Punjab-Haryana High Court
Ravi Kumar Handa And Another vs Jagdish Lal Bhatia on 19 September, 2013
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA No.3335 of 1986
Date of decision: 19th September, 2013
Ravi Kumar Handa and another
Appellants
Versus
Jagdish Lal Bhatia
Respondent
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR GARG
1. Whether Reporters of Local Newspapers may be allowed
to see the judgment?
2. Whether to be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Arun Nehra, Advocate for the appellants.
RAKESH KUMAR GARG, J. (ORAL)
This is plaintiffs' second appeal challenging the judgment and decree of the lower appellate Court whereby their suit for partition has been dismissed by reversing the judgment and decree of the trial Court.
On May 8, 2013, learned counsel for the appellants had sought a short adjournment to seek instructions and apprise the Court whether any cause of action survives in this appeal.
On 13.08.2013, while adjourning the case, the appellants were directed to be present in Court. However, today they are not present.
Singh Rattan Pal 2013.09.25 12:12 I attest to the accuracy and integrity of this document Punjab & Haryana High Court RSA No.3335 of 1986 2Mr. Arun Nehra, Advocate states that in spite of the communication sent to the appellants, they have not turned up and thus, he pleads no instructions.
Dismissed for non-prosecution.
(RAKESH KUMAR GARG) JUDGE September 19, 2013 rps Singh Rattan Pal 2013.09.25 12:12 I attest to the accuracy and integrity of this document Punjab & Haryana High Court