Suraj Bhan vs Raghu Nath
2023 Latest Caselaw 21661 P&H

Punjab-Haryana High Court

Suraj Bhan vs Raghu Nath on 12 December, 2023

                      RSA-864-1997 (O&M)                     -1-           2023:PHHC:159244


                        IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                      218
                                                                      RSA-864-1997 (O&M)

                                                                      Date of Decision: 12.12.2023


                      Suraj Bhan

                                                                           .... Appellant

                                                Versus

                      Raghunath
                                                                           .... Respondent


                      CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA

                      Present: -   Mr. Satish Kumar, Advocate for
                                   Mr. Kulvir Narwal, Advocate for the appellant.

                                   Mr. Anil Rathee, Advocate for the respondent.

                      NIDHI GUPTA, J. (ORAL)

This is the defendant/appellant's, second appeal against the

judgment and decree dated 11.12.1996 passed by the Ist Appellate Court,

vide which the appeal filed by the plaintiff/respondent herein was

disposed of and the judgment and decree dated 22.02.1995 rendered by

the learned trial Court dismissing the 'suit for permanent injunction'

filed by plaintiff/respondent, was set aside.

At the outset, learned counsel for the appellant submits that

during the pendency of the present appeal, the appellant has expired and

his son has settled the matter with the sole respondent, therefore, nothing

survives in the present appeal and the same may be disposed of, as

having been rendered infructuous.

RSA-864-1997 (O&M) -2- 2023:PHHC:159244

Learned counsel for the plaintiff/respondent submits that

there is no reason to doubt the statement made by learned counsel for the

appellant and he has 'no objection', in case the present appeal is

disposed of, as such.

In view of the foregoing circumstances, nothing survives in

the present appeal and the same is disposed of as having been rendered

infructuous.

Pending application(s), if any, also stand disposed of.

                      12.12.2023                                         ( NIDHI GUPTA )
                      rishu                                                   JUDGE

                                     Whether speaking/reasoned             Yes/No

                                     Whether Reportable                    Yes/No