Punjab-Haryana High Court
Kulwant Singh vs Kuldip Singh Bhattal Etc on 3 April, 2024
Neutral Citation No:=2024:PHHC:044542
215
2024:PHHC:044542
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA-1613-1999 (O&M)
Date of decision: 03.04.2024
Kulwant Singh
....Appellant
Versus
Kuldip Singh Bhattal and others
....Respondents
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present: None for the appellant.
Mr. Teevar Sharma, AAG, Punjab.
None for respondents No.1 and 5.
NAMIT KUMAR J. (Oral)
The appellant has filed the instant regular second appeal
against the judgment and decree dated 12.09.1995 passed by learned
Sub-Judge Ist Class, Chandigarh, whereby suit for declaration filed by
respondent No.1/plaintiff has been allowed and the judgment and decree
dated 06.05.1999, passed by learned Additional District Judge,
Chandigarh, whereby the appeal preferred by the State as well as cross-
objections filed by the appellant/defendant No.4, was dismissed.
The plaintiff/respondent No.1 had filed a suit for
declaration to the effect that he is senior to defendants No.4 to 6 and
seniority list issued by respondents No.1 to 3 on 28.09.1984, declaring
the plaintiff junior to defendants No.4 to 6, is illegal and void and
against the provisions of the Rules and Instructions issued by defendants
No.1 to 3 and the plaintiff be declared senior to defendants No.4 to 6.
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Neutral Citation No:=2024:PHHC:044542
RSA-1613-1999 (O&M) -2- 2024:PHHC:044542
On 16.11.2012, the following order was passed by the
Daily Pre-Lok Adalat:-
"Present: None.
This appeal is of the year 1999 and was admitted on
15.01.2001. The appeal was directed to be set down for
final hearing within six months.
Mr. K.K. Jagia, learned counsel for the appellant
and Mr. Ravinder Chopra, learned counsel for the
respondent have since died.
Actual date notice was ordered to issue to the
appellant and to Mr. Anurag Chopra, Advocate son of Mr.
Ravinder Chopra, Advocate for today for appearing before
the Pre Lok Adalat.
It has been reported that the appellant has since
retired from service and Mr. Anurag Chopra has not put in
appearance. There is no address of the appellant on the
record of this file and thus, there is no way to serve him or
apprise him about the pendency of this appeal.
This appeal may be listed before an Hon'ble Judge
for final disposal after seeking appropriate orders from
Hon'ble the Chief Justice."
As per office report, notices issued to the appellant and
private respondents could not be served for want of complete address or
otherwise.
The matter is pending since year 1999 and was admitted on
15.01.2001. The dispute relates to inter se seniority between the
plaintiff/respondent No.1 and appellant/respondent No.5 and the
appellant has already retired from service and by now, the respondents
must have retired from service and it is not possible to serve the
appellant as well as private respondents as their addresses are not
available on the record.
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Neutral Citation No:=2024:PHHC:044542
RSA-1613-1999 (O&M) -3- 2024:PHHC:044542
Accordingly, the present appeal is dismissed for non-
prosecution with liberty to the parties to revive this appeal, if any cause
of action still survives.
(NAMIT KUMAR)
JUDGE
03.04.2024
yakub Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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