Punjab-Haryana High Court

Hari Mohan vs Gurmeet Kaur on 3 May, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                          Neutral Citation No:=2024:PHHC:061378



                                                                    2024:PHHC:061378

113
                IN THE HIGH COURT OF PUNJAB AND HARYANA
                            AT CHANDIGARH

                                                                      FAO-918-1988
                                                        Date of decision: 03.05.2024

HARI MOHAN
                                                                          ...Appellant

                                       VERSUS

GURMEET KAUR
                                                                         ...Respondent

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:-       None.

                        ****

JASGURPREET SINGH PURI, J. (Oral)

1. The present appeal is of the year 1988, which is stated to be a burnt

case. The photocopy of appeal and judgment of learned trial Court have been

procured.

2. None has appeared on behalf of either of the parties today. Same

was the position on the last date of hearing as well.

3. In view of above, the present appeal is dismissed. However, liberty

is granted to the appellant to move an appropriate application for revival of the

present appeal, if so desires.




                                                  (JASGURPREET SINGH PURI)
03.05.2024                                                JUDGE
Chetan Thakur


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




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