Gurdev Singh vs Harbhajan Singh
2024 Latest Caselaw 7967 P&H

Punjab-Haryana High Court

Gurdev Singh vs Harbhajan Singh on 16 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:051275

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        102+208                                     RSA No.1697 of 1995 (O&M)
                                                                    Date of Decision : 16.04.2024


                        Gurdev Singh                                                     ....Appellant

                                                         VERSUS

                        Harbhajan Singh                                                 ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :   None for the appellant.

                                    Mr. Abhay Gupta, Advocate for the respondent.


                        ALKA SARIN, J. (Oral)

CM-3973-C-2024

1. This is an application under Order XXII Rule 4 read with

Section 151 of the Code of Civil Procedure, 1908 for bringing on record the

legal representatives of respondent, Harbhajan Singh, who is stated to have

died.

2. For the reasons stated in the application, the same is allowed.

The legal representatives as mentioned in para 6 of the application are

impleaded as party. Amended memo of parties is taken on record.

Vakalatnama signed by legal representative of the respondent has already

been appended with the application, which is taken on record.

3. CM stands disposed off.

integrity of this order/judgment

RSA No.1697 of 1995 -2- 2024:PHHC:051275

RSA-1697-1995

4. None has put in appearance on behalf of the appellant despite

the case being called twice.

5. In view of the above, this Court is left with no other option but

to dismiss the present appeal for non-prosecution.

6. Dismissed for non-prosecution. Pending applications, if any,

also stand disposed off.

( ALKA SARIN ) 16.04.2024 JUDGE jk

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

integrity of this order/judgment