Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

Sardar Prithipal Singh S/O J.S.Vohra vs Sheetal Anand (Nee Gupta) And Anr. on 17 September, 2025

2025:BHC-AS:38625


                                                                               sr.1-fa-650-1996.doc



                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION


                                         FIRST APPEAL NO. 650 OF 1996
                                                    WITH
                                      CIVIL APPLICATION NO. 2601 OF 1996
                                                      IN
                                         FIRST APPEAL NO. 650 OF 1996
                                                    WITH
                                         FIRST APPEAL NO. 651 OF 1996
                                                    WITH
                                      CIVIL APPLICATION NO. 2602 OF 1996
                                                      IN
                                         FIRST APPEAL NO. 651 OF 1996
                                                    WITH
                                         FIRST APPEAL NO. 618 OF 2003

            Sardar Prithipal Singh S/o J.S. Vohra                       .. Appellant

                     Versus

            Jodh Singh & Anr.                                           .. Respondents

                 None for the parties.

                                                   CORAM:    FIRDOSH P. POONIWALLA, J.
                                                   DATE:     SEPTEMBER 17, 2025

            P. C.

1. In this Appeal, on 8th September, 2025 none appeared on behalf of the Appellant. In these circumstances, the Appeal was placed for dismissal today i.e. 17th September, 2025.

Page 1 of 2

SEPTEMBER 3, 2025 Mansi shelke ::: Uploaded on - 17/09/2025 ::: Downloaded on - 17/09/2025 21:34:21 ::: sr.1-fa-650-1996.doc

2. Even today, no one is present on behalf of the Appellant. From this, it is very clear that the Appellant is not interested in prosecuting this Appeal.

Hence Appeal is dismissed for want of prosecution.

3. All Civil Applications and Interim Applications, if any, are also rendered infructuous and stand dismissed accordingly.

[FIRDOSH P. POONIWALLA, J.] Page 2 of 2 SEPTEMBER 3, 2025 Mansi shelke ::: Uploaded on - 17/09/2025 ::: Downloaded on - 17/09/2025 21:34:21 :::