Punjab-Haryana High Court
Amar Singh vs Dalip Singh And Anr on 16 February, 2023
Author: Arun Monga
Bench: Arun Monga
Neutral Citation No:=
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
396
RSA-994-1993
Date of decision: 16.02.2023
Amar Singh .... Appellant
Versus
Dalip Singh and another ... Respondents
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present: Mr. Gurcharan Dass, Advocate,
For the appellant.
Mr.G.S.Bhatia, Advocate,
For respondent No.2.
ARUN MONGA, J. (ORAL)
Learned counsel for the respondents, at the outset, submits that with passage of time, the present appeal is rendered infructuous as the civil suit seeking permanent injunction was filed way back in the year 1990 and no relief was granted. Same was the position in the civil suit. In the absence of any injunction granted to the plaintiff for the past 33 years, appeal is rendered infructuous.
Learned counsel for the appellant submits that while issuing notice of motion, status quo was granted by this Court vide order dated 05.05.1993. Status quo order does not amount to any specific injunction restraining either side. Being so, when asked to argue, learned counsel for the appellant submits that he is unable to argue for lack of instructions.
In the premise, instant appeal is dismissed for non prosecution with liberty to the appellant to file an appropriate application at a subsequent stage, if anything survives.
Pending application, if any, shall also stand disposed of.
(ARUN MONGA)
16.02.2023 JUDGE
D.Bansal
Whether speaking/reasoned Yes / No
Whether Reportable Yes / No
Neutral Citation No:=
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