Citation : 2024 Latest Caselaw 6723 P&H
Judgement Date : 1 April, 2024
2024:PHHC:043400
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
202 RSA No.306 of 1995 (O&M)
Date of Decision : 01.04.2024
Garibu Singh ....Appellant
VERSUS
Mohinder Singh ....Respondent
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : Mr. Vinod Kumar Kataria, Advocate for the appellant.
Ms. Archana, Advocate for
Mr. Sarju Puri, Advocate for the respondent.
ALKA SARIN, J. (Oral)
1. Vide order dated 31.07.2023 notices were issued to the parties. As per office report, the appellant as well as the respondent are stated to have died. On the previous date i.e. 15.11.2023, learned counsel for the appellant sought some time to implead the legal representatives of the appellant as well as the respondent. Today, learned counsel for the appellant states that he has not been able to contact the legal representatives of the appellant and hence he has not been able to file requisite application for impleading the legal representatives of the appellant and the respondent.
2. In view of the above, 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.
( ALKA SARIN ) 01.04.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO
integrity of this order/judgment
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