Ram Narain vs Municipal Comm.Spt.Through Its Admn
2024 Latest Caselaw 7051 P&H

Punjab-Haryana High Court

Ram Narain vs Municipal Comm.Spt.Through Its Admn on 3 April, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                      Neutral Citation No:=2024:PHHC:045007




                                                     2024:PHHC:045007

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
125

                                                RSA-2560-1993
                                                Decided on :03.04.2024
Ram Narain
                                                                  . . . Appellant
                                    Versus
Municipal Committee, Sonepat
                                                                . . . Respondent
CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: None for the appellant.
             Mr. Sapan Dhir, Advocate
             for the respondent.
              *****
VIKAS BAHL, J.(ORAL)

1. This is plaintiff's appeal against concurrent finding of fact.

2. The suit was filed by the plaintiff for permanent injunction

restraining the defendant from dispossessing the plaintiff from the suit

property and from demolishing the construction of the suit property.

3. The trial Court vide judgment and decree dated 19.03.1991,

dismissed the said suit and the appeal filed by the plaintiff was dismissed

vide judgment and decree dated 22.10.1993. It is against the said

concurrent finding of fact that the plaintiff has approached this Court.

4. On 27.02.2023, a Coordinate Bench of this Court was pleased

to pass the following order:-

"Present: None for the appellant.

Mr. Deepak Balway, Addl. A.G. Haryana.

****

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Neutral Citation No:=2024:PHHC:045007

RSA-2560-1993 -2- 2024:PHHC:045007

For, on the previous date of hearing counsel for the appellant was not present, notice was issued to him. However, office report indicates that Sh. S. K. Bansal, Advocate, who was appearing for the appellant, passed away in the year 2014.

Office is directed to issue notice for an actual date to the appellant for 11.05.2023."

4. As per report of the registry, the sole appellant was not found

residing at the given address.

5. None has appeared on behalf of the appellant.

6. Dismissed for non-prosecution. Liberty is granted to the

appellant to revive the present appeal, in case, any cause of action

survives.

7. Registry is directed to send the copy of the present order to

the appellant at the address mentioned in the memo of parties.

(VIKAS BAHL) JUDGE 03.04.2024 Mehak

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

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