Charan Singh Etc vs Major Sucha Singh & Others
2024 Latest Caselaw 6888 P&H

Punjab-Haryana High Court

Charan Singh Etc vs Major Sucha Singh & Others on 2 April, 2024

                                    Neutral Citation No:=2024:PHHC:043701



                                                              2024:PHHC:043701
        IN THE PUNJAB AND HARYANA HIGH COURT AT
                       CHANDIGARH

140-1                                                            RSA-2331-1993

CHARAN SINGH AND ANOTHER
                                                                    ... Appellants
                                    VERSUS
MAJOR SUCHA SINGH & OTHERS
                                                                  ... Respondents
                                      AND

140-2                                                           RSA-2332-1993
                                                    Date of Decision: 02.04.2024

HARBANS SINGH AND ANOTHER
                                                                    ... Appellants
                                    VERSUS
MAJOR SUCHA SINGH & OTHERS
                                                                  ... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
                                  ****
Present:    Mr. Rajender Goel, Advocate
            for the appellant(s).

            Mr. Sanchit Malik, Advocate for
            Mr. Rakesh Gupta, Advocate
            for respondent No.1.

            None for other respondents.
                                   ****
VINOD S. BHARDWAJ, J. (ORAL)

Both these appeals have been preferred against the judgment and

decree dated 05.10.1993 passed by the learned lower Appellate Court whereby

the judgment and decree dated 15.12.1992 passed by the Addl. Senior Sub

Judge, Pehowa have been reversed.

Learned counsel for the appellant(s) submits that he has no

instruction from the appellant(s) as, despite best efforts, he could not contact

them.

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Neutral Citation No:=2024:PHHC:043701

RSA-2331-1993 + 1 case -2- 2024:PHHC:043701

Dismissed for want of prosecution.

Photocopy of this order be placed on the file of another connected

case.

                                                  (VINOD S. BHARDWAJ)
APRIL 02, 2024                                          JUDGE
rajender


                 Whether speaking/reasoned         : Yes/No
                 Whether reportable                : Yes/No




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