Punjab-Haryana High Court
Om Parkash And Others vs Ram Sahai on 26 April, 2024
Neutral Citation No:=2024:PHHC:057365
2024:PHHC:057365
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
122 RSA-2430-1991
Date of Decision: 26.04.2024
OM PARKASH AND OTHERS
... Appellants
VERSUS
RAM SAHAI
... Respondent
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
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Present: None for the appellants.
Mr. Rohit Nagpal, Advocate for the respondents.
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VINOD S. BHARDWAJ, J. (ORAL)
The appellants-plaintiffs are in second appeal against the judgment and decree dated 14.01.1991 passed by the then Sub Judge Ist Class, Karnal in Civil Suit No.250 of 21.04.1989 as well against the judgment and decree dated 16.08.1991 passed by then Addl. District Judge, Karnal dismissing the Civil Appeal No.10 of 1991 preferred against the judgment and decree dated 14.01.1991 (supra).
There was no representation on behalf of the appellants-plaintiffs on 15.03.2024; whereupon Registry was directed to issue notice to them intimating the next date of hearing so that appropriate arrangements can be made by the appellants to represent their case.
It has been informed by the Registry that appellant No.4 has died, whereas appellants No.1, 2 and 5 are not residing at the given address and their current addresses are not known. Further, there is no representation on behalf of respondent No.3 despite service. It appears that the appellants are no more interested in pursuing the present appeal.
Dismissed for non-prosecution.
(VINOD S. BHARDWAJ)
APRIL 26, 2024 JUDGE
rajender
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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