Amanbir Singh vs Rajinder Singh
2024 Latest Caselaw 10936 P&H

Punjab-Haryana High Court

Amanbir Singh vs Rajinder Singh on 5 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         107                                           RSA-3583-2018 (O&M)
                                                                       Date of Decision: 05.07.2024

                         AMANBIR SINGH                                                    .... Appellant

                                                            VERSUS

                         RAJINDER SINGH                                                 .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None for the appellant.

                                        Mr. S.S. Rangi, Advocate for the respondent.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 2018. Repeatedly it has

been adjourned on the request of the learned counsel for the appellant. On

the previous date none had put in appearance on behalf of the appellant.

Today also, despite the matter being called twice, none has put in appearance

on behalf of the appellant.

2. Learned counsel for the respondent has contended that the

plaintiff-respondent had filed a suit for restraining the defendant-appellant

from creating any obstruction in the construction work of the plaintiff-

respondent over the southern boundary of Khasra No.279/337 Khasra

No.9//19/1/1(4-18) and 9//12(8-0) situated in the area of Village Chanalon,

Tehsil Kharar and further from demolishing the construction of the plaintiff-

respondent on the Southern boundary of Khasra No.9//19/1/1 and further

from carving out any path on the Southern boundary of Khasra No.9//19/1/1

integrity of this judgment/order.

107 RSA-3583-2018 (O&M) -2-

or passing through the land of Khasra No.9//19/1/1 illegally or forcibly

through the Southern boundary of Khasra No.9//19/1/1. Learned counsel

has further contended that the construction was completed and nothing

survives in the matter.

3. However, in view of the fact that no one has been appearing on

behalf of the appellant, it appears that the appellant is not interested in

pursuing the present appeal and thus this Court is left with no other option

but to dismiss the present appeal for non-prosecution.

4. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications, if any, also stand

disposed off.

                         05.07.2024                                         (ALKA SARIN)
                         Aman Jain                                             JUDGE

                                      NOTE:        Whether speaking/non-speaking: Speaking
                                                   Whether reportable: Yes/No







integrity of this judgment/order.