Nand Singh vs Devi Lal

Punjab-Haryana High Court

Nand Singh vs Devi Lal on 10 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            211-3           IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                         AT CHANDIGARH

                                                                           RSA- 2604-1996 (O&M)
                                                                           Date of Decision : 10.05.2024

                            Nand Singh                                                   ........Appellant(s)
                                                                 Versus
                              Devi Lal (deceased) through LRs                          ........Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None.



                            ALKA SARIN, J. (Oral)

1. Vide order dated 17.11.2023 notices were issued to the parties. As per the office report, the sole appellant is stated to have died. The legal representatives of the respondent stand duly served however none has put in appearance on their behalf. No one has come forward to get themselves impleaded as legal representatives of the appellant nor any counsel has put in appearance on their behalf. In view thereof, this Court is left with no other option but to dismiss the present appeal for non-prosecution.

2. Dismissed for non-prosecution with liberty to revive in case anything survives in the matter. Pending applications, if any, also stand disposed off.

                            10.05.2024                                          (ALKA SARIN)
                            Yogesh Sharma                                          JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO Yogesh Sharma 2024.05.11 12:13 I attest to the accuracy and integrity of this order/judgment.