Mohinder Singh vs Karam Chand & Anrs
2024 Latest Caselaw 5592 P&H

Punjab-Haryana High Court

Mohinder Singh vs Karam Chand & Anrs on 12 March, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                                        Neutral Citation No:=2024:PHHC:034867




125                                                       2024:PHHC:034867

         IN THE HIGH COURT OF PUNJAB & HARYANA AT
                      CHANDIGARH
                         ***

                                                   RSA-2722-1993
                                                   Date of decision : 12.03.2024

Mohinder Singh

                                                          ... Appellant

                        Versus

Karam Chand and another

                                                          ... Respondents

CORAM:           HON'BLE MR. JUSTICE VIKAS BAHL

Present:         None for the parties.

VIKAS BAHL, J.(ORAL)

1. This is the defendant's appeal. The suit filed by the plaintiff for

permanent injunction was decreed by the trial Court vide order dated

25.04.1991. The appeal filed by defendant no.1 was dismissed by the

Additional District Judge, Kurukshetra, vide judgment dated 21.09.1993.

2. None has appeared on behalf of the parties.

3. Dismissed for non-prosecution.

(VIKAS BAHL) JUDGE

March 12, 2024 Davinder Kumar Whether speaking / reasoned Yes/No Whether reportable Yes/No

Neutral Citation No:=2024:PHHC:034867

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