Amar Gir vs Mandir Shree Krishan Bhagwan
2024 Latest Caselaw 6776 P&H

Punjab-Haryana High Court

Amar Gir vs Mandir Shree Krishan Bhagwan on 1 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:043363
                            214
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                             RSA-1830-1996 (O&M)
                                                                         Date of decision : 01.04.2024

                            Amar Gir                                                    ... Appellant(s)
                                                              Versus
                            Mandir Shree Krishan Bhagwan                              ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :   None.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 09.11.2023 notice was issued to the appellant.

As per the office report, the 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 behalf of the appellant.

In view thereof, this Court is left with no other option but to dismiss the

present appeal for non-prosecution.

2. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications, if any, also stand

disposed off.

                            01.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.