Lovepreet Singh (Now Major) And Another vs Dilbagh Singh And Others
2024 Latest Caselaw 1552 P&H

Punjab-Haryana High Court

Lovepreet Singh (Now Major) And Another vs Dilbagh Singh And Others on 23 January, 2024

                                                     Neutral Citation No:=2024:PHHC:008864




                                               2024:PHHC:008864

         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

114                                        RSA-1326-2020 (O&M)
                                           Date of Decision: 23.01.2024

LOVEPREET SINGH (NOW MAJOR) AND ANOTHER

                                                      ... Appellants
                                 VERSUS

DILBAGH SINGH AND OTHERS
                                                      ....Respondents

CORAM:         HON'BLE MRS. JUSTICE RITU TAGORE

Present:       None for the appellants.

                  *****
RITU TAGORE, J.(Oral)

1. Prayer in this regular second appeal is to set aside the judgment and decree dated 16.08.2019 passed by learned first Appellate Court and to uphold the judgment and decree dated 21.09.2018 of the trial Court.

2. Perusal of the file reveals that none had appeared on behalf of the appellants on the last two occasions when this appeal was taken up for hearing. Today again there is no representation on behalf of the appellants.

3. It appears that appellants are not interested in pursuing the matter any longer. Appeal is accordingly dismissed for want of prosecution.

4. Appellants be notified of this order and they are given liberty to move an appropriate application, if so, aggrieved with the order.

(RITU TAGORE) JUDGE 23.01.2024 Rimpal

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

Neutral Citation No:=2024:PHHC:008864

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