Jarnail Singh vs Randhir Singh
2024 Latest Caselaw 7966 P&H

Punjab-Haryana High Court

Jarnail Singh vs Randhir Singh on 16 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:051339
                            211
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                        RSA-1289-1996 (O&M)
                                                                        Date of decision : 16.04.2024

                            Jarnail Singh                                                 ... Appellant(s)
                                                               Versus
                            Randhir Singh (deceased) through LRs                        ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :   None.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 22.11.2023 notices were issued to the parties.

As per the office report, the sole appellant is stated to have died. The

respondents have duly been served, however, none has put in appearance on

their behalf. No one has come forward to get themselves impleaded as legal

representatives of the appellant 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.

                            16.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.