Sham Sunder(Deceased)M Thr Lrs vs Nand Kishore Etc
2024 Latest Caselaw 6396 P&H

Punjab-Haryana High Court

Sham Sunder(Deceased)M Thr Lrs vs Nand Kishore Etc on 20 March, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                     Neutral Citation No:=2024:PHHC:040373




                                                    2024:PHHC:040373
        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH
131

                                              RSA-1835-1993(O&M)
                                              Decided on :20.03.2024
Sham Sunder (Deceased through LRs)
                                                                  . . . Appellant
                                   Versus
Nand kishore and another
                                                               . . . Respondents
CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: None for the appellant.
        Mr. Aman Priye Jain, Advocate
        for the respondents.
               *****
VIKAS BAHL, J.(ORAL)

1. A suit was filed by the plaintiff for permanent injunction restraining the defendants from interfering in the possession of Thara or vacant site in front of House No.119/11-1. The said suit was dismissed and the appeal filed by the plaintiffs against the said judgment was decreed. Challenging the said judgment of the appellate Court, the present Regular Second Appeal has been filed.

2. Although, as per the report of the registry, counsel for the appellant has been informed but none has appeared on behalf of the appellant.

3. Dismissed for non-prosecution. Liberty is granted to the LRs of the appellant to move an application for revival of the present appeal, in case, any cause of action survives in the same.

(VIKAS BAHL) JUDGE 20.03.2024 Mehak

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

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