Rashmi Sachar & Anr vs Geetika Nanda & Ors
2022 Latest Caselaw 15793 P&H

                              IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                            224                                           RSA No.3305 of 2010 (O&M)
                                                                          Date of Decision : 05.12.2022

                            Rashmi Sachar & Another                                        ....Appellants

                                                              VERSUS

                            Geetika Nanda & Others                                       ....Respondents

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    Mr. Saurabh Garg, Advocate for
                                         Mr. Sanjiv Ghai, Advocate for the appellants.

                                         Mr. Munish Behl, Advocate for respondent nos.1 to 3.
                                         Mr. Akshit Chaudhary, Advocate
                                         for respondent nos.13, 16 & 17.

                                         Mr. Chanderdeep Singh, Advocate for respondent no.15.

                            ALKA SARIN, J. (Oral)

Learned counsel for the appellants states that there has been no compliance of order dated 17.07.2019 since he has no instructions in the matter. He has further stated that appellant no.3 has also died during the interregnum and no instructions have been given to the counsel regarding impleadment of legal representatives of appellant no.3. Appellant no.1 is stated to have shifted abroad and her address is not available with the counsel.

In view thereof, learned counsel appearing on behalf of the appellants states that he has no instructions in the matter and the present appeal may be dismissed for non-prosecution with liberty to revive the same if anything survives.

In view of the above, the present appeal is dismissed for non- prosecution with liberty to revive the same in case anything survives. Pending applications, if any, also stand disposed off.

                                                                                      ( ALKA SARIN )
                            05.12.2022                                                    JUDGE
                            jk
JITENDER KUMAR

NOTE: Whether speaking/non-speaking: Speaking 2022.12.06 10:39 I attest to the accuracy and integrity of this order/judgment.

Whether reportable: YES/NO Chandigarh