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Punjab-Haryana High Court
Harnek Singh vs Punjab University on 7 May, 2024
Author: Alka Sarin
Bench: Alka Sarin
204
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA-1627-1995 (O&M)
Date of decision : 07.05.2024
Harnek Singh ... Appellant(s)
Versus
The Punjab University ... Respondent(s)
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : Mr. Kamaldeep Singh, Advocate for
Mr. J.S. Manipur, Advocate for the appellant.
Mr. A.K. Goel, Advocate for the respondent.
ALKA SARIN, J. (ORAL)
1. Learned counsel for the appellant states that he has no instructions in the matter.
2. Vide order dated 03.11.2023 notices were issued to the parties. As per the office report, the sole appellant is stated to have died. 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.
3. Dismissed for non-prosecution with liberty to revive in case anything survives in the matter. Pending applications, if any, also stand disposed off.
07.05.2024 ( ALKA SARIN )
Yogesh Sharma JUDGE
NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO Yogesh Sharma 2024.05.08 09:52 I attest to the accuracy and integrity of this order/judgment.
High Court Chandigarh