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(O&M) Amar Singh vs Shanti Devi
2023 Latest Caselaw 19329 P&H

Citation : 2023 Latest Caselaw 19329 P&H
Judgement Date : 7 November, 2023

Punjab-Haryana High Court
(O&M) Amar Singh vs Shanti Devi on 7 November, 2023
                                                         Neutral Citation No:=2023:PHHC:141602




                                                            2023:PHHC:141602

             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH

204
                                                      RSA-682-1990 (O&M)
                                                      Date of decision: 07.11.2023

Amar Singh
                                                                           ....Appellant
                                 Versus

Shanti Devi and Others
                                                                        ...Respondents

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

Present : None for the appellant

Ms. Harveen Kaur, Advocate for the respondents ***** AMAN CHAUDHARY. J.

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

judgment dated 13.02.1990 passed by learned Additional District Judge, Ludhiana

whereby the appeal filed against the judgment and decree dated 14.10.1988 had

been dismissed.

2. None had been appearing on behalf of the appellant as and when the

case was taken up as such notice was issued to the appellant as well as his counsel.

3. As per office report, notice issued to the sole appellant has been

served and his learned counsel Mr. Ravinder Jain informed telephonically.

However, none appears despite the case having been called out twice.

4. It appears that the appellant is not interested in pursuing the present

case.

5. Dismissed for non-prosecution.

6. 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 intimate the same.

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Neutral Citation No:=2023:PHHC:141602

RSA-682-1990 (O&M) -2-

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

order.

(AMAN CHAUDHARY) JUDGE November 07, 2023 M.Kamra

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

Neutral Citation No:=2023:PHHC:141602

2 of 2

 
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