Bharat Singh And Others vs Bula Ram And Others
2024 Latest Caselaw 7200 P&H

Punjab-Haryana High Court

Bharat Singh And Others vs Bula Ram And Others on 4 April, 2024

                                   Neutral Citation No:=2024:PHHC:046091



                                    Neutral Citation No. 2024:PHHC:046091

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
141
                                                        RSA-1743-1991
                                            Date of decision: 04.04.2024

BHARAT SINGH AND OTHERS                                      .........Appellants

                                 VERSUS


BULA RAM AND OTHERS                                          ........Respondents

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                            *****
Present:-   Mr. Manuj Chadha, Advocate
            for the appellants.

            None for the respondents.

                              *****

VINOD S. BHARDWAJ, J. (Oral)

The present appeal has been filed against the judgment and

decree passed in Civil Suit No. 468 of 1986 dated 18.01.1991 by the

Sub Judge, II Class, Gurgaon and against the subsequent dismissal of

the appeal by the Additional District Judge, Gurgaon in Civil Appeal

No. 36 of 1991 vide judgment and decree dated 08.05.1991.

Vide Order dated 09.08.2023, the appellant was directed to

take appropriate steps to effect service on the respondents by providing

the correct address. The matter has thereafter been adjourned on two

occasions i.e. on 31.10.2023 as well as on 12.12.2023, however, no

steps have been taken by the appellants for effecting service on the

respondents.

Learned Counsel appearing on behalf of the appellants

contends that they have already sent registered letters/notices to their

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Neutral Citation No:=2024:PHHC:046091

RSA-1743-1991 -2-

client for seeking the requisite information and that no response is

forthcoming. It seems that the appellants are no more interested in

pursuing the present appeal.

Dismissed for non-prosecution.

(VINOD S. BHARDWAJ) JUDGE APRIL 04, 2024 Vishal sharma

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

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