Punjab-Haryana High Court
Govind Etc vs Mehar Lal on 6 November, 2024
Author: Vikas Suri
Bench: Vikas Suri
Neutral Citation No:=2024:PHHC:144244
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
103
RSA-1785-1999 (O&M)
Date of Decision: 06.11.2024
Gobind
...Appellant
Versus
Mehal Lal (now deceased) through LRs and others
...Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS SURI
Present: None for the appellant.
Mr. Anand Rattan S. Dhillon, Advocate,
for the respondents.
*****
VIKAS SURI, J. (ORAL)
1. This Regular Second Appeal is directed against the judgments and decree passed by both the Courts below, whereby the suit of the plaintiff-respondents for possession of the suit property has been decreed vide judgment and decree dated 29.05.1995 and the appeal filed thereagainst has been dismissed vide judgment and decree dated 11.03.1999.
2. The instant appeal was preferred through Mr. S.P. Singh, Advocate and Mr. B.S. Badhran, Advocate. As per office report, Mr. S.P. Singh, Advocate, has died on 25.02.2012 and the intimation sent to Mr. B.S. Badhran, Advocate, has been received back with the remarks that client has taken his file long back and he has no address or phone number of the client. Report by the Registry further reveals that the sole appellant has also died. It is evident from the record that legal heirs of the appellant have not come forward nor any counsel has put in appearance on their behalf.
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Neutral Citation No:=2024:PHHC:144244
RSA-1785-1999 (O&M) -2-
3. In the aforesaid circumstances, the present appeal is closed. However, liberty is granted to the legal representatives of the sole appellant to seek revival of the present appeal in case any grievance still remains.
4. Disposed of with the aforesaid observations.
( VIKAS SURI )
November 06, 2024 JUDGE
harish
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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