Himachal Pradesh High Court
Mewa Singh vs . Parkasho Devi & Ors. on 3 March, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
.
Mewa Singh vs. Parkasho Devi & ors.
RSA No.273/2000
A 3.3.2022 Present: Mr. Digvijay Singh, Advocate, for the appellant.
Ms. Devyani Sharma, Advocate, for respondent No.5 (a) to 5 (d) and 9 (a) to 9 (f).
rNone for the remaining respondents. In the instant appeal, on 9.7.2010, notice was sent to the appellant, but no one appeared on behalf of the appellant and so, the appeal was dismissed in default. Therafter, an application was moved for restoration of the appeal, but the same was dismissed on 29.6.2015, as the learned counsel for the appellant stated in the Court that sole appellant has died and pleads no instructions. Thereafter, again an application was moved bearing CMP (M) No.1407/2016, which was again dismissed on 19.9.2016 for non-prosecution. Then, again another application was moved for restoration bearing CMP (M) No.1512/2017, the same was again dismissed on 24.4.2018. Thereafter, again an application was moved bearing CMP No.9639/2018, but the same is still pending before this Court.
Today, learned counsel for the appellant seeks adjournment, though the instant appeal already stand abated long ago in 2010.
At the request of learned counsel for the appellant, the matter is adjourned for 6th April, 2022. However, learned counsel for the appellant states that he is seeking adjournment, as the appellant is not contacting him till date.
( Chander Bhusan Barowalia ) Judge 3rd March, 2022 (CS) ::: Downloaded on - 03/03/2022 20:15:08 :::CIS