Citation : 2023 Latest Caselaw 19214 P&H
Judgement Date : 6 November, 2023
Neutral Citation No:=2023:PHHC:140772
2023:PHHC:140772
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
110
RSA-1864-2019 (O&M)
Date of Decision : 06.11.2023
Jagtar Singh .....Petitioner
Versus
Om Parkash .....Respondent
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present : Mr. Arvind Kashyap, Advocate for the applicant/appellant.
****
NAMIT KUMAR, J. (ORAL)
1. The appellant has filed the instant appeal against judgment and decree dated 24.04.2013 passed by learned Civil Judge (Senior Division), Fatehgarh Sahib whereby a suit for permanent injunction filed by the respondent/plaintiff has been decreed as well as judgment and decree dated 22.12.2017 passed by learned Additional District Judge, Fatehgarh Sahib whereby an appeal filed by the appellant/defendant against judgment and decree dated 24.04.2013 has been dismissed.
2. Learned counsel for the appellant submits that during the pendency of the present appeal, the respondent-Om Parkash has unfortunately died and his client is not coming forward for impleading the legal representative of respondent-Om Parkash, despite efforts made by him.
3. Dismissed for non-prosecution with liberty to the counsel for the applicant/appellant for revival of the appeal in case any cause of action still survives.
(NAMIT KUMAR)
06.11.2023 JUDGE
Kothiyal
Whether Speaking/reasoned Yes/No
Whether Reportable Yes/No
Neutral Citation No:=2023:PHHC:140772
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