Om Parkash Now Deceased Through ... vs State Of Haryana And Others
2022 Latest Caselaw 17563 P&H

228

                           IOIN-RFA-358-2020
                                  in
                           RFA-358-2020 AND
                          IOIN-RFA-4462-2019
                                  IN
                             RFA-4462-2019

      OM PARKASH NOW DECEASED THROUGH LRS AND
       OTHERS VS STATE OF HARYANA AND OTHERS

Present:-    Mr. Shivendra Swaroop, AAG, Haryana

                                     ***

These two appeals, alongwith the various connected appeals,

were decided on 18.11.2021. The office, after going through both the

cases, has listed the matters, with the following office note:-

"The above noted cases were decided on 18.11.2021 by Hon'ble Mr. Justice Anil Kshetarpal by passing the detail judgment/ order of even date passed in main case i.e RFA No.3991 of 2019.

In this regard, it is submitted that connected RFA No.358 of 2020 is similar with RFA No. 4462 of 2019 (both appeals are filed by the same parties having same LAC No.258 of 2016) as per report of DRR Section at Flag "A".

It is pertinent to mention here that as per Orders of the Hon'ble Chief Justice conveyed through Ld. Registrar Judicial, when a fresh case is filed in DRR section and is registered at a particular number, then the same shall not be returned, nor de-registered, except by way of judicial order.

In view of the position explained above, the above noted cases I.e RFA No.358 of 2020 is similar with RFA No.4462 of 2019, as well as main case I.e RFA No. 3991 of 2019 wherein final detailed judgment has been passed, may be sent to DRR Section for listing the same in Kachha Peshi for appropriate orders regarding the fate as both the cases are similar after informing the date, so fixed to the Ld. Counsels for the parties."

Despite intimation, learned counsel representing the

appellant has failed to enter appearance.

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IOIN-RFA-358-2020 in

IOIN-RFA-4462-2019 IN RFA-4462-2019

Keeping in view the aforesaid facts, RFA-358-2020, which

was the second appeal, filed by the same appellants, against the same

judgment passed by the Reference Court, shall stand dismissed.

However, the order passed in RFA-4462-2019 will continue to operate.

Hence, it is directed that the correct order be uploaded after carrying out

the necessary correction.

IOINs stand disposed of.

A photocopy of this order be placed on the file of the other

connected case.

22.12.2022                                    (ANIL KSHETARPAL)
rekha                                              JUDGE




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