Paramjit Singh vs Punjab State
2024 Latest Caselaw 5879 P&H

Punjab-Haryana High Court

Paramjit Singh vs Punjab State on 14 March, 2024

                                                      Neutral Citation No:=2024:PHHC:036762




                                                       2024:PHHC:036762

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

211
                                              RSA-1675-1997
                                              Date of decision : 14.03.2024

Paramjit Singh                                                  ....Appellant

                                  V/S

The Punjab State and another                                 ....Respondents

CORAM :       HON'BLE MR. JUSTICE NAMIT KUMAR

Present:      None for the appellant.

              Mr. T.P.S. Chawla, Sr. DAG, Punjab.

                                  ****

NAMIT KUMAR, J. (ORAL)

1. The appellant has filed the instant appeal against judgment and decree dated 19.12.1996, whereby learned Additional District Judge, Kapurthala while allowing the appeal filed by the respondents/defendants has set aside the judgment and decree dated 18.11.1993 passed by learned Sub Judge 1st Class, Kapurthala, whereby the suit of the appellant/plaintiff has been decreed in his favour.

2. There is no representation on behalf of the appellant.

3. As per the office report, notice issued to the appellant has been received back unserved with the report "incomplete details".

4. In view of the above, the present appeal is dismissed for non-prosecution. However, liberty is granted to the appellant to revive the present appeal, if anything still survives.

14.03.2024                                             (NAMIT KUMAR)
kothiyal                                                  JUDGE

              Whether speaking/reasoned:               Yes/No
              Whether Reportable:                      Yes/No

Neutral Citation No:=2024:PHHC:036762

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