(O&M) Swarn Kaur And Others vs Puran Singh And Others
2024 Latest Caselaw 8231 P&H

Punjab-Haryana High Court

(O&M) Swarn Kaur And Others vs Puran Singh And Others on 19 April, 2024

                                   Neutral Citation No:=2024:PHHC:052864



                                   Neutral Citation No. 2024:PHHC:052864

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
136
                                                RSA-1908-1991 (O&M)
                                            Date of decision: 19.04.2024

SWARN KAUR AND OTHERS                                         .........Petitioners

                                 VERSUS


PURAN SINGH AND OTHERS                                       ........Respondents

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

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

              Mr. Parvinder Singh, Advocate
              for respondents No.2 and 3.

                              *****

VINOD S. BHARDWAJ, J. (Oral)

The appellants-defendants No.1 and 2 (as mentioned in

judgment dated 21.11.1985) are in second appeal against the judgment

dated 21.11.1985 passed by the then Sub Judge, First Class, Jalandhar

in Civil Suit No. 232 of 1984 dated 01.11.1983, as well as against the

judgment dated 08.05.1991 passed by the then Additional District

Judge, Jalandhar in Civil Appeal No. 51 of 1991 dated 26.02.1986

whereby the above mentioned judgment dated 21.05.1985 has been

affirmed, while dismissing the appeal.

Since there was no representation on behalf of the

appellants in the present case, Registry was directed to issue separate

notices to the appellants as well as to the counsel representing the

appellants.

In response thereto, a report has been furnished by the

Registry that the notices issued to the appellants have been received

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Neutral Citation No:=2024:PHHC:052864

RSA-1908-1991 (O&M) -2-

back with a report "not residing at the given address". It is further

informed that the counsel representing the appellants is no further a

member of the Bar and is reported to have passed away.

Dismissed for non-prosecution. Liberty is, however,

granted to the appellants or persons claiming interest through the

appellants to seek revival of the present appeal.

                                              (VINOD S. BHARDWAJ)
                                                   JUDGE
APRIL 19, 2024
Vishal sharma
                      Whether speaking/reasoned         :      Yes/No
                      Whether reportable                :      Yes/No




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