Punjab-Haryana High Court
Dhani Ram vs Hari Singh Etc on 10 April, 2024
Neutral Citation No:=2024:PHHC:048968
2024:PHHC:048968
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
123 RSA-175-1993 (O&M)
Date of Decision: 10.04.2024
DHANI RAM
... Petitioner
VERSUS
HARI SINGH AND OTHERS
... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
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Present: None for the appellant.
Mr. Munish Gupta, Advocate
for the LRs of respondent No.1.
None for respondent No.2.
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VINOD S. BHARDWAJ, J. (ORAL)
The appellant-defendant No.2 is in second appeal against the judgment and decree dated 29.09.1989 passed by the then Sub Judge Ist Class, Rajpura in Civil Suit No.396 dated 10.06.1986 and the subsequent dismissal of the appeal by the then Addl. District Judge, Patiala vide judgment and decree dated 19.08.1992 passed in Civil Appeal No.239 of 08.12.1989.
There had been no representation on behalf of the appellant, whereupon notice was ordered to be issued to the appellant as well as his counsel vide order dated 08.12.2022.
It has been reported by the office that the sole appellant has been reported to have died and there is no information about the counsel representing the appellant.
Dismissed for non-prosecution.
(VINOD S. BHARDWAJ)
APRIL 10, 2024 JUDGE
rajender
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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