(O&M) Meeto vs Debo Etc
2024 Latest Caselaw 7582 P&H

Punjab-Haryana High Court

(O&M) Meeto vs Debo Etc on 9 April, 2024

                                 Neutral Citation No:=2024:PHHC:048148




         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH.


                                 2024:PHHC:048148
123                              RSA-270-1991 (O&M).
                                 Date of Decision: 09.04.2024.


MEETO                                                            ..Appellant

                             VERSUS

DEBO AND OTHERS                                                  .. Respondents

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

PRESENT None

VINOD S. BHARDWAJ, J. (ORAL)

Appellant-plaintiff is in appeal against the judgment and decree dated 19.07.1990 passed by the Additional District Judge, Jalandhar, vide which the the judgment and decree dated 07.08.1987, passed by the Sub Judge First Class Phillaur, has been set aside and consequently, the suit filed by the appellant-plaintiff has been dismissed.

Case has been called twice, however, there is no representation on behalf of the parties.

It has been reported by the Registry that service on the respondents has not been effected. Fresh notices were ordered to be issued to the respondents on filing of correct address and process fee vide order dated 07.08.2014. However, the needful has not been done. Indulgence was also granted to the appellant vide order dated 24.09.2014 for effecting service upon the respondents. Despite the said order, the needful was not done. The matter was taken up again on 23.08.2023 when no one had entered appearance on behalf of the appellant.

It was noticed by this Court that neither the correct address have been furnished nor the application has been moved for bringing the legal representatives of respondent No.3 on record. Last opportunity was granted to the appellant to comply with the order dated 24.09.2014 within a period of 03 weeks failing which the appeal was ordered to be dismissed for non- prosecution. No steps have been taken even thereafter by the appellant to comply with the order dated 24.09.2014. There has been no appearance on behalf of the appellant despite the case having been called twice.

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Neutral Citation No:=2024:PHHC:048148

123 RSA-270-1991 (O&M). 2024:PHHC:048148

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 09, 2024.                      (VINOD S. BHARDWAJ)
raj arora                                   JUDGE
            Whether speaking / reasoned :    Yes / No
            Whether reportable           :   Yes / No




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