Balbir Singh vs Punjab State Etc
2024 Latest Caselaw 10854 P&H

Punjab-Haryana High Court

Balbir Singh vs Punjab State Etc on 4 July, 2024

                                   Neutral Citation No:=2024:PHHC:082496




      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

218
                                             RSA-1352-2000
                                             Date of decision : 04.07.2024

Balbir Singh                                                    ....Appellant

                                 V/S

State of Punjab and others                                   ....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 12.12.1996 passed by learned Civil Judge

(Junior Division), Jalandhar, whereby suit for declaration filed by the

appellant/plaintiff has been dismissed and judgment and decree dated

27.11.1999 passed by learned Additional District Judge, Jalandhar,

whereby an appeal filed by the appellant/plaintiff against judgment and

decree dated 12.12.1996 has also been dismissed.

2. On the last date of hearing i.e. 28.11.2023, the following

order was passed :-

"The present appeal relates to the year 2000. There is no representation on behalf of learned counsel for the appellant.

In the interest of justice, case is adjourned to 14.12.2023.

The Registry is directed to inform about the next date of hearing to Mr. Ramesh Kumar, Advocate for the appellant.

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Neutral Citation No:=2024:PHHC:082496

It is made clear that no further adjournment shall be granted in the case."

3. There is no representation on behalf of the appellant.

4. Learned State counsel, on instructions from the department,

submits that the appellant has gone abroad.

5. In view of the above, the instant appeal is dismissed for

non-prosecution.

04.07.2024                                           (NAMIT KUMAR)
kothiyal                                                JUDGE

             Whether speaking/reasoned:              Yes/No
             Whether Reportable:                     Yes/No




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