Sant Ram And Another vs Pyare Lal
2024 Latest Caselaw 8247 P&H

Punjab-Haryana High Court

Sant Ram And Another vs Pyare Lal on 19 April, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                        Neutral Citation No:=2024:PHHC:052412




                                                      2024:PHHC:052412
       IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

121
                                                RSA-10-1993 (O&M)
                                                Decided on :19.04.2024
Sant Ram and another
                                                                 . . . Appellants
                                      Versus
Pyare Lal
                                                                . . . Respondent
CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Mr. Gaurav Sharma, Advocate
         for the appellants.

              *****
VIKAS BAHL, J.(ORAL)

1. Defendants is in appeal.

2. The suit filed by the plaintiff for mandatory injunction for

directing the defendants to demolish the wall, was decreed and the

defendants were directed to demolish the wall on the eastern side of the

house of the plaintiff.

3. The appeal filed by the defendants was dismissed vide

judgment dated 03.12.1992. It is against the said judgment of both the

Courts below that the present Regular Second Appeal has been filed.

4. Learned counsel for the appellants has submitted that inspite

of his best efforts, he has not been able to get in touch with the appellants to

verify as to whether anything survives in the present case and hence, he

prays that the present appeal may be dismissed for non-prosecution at this

stage but liberty may be granted to the appellants to revive the appeal, in

case, any cause of action survives.

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Neutral Citation No:=2024:PHHC:052412

RSA-10-1993 (O&M) -2- 2024:PHHC:052412

5. In view of the above facts and circumstances, present appeal is

dismissed for non-prosecution with the aforesaid liberty.

6. Registry is directed to send the copy of the present order to

the parties on the address mentioned in the memo of parties.

(VIKAS BAHL) JUDGE 19.04.2024 Mehak

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

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