Citation : 2024 Latest Caselaw 7864 P&H
Judgement Date : 15 April, 2024
Neutral Citation No:=2024:PHHC:049993
2024:PHHC:049993
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
273
RSA-3054-1996
Date of decision : 15.04.2024
Bhagat Ram Kaushik ....Appellant
V/S
Haryana State and another ....Respondents
CORAM : HON'BLE MR. JUSTICE NAMIT KUMAR
Present: None for the appellant.
Mr. Saurabh Mohunta, D.A.G., Haryana.
****
NAMIT KUMAR, J. (ORAL)
1. The appellant has filed the instant appeal against judgment and decree dated 04.06.1996, whereby learned Additional District Judge, Karnal, while allowing the appeal filed by the respondents/defendants, has set aside the judgment and decree dated 29.07.1994 passed by learned Sub Judge Ist Class, Karnal, whereby a suit for declaration filed by the appellant/plaintiff has been decreed.
2. Since there was no representation on behalf of the appellant on 15.01.2024, therefore, notice was ordered to be issued to the appellant for 29.02.2024.
3. As per office report, the sole appellant has died. However, neither there is any representation on behalf of the appellant, nor his LRs have been brought on record.
4. In view of the above, the present appeal is dismissed for non-prosecution with liberty to the LRs of the appellant for revival of the same in case anything still survives.
15.04.2024 (NAMIT KUMAR)
kothiyal JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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