(O&M) Harbans Kaur vs Joginder Singh
2024 Latest Caselaw 6777 P&H

Punjab-Haryana High Court

(O&M) Harbans Kaur vs Joginder Singh on 1 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:043306
                            217
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                         CHANDIGARH


                                                                                 RSA-278-1997 (O&M)
                                                                           Date of decision : 01.04.2024


                            Harbans Kaur                                                    ... Appellant(s)
                                                               Versus
                            Joginder Singh                                              ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :   None.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 05.12.2023 notices were issued to the parties.

As per the office report, both the appellant and the respondent are 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.