Punjab-Haryana High Court
The Bhakra Beas Management Board And ... vs Mela Singh on 4 April, 2024
Neutral Citation No:=2024:PHHC:045691
2024:PHHC:045691
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
210
RSA-151-1997
Date of decision : 04.04.2024
Chairman, BBMB and another ....Appellants
V/S
Mela Singh ....Respondent
CORAM : HON'BLE MR. JUSTICE NAMIT KUMAR
Present: None.
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NAMIT KUMAR, J. (ORAL)
1. The appellants have filed the instant appeal against judgment and decree dated 01.06.1995 passed by learned Senior Sub Judge, Ropar, whereby a suit for declaration filed by the respondent/plaintiff has been partly decreed and judgment and decree dated 03.10.1996 passed by learned Additional District Judge, Ropar, whereby an appeal filed by the appellants/defendants against judgment and decree dated 01.06.1995 has been dismissed.
2. As per the office report, notice issued to the appellants have been served, however, notice issued to the sole respondent has been received back with the report that he has unfortunately died.
3. Since there is no representation on behalf of the parties and no legal representative of the sole respondent has been brought on record, therefore, in this view of the matter the present appeal is dismissed for non-prosecution with liberty to the parties to revive the same, if anything still survives.
04.04.2024 (NAMIT KUMAR)
kothiyal JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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