Krishan Lal vs Mc Bhiwani Etc
2024 Latest Caselaw 7565 P&H

Punjab-Haryana High Court

Krishan Lal vs Mc Bhiwani Etc on 9 April, 2024

                                   Neutral Citation No:=2024:PHHC:047942



                                  Neutral Citation No. 2024:PHHC:047942

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
124
                                                        RSA-1009-1991
                                            Date of decision: 09.04.2024

KRISHAN LAL                                                  .........Appellant

                                 VERSUS


MC BHIWANI AND OTHERS                                    ........Respondents

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

                             *****
Present:-     None for the appellant.

              Mr. Sapan Dhir, Advocate
              for respondent No.1.

                              *****

VINOD S. BHARDWAJ, J. (Oral)

The plaintiff-appellant is in appeal against the concurrent

finding of fact recorded by both the Courts i.e Sub Judge, First Class,

Bhiwani in Civil Suit No. 109 of 1984-88 vide judgment and decree

dated 24.10.1989 as well as by the Court of Additional District Judge,

Bhiwani in Civil Appeal No. 110 of 1989 vide judgment dated

07.01.1991.

It is seen from perusal of the order sheets that no one has

been entering appearance on behalf of the appellant for the last 03 dates

successively. On 09.08.2023, notice was issued to the appellant as well

as to his counsel. It was, however, reported on 09.10.2023 that the

notice had not been received back either served or otherwise. A fresh

notice was thereafter ordered through the District Judge, Bhiwani on

09.10.2023 and the matter was thereafter taken up on 06.12.2023 when

no one entered appearance on behalf of the appellant. It was recorded

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Neutral Citation No:=2024:PHHC:047942

RSA-1009-1991 -2-

by the office that the sole appellant has already died. The matter was

further adjourned in the interest of justice for today.

As per the office report, even the counsel for the appellant

had been informed, however, no one has chosen to enter appearance on

behalf of the appellant. It seems that the appellant is no more interested

in pursuing the present regular second appeal.

Dismissed for non-prosecution.

                                              (VINOD S. BHARDWAJ)
                                                   JUDGE
APRIL 09, 2024
Vishal sharma


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




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