Sukhpal Singh vs Pb. State Civil Supplies Corp
2024 Latest Caselaw 7324 P&H

Punjab-Haryana High Court

Sukhpal Singh vs Pb. State Civil Supplies Corp on 5 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:046483

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         214                                            RSA-2888-1998 (O&M)
                                                                        Date of Decision: 05.04.2024

                         SUKHPAL SINGH                                                  .... Appellant

                                                             VERSUS

                         PB. STATE CIVIL SUPPLIES
                         CORP. LTD AND ANR.                                             .... Respondents

                         CORAM: HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. G.S. Bhatia, Advocate for the appellant.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1998.

2. Learned counsel for the appellant states that the appellant has

since died and he is unable to contact his legal heirs. It has further been

pointed out that the execution of the decree beyond the principal amount was

stayed vide order dated 01.08.2001 and as per hisinstructions, the said

principal amount stood deposited.

3. In view of the fact that the appellant has since died and counsel

representing him has not been able to contact his legal heirs, this Court is left

with no other option but to dismiss the present regular second appeal for

non-prosecution.

4. Dismissed for non-prosecution with liberty to revive in case

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

                         05.04.2024                                            (ALKA SARIN)
                         Aman Jain                                                JUDGE
                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: Yes/No




integrity of this judgment/order.