State Of Haryana And Others vs Subhash Chander
2024 Latest Caselaw 10736 P&H

Punjab-Haryana High Court

State Of Haryana And Others vs Subhash Chander on 3 July, 2024

                                 Neutral Citation No:=2024:PHHC:081834




203



      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                           RSA No.1049 of 1996 (O&M)
                                            Date of decision: 03.07.2024

State of Haryana and others
                                                            ....Appellants
                                  Versus
Subhash Chander
                                                           ....Respondent

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:    Mr. Saurabh Mohunta, DAG, Haryana
            for the appellants.

            Mr. Jaivir Yadav, Sr. Advocate
            with Mr. Aman Gautam, Advocate for the respondent.

NAMIT KUMAR J. (Oral)

The appellants/defendants have filed the instant appeal

against the judgment and decree dated 15.12.1995, whereby the learned

Lower Appellate Court, while partly allowing the appeal filed by the

plaintiff/respondent has partly set-aside the judgment and decree dated

15.01.1993, passed by the learned trial Court vide which the suit for

declaration filed by the plaintiff/respondent has been dismissed.

On the last date of hearing, the following order was

passed:-

"Learned counsel appearing for the respondent seeks another opportunity to comply with order dated 22.02.2024 passed by this Court.

Adjourned to 03.07.2024.

It is made clear that in case, no legal heir of the respondent is brought on record by the next date of hearing, appropriate order will be passed."

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Neutral Citation No:=2024:PHHC:081834

Counsel for the respondent submits that despite his best

efforts, he has not been able to contact the LRs of sole respondent.

In view of the above, counsel for the State submits that at

this stage, he would not press the appeal, however, liberty may be

granted to revive the same in case any execution is filed by the LRs of

respondent.

Disposed of with aforesaid liberty.

(NAMIT KUMAR) JUDGE

03.07.2024 yakub

Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

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