Jasprit Singh vs Lachhman Singh And Ors
2024 Latest Caselaw 7854 P&H

Punjab-Haryana High Court

Jasprit Singh vs Lachhman Singh And Ors on 15 April, 2024

Author: Meenakshi I. Mehta

Bench: Meenakshi I. Mehta

                                    Neutral Citation No:=2024:PHHC:050204




138                                                           2024:PHHC:050204
        IN THE HIGH COURT OF PUNJAB & HARYANA AT
                       CHANDIGARH

                                               FAO No.1739 of 2024 (O&M)
                                               Date of Decision: 15.04.2024

Jasprit Singh
                                                                   ...Appellant
                                    Versus

Lachhman Singh & others
                                                                ...Respondents


CORAM: HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA

Present:-    Mr. Krishan Singh Dadwal, Advocate,
             for the appellant.

                                  ****

MEENAKSHI I. MEHTA, J. (ORAL)

By way of filing this appeal, the appellant-plaintiff No.2 has

assailed the order, passed by learned Additional District Judge, Hoshiarpur

(for short 'the Lower Appellate Court') in Civil Appeal No.231 of 2022

titled as 'Lachman Singh & ors vs. Sukhdev Singh & ors' for deciding the

application moved by the respondents-defendants (the appellants in the Civil

Appeal) under Order 41 Rule 5 CPC, whereby the operation of the judgment

and decree, handed down by the trial Court, has been ordered to be stayed

till the disposal of the afore-referred Civil Appeal.

2. However, at the time of assisting the Court at the preliminary

stage in the present appeal, learned counsel for the appellant has restricted

his prayer to the issuance of a direction to the Lower Appellate Court to

decide the above-mentioned Civil Appeal at the earliest possible, while

submitting that the same is pending since the year 2022.

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Neutral Citation No:=2024:PHHC:050204

FAO No.1739 of 2024 (O&M) -2- 2024:PHHC:050204

3. Keeping in view the afore-discussed limited prayer as made by

learned counsel for the appellant and also the fact that the above-said Civil

Appeal is pending adjudication for the last almost two years and without

commenting or expressing any opinion on the merits of the same and also

of the impugned order, the appeal in hand is, hereby, disposed of with the

direction to the Lower Appellate Court to decide the Civil Appeal under

reference, in accordance with law, as expeditiously as possible.

                                                  (MEENAKSHI I. MEHTA)
15.04.2024                                              JUDGE
seema
                   Whether speaking/reasoned:         Yes
                   Whether Reportable:                No




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