Harbans Kaur And Ors vs Maya Kaur (Deceased) And Ors
2024 Latest Caselaw 20191 P&H

Punjab-Haryana High Court

Harbans Kaur And Ors vs Maya Kaur (Deceased) And Ors on 13 November, 2024

                                    Neutral Citation No:=2024:PHHC:147776




         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                        CHANDIGARH.




102                                               RSA-2062-1993 (O&M).
                                                  Date of Decision: 13.11.2024.

SMT. HARBANS KAUR AND OTHERS                                           .. Appellants

                                VERSUS

MAYA KAUR (SINCE DECEASED) THROUGH LEGAL HEIRS AND
OTHERS                                  .. Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

PRESENT Mr. Vasu Gupta, Advocate, for
        Mr. Prateek Mahajan, Advocate, for the appellants.

                Mr. J.S. Ghumman, Advocate,
                for respondents No.1(i), 1(iv), 2 (ii), 4 and 5(ii).

VINOD S. BHARDWAJ, J. (ORAL)

The present RSA had been filed by the appellants-plaintiffs against the judgment and decree dated 23.08.1989 passed by the Sub Judge First Class, Amritsar, in Civil Suit No.575 of 1986 dismissing the suit of the appellants- plaintiffs for declaration to the effect that the redemption order dated 21.10.1985 passed by the Sub Divisional Officer (Civil)-cum-Collector, Amritsar, being void, illegal and without jurisdiction as well as the subsequent dismissal of the Civil Appeal No.125 of 1989/1992 vide judgment and decree dated 28.07.1993 passed by the Additional District Judge, Amritsar.

Learned counsel for the appellants submits that repeated attempts have been made to seek latest instructions from the appellants-plaintiffs, however, no information is forthcoming and therefore, he pleads lack of instructions.

In view of aforesaid statement, it seems that the appellants- plaintiffs are no more interested in pursuing the present appeal.

Dismissed for non-prosecution.

November 13, 2024.                     (VINOD S. BHARDWAJ)
raj arora                                       JUDGE
          Whether speaking / reasoned :    Yes / No
          Whether reportable          :    Yes / No

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