Rajkumar And Others vs Angraizo S/O Lachhu
2022 Latest Caselaw 12734 P&H

                                   210

                                                 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                                CHANDIGARH

                                                                                     RSA-1634-1994 (O&M)
                                                                                     Date of Decision : 30.09.2022


                                   Raj Kumar and Others                                                 ....Appellants

                                                                          VERSUS

                                   Angraizu (since deceased) through LRs                              ....Respondents



                                   CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                                   Present :         None for the appellants.

                                                     Mr. Sankalp Sagar, Advocate for the respondents.



                                   ALKA SARIN, J. (Oral)

As per the office report, appellant Nos.1 to 3 are stated to have

died.

The Court is left with no other option but to dismiss the present

appeal for non-prosecution with liberty to revive in case anything survives.

Ordered accordingly. Pending applications, if any, also stand

disposed off.

                                   September 30, 2022                            (ALKA SARIN)
                                   tripti                                           JUDGE

NOTE : Whether speaking/non-speaking : Speaking Whether reportable : YES/NO

YOGESH SHARMA 2022.10.06 11:48 I attest to the accuracy and integrity of this order/judgment.

Punjab and Haryana High Court, Chandigarh