Karam Dass vs Baljeet And Ors
2024 Latest Caselaw 6874 P&H

Punjab-Haryana High Court

Karam Dass vs Baljeet And Ors on 2 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:044268

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        208                                           RSA No.974 of 1996
                                                                      Date of Decision : 02.04.2024


                        Karam Dass                                                        ....Appellant

                                                          VERSUS

                        Baljeet and Others                                            ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Ms. Kompal, Advocate for
                                     Mr. B.R. Gupta, Advocate for the appellant.


                        ALKA SARIN, J. (Oral)

1. Vide order dated 06.12.2023, notice was issued to the appellant

as well as the respondents. As per office report the appellant stands duly

served. Respondent Nos.1 and 2 stand duly served, however, respondent

Nos.3 and 4 remain unserved with the report that they have left the house

long ago.

2. Ms. Kompal, Advocate has put in appearance on behalf of the

appellant. She, however, states that she does not have her instructions nor

does she have the vakalatnama and she has been orally instructed to state

that the appellant is unwell and would contact as and when he recovers.

3. The present appeal pertains to the year 1996 and there is no

occasion for this Court to wait for the appellant any further. In view thereof,

this Court is left with no other option but to dismiss the present appeal for

non-prosecution.

integrity of this order/judgment

RSA No.974 of 1996 -2- 2024:PHHC:044268

4. 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 ) 02.04.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment