Jeet Singh vs Prithi Ram And Another
2024 Latest Caselaw 20713 P&H

Punjab-Haryana High Court

Jeet Singh vs Prithi Ram And Another on 21 November, 2024

Author: Vikas Suri

Bench: Vikas Suri

                                 Neutral Citation No:=2024:PHHC:152975




        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

114
                                                  RSA-2731-2022 (O&M)
                                                  Date of Decision: 21.11.2024
Jeet Singh
                                                                     ...Appellant

                                         Versus

Prithi Ram and another
                                                                  ...Respondents

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present:-    Mr. Satbir Gill, Advocate,
             for the appellant.

                    *****

VIKAS SURI, J. (ORAL)

1. The instant Regular Second Appeal has been preferred against

the judgments and decree passed by both the Courts below returning

concurrent findings.

2. The following order was passed on 14.12.2022:-

"After arguing on merits for some time, faced with the query about the locus of the appellant, to be in the possession of the said land could not be answered by the learned counsel. Both the Courts below have held that the ownership of the suit land was of the respondent- Jeet Singh and the Gram Panchayat was not disputing the same and held that the possession of the appellant is illegal.

Counsel for the applicant-appellant prays for a short accommodation to enable him to seek instruction

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Neutral Citation No:=2024:PHHC:152975

RSA-2731-2022 (O&M) -2-

only to the extent that if some reasonable time could be granted to the applicant-appellant to vacate the said property. Having considered the said offer and in the larger interest, inasmuch as, the same would save a lot of time of Executing Court and moreso, the matter could be resolved amicably, adjourned to 17.01.2023.

Time is granted only for the said limited purpose to seek instructions, as detailed above. "

3. Thereafter, the matter was adjourned from time to time on one

ground or the other. On 03.05.2024, the matter was posted for arguments

and it was ordered that no further opportunity shall be granted thereafter.

However, on 12.07.2024, learned counsel for the appellant submitted that

talks of compromise are going on with the other side and thus, following

order was on the said date:-

"Learned counsel for the appellant states that talks of compromise are going on with the other side and thus, he prays for short accommodation.

On the previous date of hearing, none had appeared on behalf of the appellant and while adjourning the matter for today i.e. 12.07.2024 for arguments, it was ordered that no further opportunity shall be granted.

Learned counsel for the appellant undertakes that if the talks of compromise do not fructify on or before the next date of hearing, he would address arguments on the adjourned date without fail.

In the interest of justice, adjourned to 21.11.2024."

4. On resumed hearing of the case today, learned counsel for the

appellant states that talks of compromise have not fructified and in view of

order dated 14.12.2022, he seeks withdrawal of the present appeal.

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Neutral Citation No:=2024:PHHC:152975

RSA-2731-2022 (O&M) -3-

5. Dismissed as withdrawn.

6. Pending applications, if any, also stand disposed of.

                                                    ( VIKAS SURI )
November 21, 2024                                       JUDGE
harish



         Whether speaking/reasoned         Yes/No

         Whether reportable                Yes/No




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