Harpal vs Bahadur Chand And Another
2024 Latest Caselaw 10383 P&H

Punjab-Haryana High Court

Harpal vs Bahadur Chand And Another on 14 May, 2024

                                 Neutral Citation No:=2024:PHHC:067652




          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH.


134                              RSA-1233-1993 (O&M).
                                 Date of Decision: 14.05.2024.

HARPAL
                                                                      ..Appellant

                             VERSUS

BAHADUR CHAND AND ANOTHER
                                                                 .. Respondents

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

PRESENT None for the appellant.

VINOD S. BHARDWAJ, J. (ORAL)

The defendant-appellant had filed the present regular second appeal against the judgment and decree dated 29.11.1988 passed in Civil Suit No.204 of 01.10.1984 by the Senior Sub Judge, Faridkot as well as the subsequent dismissal of Civil Appeal No.1 of 02.01.1991 by the Additional District Judge, Faridkot vide judgment and decree dated 15.01.1993.

There was no representation on behalf of the appellant on 10.04.2024 as such the Registry was directed to issue notice to both the parties about the listing of the present appeal.

As per office report, sole appellant is reported to have gone abroad.

Dismissed for non-prosecution, at this stage.

May 14, 2024.                      (VINOD S. BHARDWAJ)
raj arora                                  JUDGE
           Whether speaking / reasoned :    Yes / No
           Whether reportable          :    Yes / No




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