Yudhister Dev vs Virender Kumar
2024 Latest Caselaw 5682 P&H

Punjab-Haryana High Court

Yudhister Dev vs Virender Kumar on 13 March, 2024

                                                     Neutral Citation No:=2024:PHHC:035751




                                  Neutral Citation No. 2024:PHHC:035751

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
127
                                                RSA-272-1993 (O&M)
                                            Date of decision: 13.03.2024


YUDHISTER DEV                                               .........Petitioner

                                 VERSUS


VIRENDER KUMAR                                              ........Respondent

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

                            *****
Present:-    None for the appellant.

             Mr. Adarsh Jain, Advocate for the respondent.

                             *****

VINOD S. BHARDWAJ, J. (Oral)

The Regular Second Appeal has been filed by the appellant

against the judgment dated 09.09.1992 passed by Addl. Senior Sub

Judge, Bahadurgarh, District Rohtak as well as to the judgment dated

09.12.1992 passed by Addl. District Judge-III, Rohtak.

The matter pertains to the year 1993. The matter came up

for hearing on 09.12.2022 and notice was issued to the appellant as well

as counsel. It has been reported by the Registry that the sole appellant is

reported to have left the said place for 5-6 years ago while the counsel

pleads that he is not the counsel in the case and was appearing in the

said matter on behalf of the Senior Counsel.

There is no representation on behalf of the appellant.

Counsel for the respondent has however informed that the

suit in question had been instituted on an allegation of nuisance and

that if the appellant/plaintiff is reported to have left the place, he would

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Neutral Citation No:=2024:PHHC:035751

RSA-272-1993 (O&M) -2-

have no surviving cause of action at all.

Without proceeding any further in the matter, it seems that

the appellant is no more interested in pursuing the present petition.

Dismissed for non-prosecution.

All the pending miscellaneous application(s), if any, are

also disposed of.

(VINOD S. BHARDWAJ) JUDGE MARCH 13, 2024.

Vishal sharma


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

Neutral Citation No:=2024:PHHC:035751

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