Noor Bux vs Samand Khan
2024 Latest Caselaw 10879 P&H

Citation : 2024 Latest Caselaw 10879 P&H
Judgement Date : 4 July, 2024

Punjab-Haryana High Court

Noor Bux vs Samand Khan on 4 July, 2024

                                           Neutral Citation No:=2024:PHHC:082401
                                                                                     2




               IN THE HIGH COURT OF PUNJAB & HARYANA
                           AT CHANDIGARH
102
                                           RSA-1954-1992 (O&M)
                                           Date of decision: 04.07.2024

Noor Bux
                                                                      ...Appellant
                                      VERSUS

Samand Khan
                                                                     ...Respondent


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

Present :-      None for the appellant.

                Mr. Rahul Sharma, Advocate for the respondent.
                              *****

VINOD S. BHARDWAJ, J. (Oral)

Challenge in the present appeal is to the judgment and decree dated 29.08.1992 passed by the learned Additional District Judge, Gurgaon, in Civil Appeal No.29 dated 07.10.1991, whereby the appeal filed by the appellant against the judgment dated 09.09.1991 passed by the Additional Senior Sub-Judge, Nuh, has been dismissed.

It is evident from the perusal of order sheets that on 14.03.2024, two weeks' time was sought by the learned counsel for the appellant for filing the power of attorney on behalf of the appellant, however, no power of attorney had been filed. Moreover, as per the office report, the appellant is stated to have died. It seems that the appellant/LRs of the appellant are no more interested in pursuing the present appeal.

Dismissed for non-prosecution.




                                           (VINOD S. BHARDWAJ)
04.07.2024                                     JUDGE
Mangal Singh
                Whether speaking/reasoned          :    Yes/No
                Whether reportable                 :    Yes/No



                                          1 of 1