Smt.Sona Devi vs Sukhdev
2024 Latest Caselaw 6924 P&H

Punjab-Haryana High Court

Smt.Sona Devi vs Sukhdev on 2 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:044147
                            225
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-1119-1999 (O&M)
                                                                         Date of decision : 02.04.2024

                            Sona Devi                                                       ... Appellant(s)
                                                               Versus
                            Sukhdev (deceased) through LRs                                ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :   None for the appellant.
                                        Mr. Varun Goyal, Advocate for the respondent.



                            ALKA SARIN, J. (ORAL)

1. As per the office report, the sole 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

their behalf. 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.

                            02.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.