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Gurbachan Singh vs Beant Singh Etc
2024 Latest Caselaw 8727 P&H

Citation : 2024 Latest Caselaw 8727 P&H
Judgement Date : 24 April, 2024

Punjab-Haryana High Court

Gurbachan Singh vs Beant Singh Etc on 24 April, 2024

                                 Neutral Citation No:=2024:PHHC:055981



                                 Neutral Citation No. 2024:PHHC:055981

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
128
                                                         RSA-259-1992
                                           Date of decision: 24.04.2024

GURBACHAN SINGH                                              .........Appellant

                               VERSUS


BEANT SINGH AND OTHERS                                     ........Respondents

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

                          *****
Present:-   Mr. Akshat, Advocate for the appellant.

            None for the respondents.

                            *****

VINOD S. BHARDWAJ, J. (Oral)

Appellant-defendant is in an appeal against the judgment

passed by the Court of Sub Judge, First Class, Ferozepur in Civil Suit

No. 612/1 of 16.09.1987 decided vide judgment and decree dated

07.11.1989 as well as the subsequent dismissal of the appeal by the

Additional District Judge, Ferozepur in Civil Appeal No. 114 of 1991

vide judgment and decree dated 08.10.1991.

The matter is being repeatedly adjourned since 24.01.2023

to enable the appellant to move an appropriate application for

impleading LRs of respondents No.2 and 5. Despite three opportunities

spending over a period of more than a year, the needful has not been

done.

Counsel appearing on behalf of Mr. Anurag Chopra, has

informed that they have made every attempt to contact the appellant,

however, no response is forth coming. It seems that the appellant is no

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Neutral Citation No:=2024:PHHC:055981

RSA-259-1992 -2-

more interested in pursuing the present appeal.

Dismissed for non-prosecution.

All the pending miscellaneous application(s), if any, are

also disposed of.

(VINOD S. BHARDWAJ) JUDGE APRIL 24, 2024 Vishal sharma

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

2 of 2

 
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