Ram Singh vs Jai Dei Since Deceased Through His Lrs ...
2024 Latest Caselaw 10882 P&H

Punjab-Haryana High Court

Ram Singh vs Jai Dei Since Deceased Through His Lrs ... on 4 July, 2024

                                        Neutral Citation No:=2024:PHHC:082855




111
       IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                        RSA No. 1131 of 2023 (O&M)
                                        Date of decision : 04.07.2024

Ram Singh
                                                                  ...Appellant

                                        Versus

Jai Dei (since deceased) through her LRs and others
                                                                 ...Respondents

CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA

Present:       None for the appellant.

                       ****
HARKESH MANUJA,
        MANUJA J. (ORAL)

Present appeal is preferred against the impugned judgment & decree dated 11.07.2022 passed by learned Additional District Judge, Rewari,, whereby first appeal of respondent No. 11-plaintiff / Smt. Jai Dei (since deceased) against the judgment & decree dated 17.12.2016 passed by learned Civil Judge (Junior Division), Rewari, dismissing the suit for permanent injunction filed at her instance, was allowed. [2] Despite the case having been called twice, once in morning and thereafter in post lunch, no one appears on behalf of the appellant. Moreover, on previous dates of hearing i.e. 16.12.2023 & 30.05.2024, no one appeared on behalf of the appellant. The position 30.05.2024, remains the same today. It appears that the appellant is not interested in pursuing the present appeal. As a result thereof, there is no option except to dismiss the appeal for f non-prosecution.

prosecution.

[3] Dismissed for non-prosecution prosecution.

[4] Pending application(s), if any, shall also stand disposed off.

July 04, 2024
         202                                         ( HARKESH MANUJA )
'dk kamra'                                                 JUDGE
        Whether Speaking / Reasoned :         Yes         No
        Whether Reportable :                  Yes         No




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