(O&M) Behari Lal vs Nirmal Kumar
2023 Latest Caselaw 19366 P&H

                                                         Neutral Citation No:=2023:PHHC:141927




                                            2023:PHHC:141927
             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
211
                                                     RSA-1185-1991 (O&M)
                                                     Date of decision: 07.11.2023
Behari lal
                                                                           ....Appellant
                                 Versus
Nirmal Kumar
                                                                          ...Respondent
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                          *****

Present : None ***** AMAN CHAUDHARY. J.

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

judgment dated 18.03.1991 passed by learned Additional District Judge,

Gurdaspur whereby the appeal filed against the judgment and decree dated

10.03.1989 is allowed.

2. Notice issued to the appellant has been received back with the report

that appellant Nos.1, 3 and 5 have passed away and appellant No.2 was served

through wife-Rampyari. However, there is no representation, despite the case

having been called out twice. Respondent Nos.1 to 4 are reported to have passed

away and respondent No. 5 is not residing at the given address

3. Dismissed for non-prosecution.

4. 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.

5. 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:141927

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