Punjab-Haryana High Court
(O&M) Kamal Lal vs Rekha Lands Pvt. Ltd on 19 March, 2024
Neutral Citation No:=2024:PHHC:039646
2024:PHHC:039646
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
122-3 RSA-1645-1986 (O&M)
Date of Decision: 19.03.2024
KAMAL LAL
... Appellant
VERSUS
REKHA LANDS PVT LTD
... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
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Present: None for the appellant.
Mr. Jaideep Verma, Advocate for the respondent.
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VINOD S. BHARDWAJ, J. (ORAL)
The present appeal has been filed against the judgment and decree dated 22.03.1985 whereby the suit for permanent injunction filed by the plaintiff-appellant has been dismissed by the then Sub Judge IInd Class, Ludhiana; as well as against the judgment and decree dated 07.01.1986 passed by the then Addl. District Judge, Ludhiana, whereby the appeal preferred by the plaintiff-appellant against the judgment and decree dated 22.03.1985 (supra) has also been dismissed.
It is evident from a perusal of the order sheets that there has been no representation on behalf of the plaintiff-appellant since 30.01.2020. Notice sent to the plaintiff-appellant, pursuant to the order passed by this Court, has been received back with a report that the address is incomplete. Hence, the plaintiff-appellant can also not be served upon. The Registry has also made a report that the counsel for the parties have already been informed telephonically. However, despite the same, there is no representation on behalf of the plaintiff-appellant.
1 of 2 ::: Downloaded on - 06-04-2024 01:12:00 ::: Neutral Citation No:=2024:PHHC:039646 RSA-1645-1986 (O&M) -2- 2024:PHHC:039646 In view of the above, the instant appeal stands dismissed in default at this stage.
All other misc. application(s), if any, also stand(s) disposed of accordingly.
(VINOD S. BHARDWAJ)
MARCH 19, 2024 JUDGE
rajender
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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