Bhani Devi vs Kishan Lal
2024 Latest Caselaw 8341 P&H

Punjab-Haryana High Court

Bhani Devi vs Kishan Lal on 20 April, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                       Neutral Citation No:=2024:PHHC:053289




                                                     2024:PHHC:053289

106      IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                               RSA-2148-1994(O&M)
                                               Date of decision :20.04.2024

Smt. Bhani Devi                                             ...Appellant

                                    Vs.

Kishan Lal                                                  ...Respondent

CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:     None for the parties.

ANIL KSHETARPAL, J. (Oral)

1. This is an old appeal, which is listed after a period of 30 years,

after notifying the learned counsel for the appellant, however, he did not come

forward to attend the hearing.

2. This is the plaintiff's appeal against the judgment passed by the

First Appellate Court while reversing the judgment of the trial Court.

3. It appears that the appellant is not interested in pursuing the

present case.

4. Dismissed for non-prosecution.

                                                           (ANIL KSHETARPAL)
20.04.2024                                                      JUDGE
neeraj       Whether speaking/reasoned :             Yes          No
             Whether Reportable :                    Yes          No




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