(O&M) Smt. Bhulia vs Deep Chand
2023 Latest Caselaw 18959 P&H

                                                          Neutral Citation No:=2023:PHHC:139660




                                             2023:PHHC:139660
              IN THE HIGH COURT OF PUNJAB & HARYANA
                           AT CHANDIGARH
213
                                                       RSA-1016-1991 (O&M)
                                                       Date of decision: 02.11.2023
Smt. Bhulia
                                                                            ....Appellant
                                  Versus
Deep Chand
                                                                           ...Respondent

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                 *****

Present : None for the appellant

Mr. C.S. Singh, Advocate for the respondent ***** AMAN CHAUDHARY. J.

1. The present regular second appeal has been filed against the

judgment dated 13.02.1991 passed by learned Additional District Judge, Faridabad

whereby the appeal filed against the judgment and decree dated 08.11.1988 is

dismissed.

2. On the last date of hearing i.e. 11.09.2023, notice was issued to the

appellant.

3. As per office report, notice has been received back with the report

that he has since expired.

4. Dismissed for non-prosecution.

5. Registry is directed to send a copy of this order to the appellant at the

last known address, as also to the concerned SHO of the area to do the needful.

6. A period of three months is granted for seeking recalling of this

order.

(AMAN CHAUDHARY) JUDGE November 02, 2023 M.Kamra Whether speaking/reasoned : Yes / No Whether reportable : Yes / No

Neutral Citation No:=2023:PHHC:139660

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