Asha Nagpal vs Haryana State Etc
2024 Latest Caselaw 17469 P&H

Punjab-Haryana High Court

Asha Nagpal vs Haryana State Etc on 19 September, 2024

                                      Neutral Citation No:=2024:PHHC:124213




314        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                              RSA-575-2001 (O&M)
                                              Date of decision: 19.09.2024

ASHA NAGPAL                                              ...APPELLANT
                                   VERSUS

HARYANA STATE THROUGH
COLLECTOR AND ANR.                                       ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present: Mr.Tarun Yadav, Advocate for the appellant.

      Mr. R.D. Sharma, DAG, Haryana.
      ****
NAMIT KUMAR ,J. (ORAL)

1. The appellant has filed the instant appeal against judgment and

decree dated 27.01.2000 passed by learned Civil Judge (Junior Division),

Hisar, whereby a suit for declaration filed by the appellant/plaintiff has been

dismissed and judgment and decree dated 25.09.2000 passed by learned

Additional District Judge, Hisar, whereby an appeal filed by the

appellant/plaintiff against judgment and decree dated 27.01.2000 has also

been dismissed.

2. On the last date of hearing i.e. 20.08.2024, learned counsel for the

appellant sought time to get instructions from the appellant.

3. Learned counsel for the appellant submits that despite his best

efforts, he has not been able to get instructions from the appellant.

4. In this view of the matter, the present appeal is dismissed for non-

prosecution with liberty to the appellant to revive the same in case, any cause

still survives.

19.09.2024                                               (NAMIT KUMAR)
renubala                                                   JUDGE
           Whether speaking/reasoned: Yes/No
           Whether reportable:        Yes/No
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