Harbhajan Singh vs Harbans Singh
2024 Latest Caselaw 7419 P&H

Punjab-Haryana High Court

Harbhajan Singh vs Harbans Singh on 8 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:047707
                            219
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-1217-1997 (O&M)
                                                                          Date of decision : 08.04.2024

                            Harbhajan Singh                                                ... Appellant(s)
                                                               Versus
                            Harbans Singh                                                ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    None.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 12.12.2023 notice was issued to the appellant

as well as the respondent. As per the office report, both the appellant and the

respondent are stated to have died. No one has come forward to get

themselves impleaded as legal representatives of the appellant as well as the

respondent 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.

                            08.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.