Manjit Kaur vs Smt. Sharanjit Kaur
2024 Latest Caselaw 6623 P&H

Punjab-Haryana High Court

Manjit Kaur vs Smt. Sharanjit Kaur on 22 March, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                     Neutral Citation No:=2024:PHHC:042223




                                             2024:PHHC:042223
133 IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                             RSA-520-1992 (O&M)
                                             Date of decision :22.03.2024

Smt. Manjit Kaur                                                ...Appellant

                                             Vs.

Smt. Sharanjit Kaur                                             ...Respondent


CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:     None for the parties.

                              ***

ANIL KSHETARPAL, J.(Oral)

1. On 10.08.2023, the following order was passed:-

"This appeal was admitted on 31.10.1992 and now, it has been listed for final hearing.

No one has appeared on behalf of the parties. Let notice to the parties be issued for 20.10.2023."

2. The office report reads as under:-

Respondents/appellants Remarks

Sole respondent House found locked Sole appellant Incomplete address

3. This is the defendant's Regular Second Appeal against the

judgment passed by the courts below while deciding the suit for

recovery of istridhan to the tune of Rs. 1,16,660.67 paisa. The daughter-

in-law has filed a suit against her mother-in-law. However, both the

parties are not represented. It appears that with the passage of time, the

parties are no longer interested in prosecuting this litigation.

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Neutral Citation No:=2024:PHHC:042223

RSA-520-1992 (O&M) 2 2024:PHHC:042223

4. Hence, dismissed for non-prosecution.

22.03.2024                                  (ANIL KSHETARPAL)
rekha                                             JUDGE
Whether speaking/reasoned :     Yes/No
Whether reportable :            Yes/No




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