Bikhu Ram & Ors vs Jug Lal & Ors
2024 Latest Caselaw 10000 P&H

Punjab-Haryana High Court

Bikhu Ram & Ors vs Jug Lal & Ors on 8 May, 2024

                                      Neutral Citation No:=2024:PHHC:064259



                          Neutral Citation No. 2024:PHHC:064259

           IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH
132                                         RSA-1414-1992 (O&M)
                                            Date of Decision: 08.05.2024
BIKHU RAM & ORS.                                       .....Appellants
                                        Vs.

JUG LAL & ORS.                                         .....Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:      Ms. Alisha Soni, Advocate
              for the appellants.

              Mr. Jivesh Malik, Advocate
              for the respondents.

        ******
DEEPAK GUPTA, J. (ORAL)

Learned counsel for the appellants submits that she has no longer any instructions from the appellants. The only instructions given to her by the appellants was that they wanted to change the counsel.

However, no one else has made appearance on behalf of the appellants.

Apart from above, perusal of the paper book would reveal that a suit simpliciter for permanent injunction filed by the plaintiffs-appellants was dismissed by the trial Court. The judgment and decree of the trial Court was upheld by the First Appellate Court and, thus, this regular second appeal is against the concurrent findings.

Having regard to the fact that nobody else is making appearance on behalf of the appellants, this Court does not find any ground so as to adjourn the matter.

Dismissed in default for want of prosecution.

                                                       ( DEEPAK GUPTA )
08.05.2024                                                  JUDGE
pry

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



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