Swai Singh vs Jai Ram Singh Etc
2024 Latest Caselaw 9147 P&H

Punjab-Haryana High Court

Swai Singh vs Jai Ram Singh Etc on 29 April, 2024

                                     Neutral Citation No:=2024:PHHC:058440



                                         Neutral Citation No. 2024:PHHC:058440

          IN THE HIGH COURT OF PUNJAB & HARYANA
                      AT CHANDIGARH
130
                                                   RSA-734-1993 (O&M)
                                              Date of decision: 29.04.2024

SWAI SINGH                                                      .........Appellant

                             VERSUS

JAI RAM SINGH AND OTHERS                                       ........Respondents

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

                                *****
Present:-       Mr. Anil Ghanghas, Advocate and
                Mr. Dananjay Singh, Advocate for
                Mr. N. S. Panwar, Advocate
                for the appellant.

                Mr. Vishal Aggarwal, Advocate
                for the respondents.
                               *****

VINOD S. BHARDWAJ, J. (Oral)

The appellant-defendant is in an appeal against the judgment passed by the Court of Sub Judge, First Class, Mahendergarh in Civil Suit No. 814 of 1987 decided vide judgment and decree dated 26.11.1990 as well as the subsequent dismissal of the appeal by the Additional District Judge, Narnaul in Civil Appeal No. 104 of 1990 vide judgment and decree dated 12.02.1993.

Learned counsel appearing on behalf of the appellant- defendant contends that he has made every effort to contact the client and to complete instructions, however, the response is not forthcoming.

In view of the above, it seems that the appellant has no subsisting interest in the present appeal, the same is accordingly dismissed for non-prosecution.

(VINOD S. BHARDWAJ) JUDGE APRIL 29, 2024 Vishal sharma Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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