Baljit Kaur vs Pb.St
2024 Latest Caselaw 8964 P&H

Punjab-Haryana High Court

Baljit Kaur vs Pb.St on 26 April, 2024

                                     Neutral Citation No:=2024:PHHC:057417


                                                               2024:PHHC:057417
RSA-3408-1999                                                          -1-

217        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                             RSA-3408-1999
                                             Date of decision: 26.04.2024

BALJIT KAUR                                           ...PETITIONER

                                VERSUS

STATE OF PUNJAB AND ORS.                              ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present: None for the appellant.

           Mr. Teevar Sharma, AAG, Punjab.

      ****
NAMIT KUMAR ,J. (ORAL)

1. The appellant/plaintiff has filed the instant appeal against judgment

and decree dated 09.06.1999, whereby learned Additional District Judge,

Ludhiana, while allowing the appeal filed by the respondents/defendants, has set

aside the judgment and decree dated 30.11.1995 passed by learned Sub Judge

III Class, Ludhiana, whereby the suit for declaration filed by the

appellant/plaintiff has been decreed.

2. On the last date of hearing i.e. 04.04.2024, the following order was

passed:-

As per office report, Sh. Sharwan Sehgal, Advocate, counsel for the appellant has been informed through email dated 04.12.2023. However, there is no representation on behalf of the appellant. Learned State counsel seeks time to address arguments.

Adjourned to 26.04.2024.

Since, this case pertains to the year 1999, no further adjournment shall be granted on the next date of hearing and the case shall proceed further in the absence of the counsel for the appellant.

3. There is no representation on behalf of the appellant. It appears that

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Neutral Citation No:=2024:PHHC:057417

2024:PHHC:057417 RSA-3408-1999 -2-

the appellant is not interested to pursue the present appeal.

4. In this view of the matter, the instant appeal is dismissed for non-

prosecution.

26.04.2024                                           (NAMIT KUMAR)
renubala                                               JUDGE

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

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