Surjan Singh vs Punnu Singh
2023 Latest Caselaw 19369 P&H

                                                          Neutral Citation No:=2023:PHHC:141858




                                             2023:PHHC:141858
              IN THE HIGH COURT OF PUNJAB & HARYANA
                           AT CHANDIGARH
225
                                                      RSA-1606-1992 (O&M)
                                                      Date of decision: 07.11.2023

Surjan Singh
                                                                            ....Appellant
                                 Versus

Punnu Singh
                                                                           ...Respondent

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

Present : Mr. Sandeep Punchi, Advocate for the appellant

Mr. C.M. Munjal, Advocate for the respondent ***** AMAN CHAUDHARY. J.

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

judgment dated 12.11.1991 passed by learned Additional District Judge,

Ferozepur whereby the appeal filed against the judgment and decree dated

09.03.1991 is allowed.

2. Learned counsel for the parties plead no instructions in the matter.

3. Dismissed for non-prosecution.

4. Registry is directed to send a copy of this order to the parties 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:141858

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