Vijay Kumar vs State Bank Of India
2024 Latest Caselaw 7597 P&H

Punjab-Haryana High Court

Vijay Kumar vs State Bank Of India on 9 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:048540

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         208                                           RSA-2550-1995 (O&M)
                                                                       Date of Decision : 09.04.2024

                         VIJAY KUMAR                                                      .... Appellant
                                                            VERSUS
                         STATE BANK OF INDIA                                            .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1995. Notices were

issued to the parties by the Registry. As per the Office report, the sole

appellant has since expired. Notice issued to the respondent has not been

received back served or otherwise. 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.