Punjab-Haryana High Court
(O&M) Chuharia Ram vs Kundan And Others on 7 March, 2024
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
Neutral Citation No:=2024:PHHC:033465
2024:PHHC:033465
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
137 RSA-683-1991
Daate of Decision: 07.03.2024.
CHUHARIA RAM .....A
APPELLANT
VS
KUNDAN AND OTHERS ....RESPONDENTS
CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: None for the appellant.
Mr. Vinod Bhardwaj, Advocate
for respondent Nos. 4 and 5.
******
ANIL KSHETARPAL, J. (ORAL)
1. On 11.08.2023, the following order was passed:-
"No on has put in appearance on behalf of the respondents despite completion of service through their counsel.
Let notice be issued to the respondents, returnable on
02.11.2023."
2. The case has been called twice. The learned counsel representing the appellant did not come forward to press this appeal. This is old appeal which is pending for the last 33 years. The plaintiff filed a suit for grant for specific performance of agreement to mortgage.
3. The trial Court did not grant decree for specific performance of argeement to mortgage but ordered the recovery of Rs.83,600/-. The aforesaid judgment and decree was affirmed in appeal.
4. This appeal has been filed by defendant No.1. It appears that he has lost interest in prosecuting this appeal. Hence, dismissed for non prosecution.
(ANIL KSHETARPAL)
JUDGE
07.03.2024
pry Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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