pursuing the litigation or not.
2. In such a situation, we dismissed the appeal for want of prosecution. However, liberty is granted to the appellant to move an application for revival of the appeal in case something survives therein.
(AJAY KUMAR MITTAL)
JUDGE
(SNEH PRASHAR)
November 20, 2014 JUDGE
J.Ram
JAWALA RAM
2011.11.21 10:45
I attest to the accuracy and
authenticity of this document
Chandigarh