(O&M) Ami Lal vs Surat Singh & Others
2024 Latest Caselaw 7560 P&H

Punjab-Haryana High Court

(O&M) Ami Lal vs Surat Singh & Others on 9 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:048541

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                         210                                           RSA-40-1996 (O&M)
                                                                       Date of Decision : 09.04.2024
                         AMIN LAL                                                         .... Appellant
                                                            VERSUS
                         SURAT SINGH & OTHERS                                          .... Respondents
                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
                         Present :      None.

                                        Respondents No.3 and 6 proceeded against ex parte
                                        vide order dated 08.03.1996.

                                        Service of respondents No.4 and 5 exempted
                                        vide order dated 08.03.1996.
                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1996. None has been

appearing on behalf of the appellant and respondents No.1 and 2 since

29.10.2019. Vide order dated 22.11.2023 notices were issued to the

appellant and respondents No.1 and 2. As per the Office report, the sole

appellant and respondents No.1 and 2 have since died. Today again neither

anyone has appeared on behalf of the deceased appellant nor has any

application been filed by his legal heirs for impleading them as parties.

2. In view thereof, this Court is left with no other option but to

dismiss the present regular second appeal for non-prosecution.

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

anything survives in the matter. Pending applications, if any, also stand

disposed off.

                         09.04.2024                                         (ALKA SARIN)
                         Aman Jain                                             JUDGE
                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: YES/NO




integrity of this judgment/order.