Harbans Singh (O&M) vs Rekha Lands Pvt Lts
2024 Latest Caselaw 6248 P&H

Punjab-Haryana High Court

Harbans Singh (O&M) vs Rekha Lands Pvt Lts on 19 March, 2024

                                     Neutral Citation No:=2024:PHHC:039637



                                                               2024:PHHC:039637
      IN THE PUNJAB AND HARYANA HIGH COURT AT
                     CHANDIGARH
122-1                                                     RSA-817-1986 (O&M)
                                                     Date of Decision: 19.03.2024
HARBANS SINGH
                                                                      ... Appellant
                                     VERSUS
REKHA LANDS PVT LTD
                                                                   ... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
                                         ****
Present:     None for the appellant.
             Mr. Jaideep Verma, Advocate for the respondent.
                                   ****
VINOD S. BHARDWAJ, J. (ORAL)

The present appeal has been filed against the judgment and decree

dated 22.03.1985 whereby the suit for permanent injunction filed by the

plaintiff-appellant has been dismissed by the then Sub Judge IInd Class,

Ludhiana; as well as against the judgment and decree dated 07.01.1986 passed

by the then Addl. District Judge, Ludhiana, whereby the appeal preferred by the

plaintiff-appellant against the judgment and decree dated 22.03.1985 (supra)

has also been dismissed.

It is evident from a perusal of the order sheets that there has been

no representation on behalf of the plaintiff-appellant since 30.01.2020. Notice

sent to the plaintiff-appellant, pursuant to the order passed by this Court, has

been received back with a report that the address is incomplete. Hence, the

plaintiff-appellant can also not be served upon. The Registry has also made a

report that the counsel for the parties have already been informed

telephonically. However, despite the same, there is no representation on behalf

of the plaintiff-appellant.

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Neutral Citation No:=2024:PHHC:039637

RSA-817-1986 (O&M) -2- 2024:PHHC:039637

In view of the above, the instant appeal stands dismissed in default

at this stage.

All other misc. application(s), if any, also stand(s) disposed of

accordingly.

                                                        (VINOD S. BHARDWAJ)
MARCH 19, 2024                                                  JUDGE
rajender


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




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