Jaspal Kaur And Another vs Daljit Singh
2024 Latest Caselaw 19329 P&H

Punjab-Haryana High Court

Jaspal Kaur And Another vs Daljit Singh on 4 November, 2024

Author: Alka Sarin

Bench: Alka Sarin

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                     125                                           CR-6349-2024 (O&M)
                                                                   Date of Decision : 04.11.2024

                     JASPAL KAUR AND ANOTHER                                         .... Petitioners

                                                        VERSUS

                     DALJIT SINGH (SINCE DECEASED)                                  .... Respondent

                     CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                     Present :     Mr. G.L. Bajaj, Advocate for the petitioners.

                     ALKA SARIN, J. (ORAL)

1. The present revision petition has been filed under Article 227 of

the Constitution of India seeking directions to the learned Additional District

Judge concerned to pass an appropriate order on the stay application filed

along with the appeal being CA/26/2022.

2. Learned counsel for the petitioners would contend that the Trial

Court had decreed the suit vide judgment and decree dated 25.01.2022 and

since 04.03.2022 the appeal is pending before the First Appellate Court, but

the stay application has not been decided.

3. Heard.

4. In the present case the Additional District Judge concerned

admitted the appeal on 07.03.2022 and thereafter the matter has repeatedly

been adjourned for impleading the legal representative(s) of the deceased

respondent. From 22.04.2022 right upto 09.01.2024 repeatedly the counsel

for the petitioners had requested for an adjournment on the ground that he

125 CR-6349-2024 (O&M) -2-

needed some more time to implead the legal representative(s) of the

deceased respondent. On 21.03.2024 none had appeared on behalf of the

parties despite the matter been called time and again and the same was

adjourned to 29.07.2024. On 29.07.2024 yet again none had appeared for the

parties despite the matter been called time and again and the same has now

been adjourned to 13.11.2024.

5. In view of what has been noticed above, no exceptional

circumstance is made out to issue any direction to the Court concerned for

decision of the stay application. Accordingly, the present revision petition,

being devoid of any merits, is dismissed. Pending applications, if any, also

stand disposed off.

                     04.11.2024                                         (ALKA SARIN)
                     Aman Jain                                             JUDGE

                               NOTE:       Whether speaking/non-speaking: Speaking
                                                Whether reportable: Yes/No