Manoj Kumar And Others vs Ram Rachhpal And Others
2024 Latest Caselaw 7312 P&H

Punjab-Haryana High Court

Manoj Kumar And Others vs Ram Rachhpal And Others on 5 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:046886

                            128
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-1554-1991 (O&M)
                                                                          Date of decision : 05.04.2024


                            Manoj Kumar & Ors.                                             ... Appellant(s)

                                                                Versus

                            Ram Rachhpal (deceased) through LRs & Ors.                   ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :    Mr. Saurabh Sheoran, Advocate for the appellants.

                                         Mr. Ashish Gupta, Advocate for respondent No.1.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 25.08.2023 fresh notices were issued to the

appellants by way of affixation. As per the office report, appellant No.1

stands duly served and appellant Nos.2 and 3 also stand served through

appellant No.1. On 09.01.2024, Mr. Nitin Sachdeva, Advocate had appeared

on behalf of the appellants and had sought time to get fresh instructions and

address arguments. However, today Mr. Saurabh Sheoran, Advocate

appearing on behalf of the appellants states that he has no instructions in the

matter and that he has not been able to contact the appellants. It is to be

noticed that notices were already issued to the appellants and they have duly

been served, however, neither they have instructed their counsel nor a new

counsel has put in appearance on their behalf. It appears that the appellants

integrity of this order/judgment.

                                                                                     2024:PHHC:046886

                            RSA-1554-1991 (O&M)                                                    -2-

are not interested in pursuing the present appeal. 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.

                            05.04.2024                                       ( ALKA SARIN )
                            Yogesh Sharma                                         JUDGE

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

integrity of this order/judgment.