Ram Diya And Others vs Ranjit
2022 Latest Caselaw 12322 P&H

106   IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
                       RSA-4398-2019 (O&M)
                       Date of decision : 27.09.2022

Ram Diya and others                                    ...Appellants
                            Vs.
Ranjit                                                 ...Respondent

CORAM:- HON'BLE MR. JUSTICE MANOJ BAJAJ

Present:None for the appellants.
                    ***

MANOJ BAJAJ, J.(Oral)

Appellants (defendants) have filed this regular second appeal to

challenge the judgment and decree dated 11.09.2019 passed by Additional

District Judge, Kurukshetra in Civil Appeal No.455 of 2018, thereby affirming

the judgment and decree dated 30.11.2018 passed by Civil Judge, (Junior

Division), Pehowa in Civil Suit No.37 of 2018, whereby the suit for mandatory

and permanent injunction restraining them from raising construction over suit

land, was decreed.

Though the appeal was filed on 19.09.2019 and the same was taken

up for the hearing on 23.09.2019, but on request the case was adjourned to

01.10.2019. Ever since the filing of this appeal, consistently only requests for

adjournment have been made. Today again, the counsel, who filed the appeal is

not present.

The above background shows complete lack of interest in this

appeal.

Dismissed for non-prosecution.

                                                           (MANOJ BAJAJ)
27.09.2022                                                    JUDGE
vanita
               Whether speaking/reasoned :             Yes         No
               Whether Reportable :                    Yes         No


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