Punjab-Haryana High Court
Gurbachan Kaur And Others vs Ved Bibra And Others on 8 April, 2024
Neutral Citation No:=2024:PHHC:049614
2024:PHHC:049614
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
157 RSA-1213-1992 (O&M)
Date of Decision: 08.04.2024
GURBACHAN KAUR AND OTHERS
... Appellants
VERSUS
VED BIBRA AND OTHERS
... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
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Present: Mr. Montek Singh Sandhu, Advocate
Mr. D.S. Pheruman, Advocate for the appellants.
Mr. Yugank Goyal, Advocate for the respondents.
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VINOD S. BHARDWAJ, J. (ORAL)
The appellant-plaintiff is in second appeal against the judgment and decree dated 05.10.1984 passed in Civil Suit No.370 of 02.08.1982 filed for seeking possession by way of specific performance of agreement to sell dated 10.03.1979 as well as subsequent dismissal of Civil Appeal by the Addl. District Judge, Ludiana vide judgment and decree dated 22.11.1991.
Learned counsel appearing on behalf of the appellant-plaintiff contends that the appellant-plaintiff is not in contact with him and all efforts made on their part have failed to yield any output.
It is also noted by this Court that there was no interim order passed in favour of the appellant-plaintiff at the time of admission of the instant appeal or at any point of time thereafter. It seems that the appellant-plaintiff is no more interested in pursuing the present appeal.
Dismissed for non prosecution.
(VINOD S. BHARDWAJ)
APRIL 08, 2024 JUDGE
rajender
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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