Joginder Singh vs Faggu
2024 Latest Caselaw 6876 P&H

Punjab-Haryana High Court

Joginder Singh vs Faggu on 2 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:043932

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         201                                            RSA-1031-1995 (O&M)
                                                                        Date of Decision : 02.04.2024

                         JOGINDER SINGH                                                      .... Appellant

                                                             VERSUS

                         FAGGU                                                              .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Vikas Saroha, Advocate for
                                        Mr. Balraj Gujjar, Advocate for the appellant.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1995. On 12.12.2023 the

following order was passed :

"As per the Office report dated 11.12.2023, the sole

respondent in the present case has expired.

Learned proxy counsel for the appellant prays for an

adjournment on the ground that learned arguing counsel

is not available today.

Adjourned to 02.04.2024.

It is, however, made clear that no further adjournment

shall be granted."

2. Today again learned counsel appearing on behalf of the

appellant stated that he has not been able to file the requisite application for

impleading the legal representatives of the deceased respondent and seeks

some more time.

integrity of this judgment/order.

2024:PHHC:043932

201 RSA-1031-1995 (O&M) -2-

3. In view of the order dated 12.12.2023 there is no occasion for

this Court to further adjourn the matter and the present appeal is accordingly

dismissed for non-prosecution with liberty to revive in case anything

survives. Pending applications, if any, also stand disposed off.

                         02.04.2024                                          (ALKA SARIN)
                         Aman Jain                                              JUDGE

                                      NOTE:        Whether speaking/non-speaking: Speaking
                                                   Whether reportable: Yes/No







integrity of this judgment/order.