(O&M) Parminder Singh vs Ajit Singh & Anr
2023 Latest Caselaw 19367 P&H

                                                         Neutral Citation No:=2023:PHHC:141936




                                            2023:PHHC:141936
             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
208
                                                      RSA-153-1991 (O&M)
                                                      Date of decision: 07.11.2023
Parminder Singh
                                                                           ....Appellant
                                 Versus
Ajit Singh and Another
                                                                        ...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                                  *****

Present : None for the appellant ***** AMAN CHAUDHARY. J.

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

judgment dated 24.08.1990 passed by learned Additional District Judge, Jalandhar

whereby the appeal filed against the judgment and decree dated 24.01.1989 is

dismissed.

2. As per the last order, learned counsel, who had represented the

appellant has since passed away and notice of actual date was issued to the

appellant and as per office report, the GPA through whom the present appeal was

filed is also no more. Notice issued to the appellant has also been received back

with remarks '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:141936

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