Susheela Devi vs Ram Singh & Ors
2022 Latest Caselaw 12745 P&H

104
           IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                           RSA-1198-2017 (O&M)
                                           Date of Decision:30.09.2022

Susheela Devi
                                                                  .. Appellant
               Vs.

Ram Singh and others
                                                                ..Respondents

CORAM: HON'BLE MR. JUSTICE MANOJ BAJAJ

Present:       None for the appellant.
                                 ...
Manoj Bajaj, J. (Oral)

The appellant (plaintiff) has preferred this appeal against the

judgment and decree dated 07.01.2017 passed by appellate Court in Civil

Appeal No.292 of 2014, thereby affirming the judgment and decree dated

02.09.2014 passed by Civil Judge, (Junior Division), Bahadurgarh in Civil

Suit 795-I of 2012, whereby her suit for declaration with consequential

relief of permanent injunction, was dismissed.

Ever since the filing of the regular second appeal in the year

2017, consistently requests for adjournments have been made. Today again,

there is no representation on behalf of the appellant despite repeated calls.

This reflects complete lack of interest in this appeal.

Dismissed for non-prosecution.

                                                         (MANOJ BAJAJ)
30.09.2022                                                  JUDGE
Jasmine Kaur




               Whether speaking/reasoned               Yes No
               Whether reportable                      Yes No



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