Surjit Singh vs Bachan Kaur And Ors
2023 Latest Caselaw 19371 P&H

                                                           Neutral Citation No:=2023:PHHC:141695




                                                              2023:PHHC:141695

               IN THE HIGH COURT OF PUNJAB & HARYANA
                            AT CHANDIGARH
221
                                                        RSA-913-1992 (O&M)
                                                        Date of decision: 07.11.2023

Surjit Singh
                                                                             ....Appellant
                                   Versus

Bachan Kaur and Others
                                                                          ...Respondents

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

Present:- None for the appellant

Mr. APS Sidhu, Advocate for Mr. Surinder Garg, Advocate for LRs of respondent No.2 ***** AMAN CHAUDHARY. J.

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

judgment dated 27.02.1992 passed by learned Additional District Judge,

Ferozepore whereby the appeal filed against the judgment and decree dated

22.07.1989 is allowed.

2. As per office report, notice issued to GPA through whom the appeal

had been filed, has been received back with the report that he has since expired.

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

Neutral Citation No:=2023:PHHC:141695

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