Punjab-Haryana High Court
Des Raj vs Joginder Singh And Others on 6 May, 2013
Author: Jaswant Singh
Bench: Jaswant Singh
RSA 2240/2012(O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
RSA No.2240/2012(O&M)
Date of decision:06/05/2013
Des Raj
.............Appellant.
v.
Joginder Singh and others
.............Respondents
CORAM: HON'BLE MR.JUSTICE JASWANT SINGH
Present:- None for the appellant
Jaswant Singh,J.(Oral)
General Power of Attorney of LR of plaintiff/appellant is in second appeal against the concurrent findings recorded by the courts below whereby his suit for possession by partition and permanent injunction was dismissed by the learned Additional Civil Judge (Senior Division)Faridkot vide judgement and decree dated 13.3.2010 and the findings affirmed in appeal by learned Additional District Judge, Faridkot vide judgement and decree dated 10.9.2011.
This case was listed for motion hearing for the first time on 24.5.2012 on which date counsel for the appellant sought an adjournment and the case was adjourned to 19.7.2012. Since then the case has been listed on seven dates including today. Out of these seven RSA 2240/2012(O&M) 2 dates on two occasions proxy counsel sought adjournment whereas on the remaining five dates none appeared to represent the appellant. Same is the position today.
It appears that the appellant is not interested in pursuing the present appeal.
Dismissed in default.
06.05.2013. (Jaswant Singh) joshi Judge