Joginder Singh vs Sarjit Kaur
2024 Latest Caselaw 7660 P&H

Punjab-Haryana High Court

Joginder Singh vs Sarjit Kaur on 10 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:049479

                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                           131                                           RSA No.756 of 1992
                                                                         Date of Decision : 10.04.2024

                           Joginder Singh                                                   ....Appellant

                                                             VERSUS

                           Sarjit Kaur and Others                                         ....Respondents



                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                           Present :    None.

                           ALKA SARIN, J. (Oral)

1. The present appeal pertains to the year 1992. None has been putting in appearance on behalf of the appellant. On 24.02.2023 it has been noticed in the order that as per office report, the appellant is stated to have died, notice was however received by the son of the appellant. No effort has been made by the legal representative of the appellant to be impleaded as a party.

2. In view of the above, this Court is left with no other option but to dismiss the present 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.

( ALKA SARIN ) 10.04.2024 JUDGE jk

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

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