Sat Narain Dhir vs Ajit Kumar And Anr
2024 Latest Caselaw 7364 P&H

Punjab-Haryana High Court

Sat Narain Dhir vs Ajit Kumar And Anr on 5 April, 2024

                                  Neutral Citation No:=2024:PHHC:046392




         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH.

                                  2024:PHHC:046392
130                               RSA-646-1993 (O&M).
                                  Date of Decision: 05.04.2024.


SAT NARAIN DHIR
                                                                       ..Appellant

                              VERSUS

AJIT KUMAR AND ANOTHER

                                                                    .. Respondents

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

PRESENT Mr. Bhim Singh Sehgal, Advocate,
        for the appellant.

             None for the respondents.

VINOD S. BHARDWAJ, J. (ORAL)

The plaintiff has preferred the present regular second appeal against the judgment of reversal passed by the Additional District Judge, Jalandhar whereby the appeal against the judgment and decree dated 20.12.1988 passed by the Sub Judge First Class, Nakodar, has been allowed vide judgment and decree dated 12.01.1993.

The dispute pertained to establishing/setting up two parnalas. Learned counsel for the appellant informs that he has sent two registered post to the appellant to enquire about the status and it has been informed that the appellant is no more residing at the said address and has left the said premises. Thus, he is not able to contact the appellant.

It seems that the appellant is no more interested in pursing the present appeal.

Dismissed for want of prosecution.

Pending, misc. application(s), if any shall also stand(s) disposed of accordingly.

April 05, 2024.                      (VINOD S. BHARDWAJ)
raj arora                                   JUDGE
            Whether speaking / reasoned :    Yes / No
            Whether reportable           :   Yes / No


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