Prem Kumar vs State Of Punjab And Anr
2024 Latest Caselaw 17368 P&H

Punjab-Haryana High Court

Prem Kumar vs State Of Punjab And Anr on 18 September, 2024

                                        Neutral Citation No:=2024:PHHC:125996



      IN THE HIGH COURT OF PUNJAB & HARYANA
                  AT CHANDIGARH
                                     ****
217                                    RSA-4287-2016 (O&M)
                                       Decided on : September 18, 2024

PREM KUMAR
                                                                   ...... Appellant
                          Versus

STATE OF PUNJAB AND ANR.
                                                                ...... Respondents

CORAM : HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     None for the appellant.

             Mr. Surya Kumar, AAG, Punjab.
             ****

NAMIT KUMAR, J. (Oral)

This regular second appeal emanates from the judgment and decree dated 25.04.2016 passed by the court of learned District Judge, Jalandhar, whereby the appeal filed by the respondent- defendant against the judgment and decree dated 25.09.2015 passed by the court of learned Civil Judge (Jr. Division), Jalandhar has been accepted by reversing the judgement dated 25.09.2015, vide which suit for declaration and mandatory injuction filed by the appellant-plaintiff was decreed.

A perusal of the case file shows that none has put in appearance on behalf of the appellant since 14.05.2019 and today also, the position is the same, therefore, it seems that the appellant is not interested to pursue the case.

Dismissed for non-prosecution.

September 18, 2024                                        (NAMIT KUMAR)
mkkoundal                                                     JUDGE
             Whether speaking/reasoned :        Yes/No
             Whether reportable        :        Yes/No




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