Karam Singh vs Gurdwara Baba Gurbax
2024 Latest Caselaw 7866 P&H

Punjab-Haryana High Court

Karam Singh vs Gurdwara Baba Gurbax on 15 April, 2024

                                       Neutral Citation No:=2024:PHHC:049953




S. No.135                                2024:PHHC:049953
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH
                   ****
                             RSA No.366 of 1993 (O&M)
                              Date of Decision:15.04.2024
Karam Singh                 .....Appellant
      Vs.
Gurdwara Baba Gurbax        .....Respondent

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-    None.
                          ****

DEEPAK GUPTA, J. (Oral)

Suit for permanent injunction filed by plaintiff - Gurdwara Baba

Gurbax (now respondent) was initially dismissed by the trial Court on 07.08.1989

but in appeal, the suit was decreed on 24.09.1992 by the First Appellate Court, by

setting aside the judgment of the trial Court.

The defendant - Karam Singh (now appellant) had filed this Regular

Second Appeal against the reversal.

However, the sole appellant Karam Singh is reported to have expired.

Even the representative of the respondent has since expired, as reported by the

Registry. Nobody has put in appearance on behalf of any of the parties.

LRs of none of the parties have approached this Court to implead

them as a party.

In view of the afore-said facts and circumstances of the case, the

present appeal is hereby disposed of with liberty to LRs of any of the party to

approach this Court, in case the cause of action still survives.

April 15, 2024                                              ( DEEPAK GUPTA )
renu                                                             JUDGE
            Whether Speaking/reasoned            Yes/No
            Whether Reportable                   Yes/No


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