Bhupinder Singh vs State Of Punjab And Ors
2024 Latest Caselaw 17696 P&H

Punjab-Haryana High Court

Bhupinder Singh vs State Of Punjab And Ors on 23 September, 2024

                                   Neutral Citation No:=2024:PHHC:125876




       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
210
                                             RSA-4284-2011 (O&M)
                                             Date of decision : 23.09.2024

Bhupinder Singh                                                ....Appellant

                                 V/S

The State of Punjab and others                               ....Respondents

CORAM : HON'BLE MR. JUSTICE NAMIT KUMAR

Present:      None for the appellant.
              Mr. Surya Kumar, A.A.G., Punjab.
                                 ****
NAMIT KUMAR, J. (ORAL)

1. The appellant has filed the instant appeal against judgment and decree dated 09.02.2006 passed by learned Civil Judge (Junior Division), Patiala, whereby a suit for declaration filed by the appellant/plaintiff has been dismissed and judgment and decree dated 12.10.2007 passed by learned Additional District Judge, Patiala, whereby an appeal filed by the appellant/plaintiff against judgment and decree dated 09.02.2006 has also been dismissed.

2. Since the counsel through whom the present appeal was filed has unfortunately died, therefore, notice was ordered to be issued to the appellant.

3. As per office report, notice issued to the sole appellant has been duly served. However, there is no representation on behalf of the appellant.

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

5. Pending application, if any, shall stands disposed of accordingly

23.09.2024 (NAMIT KUMAR) kothiyal JUDGE Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

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