Suraj Bhan vs Teka
2024 Latest Caselaw 6877 P&H

Punjab-Haryana High Court

Suraj Bhan vs Teka on 2 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                 2024:PHHC:044271

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        211                                         RSA No.515 of 1997
                                                                    Date of Decision : 02.04.2024


                        Suraj Bhan and Others                                           ....Appellants

                                                         VERSUS

                        Teka and Another                                             ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :     Mr. Gaurav Mohunta, Advocate for the appellants.

                                      Mr. Rakshit Gupta, Advocate for
                                      Mr. Rakesh Gupta, Advocate for respondent No.1.


                        ALKA SARIN, J. (Oral)

1. Mr. Gaurav Mohunta, Advocate has put in appearance on

behalf of the defendant-appellants and has filed his power of attorney, which

is taken on record.

2. The suit was filed by the plaintiff-respondents for permanent

injunction for restraining the defendant-appellants from encroaching the

street and obstructing the plaintiff-respondents' right to passage. The suit

was dismissed by the Trial Court vide judgment and decree dated

27.08.1992. An appeal was preferred by the plaintiff-respondents against the

said judgment and decree passed by the Trial Court which appeal was

allowed by the First Appellate Court vide judgment and decree dated

20.09.1996. Hence, the present regular second appeal by the defendant-

appellants.

integrity of this order/judgment

RSA No.515 of 1997 -2- 2024:PHHC:044271

3. Learned counsel for the defendant-appellants states that he has

instructions to state that there is no encroachment on the passage and the

passage is absolutely clear and in view thereof he does not wish to press the

present appeal.

4. Dismissed as not pressed. Pending applications, if any, also

stand disposed off.

( ALKA SARIN ) 02.04.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment