The Managing Committee And Anr vs Parmjit Kaur
2024 Latest Caselaw 20918 P&H

Punjab-Haryana High Court

The Managing Committee And Anr vs Parmjit Kaur on 25 November, 2024

                                           Neutral Citation No:=2024:PHHC:155103




1017       IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                     RSA-1855-2006
                                                     Date of decision: 25.11.2024

THE MANAGING COMMITTEE AND ANOTHER
                                                                   ...APPELLANTS
                            V/S

PARMJIT KAUR
                                                                  ...RESPONDENT

CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present:     None.
                     ****

HARPREET SINGH BRAR,
               BRAR J. (ORAL)

1. Present regular second appeal has been preferred against the

impugned judgments and decrees dated 28.04.2004 passed by learned Civil

Judge (Senior Division) Muktsar and 18.11.2005 passed by learned District

Judge (ad hoc),, Fast Track Court, Muktsar.

2. Present appeal is pending since year 20 2006. On n the last date of

hearing, no one had put in appearance on behalf of the appellants. Despite, the

case having been called twice, there is no representation on behalf of the

appellants today as well. It appears that neither the appellants nor their counsel

is interested in pursuing the present petition.

3. Under these circumstances, having left with no other option, the

present appeal stands dismissed for want of prosecution accordingly.

                                                     (HARPREET SINGH BRAR)
November 25, 2024                                           JUDGE
manisha
             (i)     Whether speaking/reasoned                    Yes/No

             (ii)    Whether reportable                           Yes/No


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