(O&M) Swaran Chand vs Pritam Chand And Anr
2023 Latest Caselaw 1958 P&H

789             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                               CR-5532-2010
                                               Date of Decision :30.01.2023

Swaran Chand                                                        ...Petitioner

                versus

Pritam Chand and another                                            ....Respondents

Coram :         Hon'ble Mr. Justice B.S. Walia

Present :       None.
                ***

B.S. Walia, J. (Oral)

1. Challenge in the instant petition is to judgment dated

13.04.2010, passed by the learned Addl. Civil Judge (Senior Division),

Balachaur (SBS Nagar), vide which, the suit filed by the petitioner for

possession under Section 6 of the Specific Relief Act, was dismissed.

2. On 16.01.2023, learned counsel appearing on behalf of the

petitioner had sought time to get instructions. Thereafter, despite the case

having been shown in the regular cause list on every day w.e.f.

23.01.2023 to be taken up for hearing at Serial No. 789 at 1500 hours on

30.01.2023, none is present on behalf of the parties.

3. Dismissed for non-prosecution.

(B.S. Walia) Judge 30.01.2023 Kanika/Rajesh

Whether speaking/ reasoned : Yes/No Whether reportable : Yes/No

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