Pritam Singh & Ors vs Karnail Singh & Ors
2024 Latest Caselaw 1755 P&H

Punjab-Haryana High Court

Pritam Singh & Ors vs Karnail Singh & Ors on 25 January, 2024

                                                              Neutral Citation No:=2024:PHHC:010682




Neutral Citation Number                                     2024:PHHC:010682
Page No.                                      -:1:-
Case Number                                                RSA-2907-2016 (O&M)



            IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                                      RSA-2907-2016 (O&M)
                                                      Date of Decision:-25.01.2024

PRITAM SINGH & ORS


                                                                           ... Appellants
                                      Versus
KARNAIL SINGH & ORS


                                                                         ... Respondents


                -.-


CORAM: HON'BLE MRS. JUSTICE RITU TAGORE

                -.-

Present:-       None for the appellants.

                Mr. Narinder Kaushal, Advocate
                for respondents No.1 & 2.

                -.-


RITU TAGORE, J. (Oral)

1. Appellants/plaintiffs have challenged the concurrent findings recorded

by the Courts below whereby suit for permanent injunction filed by the

plaintiffs/appellants was dismissed by the Court of Civil Judge (Junior

Division), Dera Bassi vide judgment and decree dated 02.07.2013 and

appeal preferred against the said judgment and decree was affirmed by

the Court of learned Additional District Judge, Sahibzada Ajit Singh

Nagar (Mohali) vide judgment and decree dated 13.10.2015.

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Neutral Citation No:=2024:PHHC:010682

Neutral Citation Number 2024:PHHC:010682

Case Number RSA-2907-2016 (O&M)

2. On calls, there is no representation on behalf of the appellants.

3. Perusal of the record reveals that there is no representation behalf of

the appellants for the past 3 effective dates of hearing. It seems that

appellants are not interested in pursuing the present appeal.

Consequently the instant appeal stands dismissed for want of

prosecution.

4. Intimation in this regard to be sent to the appellants and they are at

liberty to revive the same by moving an appropriate application, in

case of any grievance.

5. Since the main case has been decided, pending miscellaneous

application(s), if any, are also disposed of accordingly.

                                                         ( RITU TAGORE)
25.01.2024                                                    JUDGE
Gaurav Sorot
                          Whether reasoned / speaking?      Yes / No
                          Whether reportable?               Yes / No

Neutral Citation No:=2024:PHHC:010682

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