Ahmed Ali vs Sh. Sanatan Dharma Sabha
2021 Latest Caselaw 18628 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Second Appeal No. 222/1995

Ahmed Ali

----Appellant Versus Sh. Sanatan Dharma Sabha

----Respondent

For Appellant(s) : Mr. Narendra Thanvi For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

07/12/2021

Counsel for the appellant submits that despite giving notice

to the appellant, he has not contacted to the counsel and

therefore, he pleads no instructions for the appellant.

A perusal of record reveals that this second appeal has been

filed against the eviction decree dated 11.03.1992 passed by

learned Civil Judge, Churu in Civil Suit No.27/81 which was

affirmed by the first appellate court vide judgment dated

26.07.1995. The second appeal is pending since 1995.

The rented premises is one varanda and the eviction decree

has been passed on the ground of material alteration, in the

varanda.

It appears that with passage of time the appellant lost

interest in pursuing the second appeal and therefore, he has not

contacted to the appellant, to pursue the appeal.

(2 of 2) [CSA-222/1995]

In view of above, the present civil second appeal is hereby

dismissed for non prosecution.

(SUDESH BANSAL),J

12-Anshul/-

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