Ram Parkash vs Ashok Kumar & Ors
2023 Latest Caselaw 16379 P&H

                                                           Neutral Citation No:=2023:PHHC:123647




246                              2023:PHHC:123647
       IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH

                                          CRM-M-1464-2009
                                          Date of decision: 20th September, 2023
Ram Parkash

                                                                   ...Petitioner(s)
                                           Versus
Ashok Kumar & others

                                                                  ...Respondent(s)


CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN

Present:         Mr. A.S. Grover, Advocate for the petitioner.
                 Mr. H.K. Aurora, Advocate for respondent No.1.
                      ***

AVNEESH JHINGAN, J (Oral):

1. The present petition has been filed for quashing of order

dated 17th November, 2005 of trial Court and judgment dated

18th October, 2008 passed by revisional court under Sections 406 and

420 of IPC, 1860.

2. Learned counsel for the petitioner submits that during the

pendency of the petition, petitioner has died and no cause of action

survives for pursuing the present petition.

3. In view of the above, the petition is disposed of as

infructuous.

4. Since the main case has been disposed of as infructuous,

pending application if any is rendered infructuous.

[AVNEESH JHINGAN] JUDGE 20th September, 2023 Parveen Sharma

1. Whether speaking/ reasoned : Yes / No

2. Whether reportable : Yes / No

Neutral Citation No:=2023:PHHC:123647

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