Jharo vs Bimla Devi
2024 Latest Caselaw 5378 P&H

Punjab-Haryana High Court

Jharo vs Bimla Devi on 11 March, 2024

                                                        Neutral Citation No:=2024:PHHC:034967




                                                     2024:PHHC:034967

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH


142 (2 cases)                                  FAO-1766-1993

JAHRO
                                                         ... Petitioner
                                 VERSUS

BIMLA DEVI
                                                         ....Respondent

2.                                             FAO-1767-1993
                                               Date of Decision: 11.03.2024

JAHRO
                                                         ... Petitioner
                                 VERSUS

BIMLA DEVI
                                                         ....Respondent

CORAM:      HON'BLE MRS. JUSTICE RITU TAGORE

Present:    None.

                            *****

RITU TAGORE, J.(Oral)

1. The aforementioned appeals have been filed against the

judgment dated 22.10.1993 passed by the Court of Sh.Balbir Singh,

the then Sr. Sub Judge exercising the power as District Judge,

Bhiwani, whereby petitions bearing No.28/38-Succession of

1991/1992 and No.21-Succession of 1991 were disposed of.

2. Notice to Mr. Kulvir Narwal, Advocate was issued, who

reported that case belongs to Mr. H. S. Huda, Advocate. As per the

report of the Registry, no reply has been received from the concerned

advocates and detailed report has been given in this regard by the

Registry of this Court.

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Neutral Citation No:=2024:PHHC:034967

FAO-1766-1993 and :2: 2024:PHHC:034967 FAO-1767-1993

3. On call of this case, there is no representation on behalf

of any of the parties.

4. In these circumstances, it is not desirable to keep these

FAOs for indefinite period, hence, same are consigned to the record

room with remark "dismissed for non-prosecution".

5. However, liberty is given to move an appropriate

application if anyone is aggrieved with the order.

6. A photocopy of this order be placed on the connected

case file numbered above.

(RITU TAGORE) JUDGE 11.03.2024 Rimpal

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

Neutral Citation No:=2024:PHHC:034967

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