M/S Kishori Lal Kewal Krishan vs The Ajnala Coop Marketing Society
2024 Latest Caselaw 7969 P&H

Punjab-Haryana High Court

M/S Kishori Lal Kewal Krishan vs The Ajnala Coop Marketing Society on 16 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:051335
                            210
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-1226-1996 (O&M)
                                                                         Date of decision : 16.04.2024

                            M/s Kishori Lal Kewal Krishan and Ors.                        ... Appellant(s)
                                                               Versus
                            The Ajnala Coop Marketing Society                           ... Respondent(s)

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :   None for the appellants.

                                        Mr. B.S. Mann, Advocate for
                                        Mr. G.S. Nagra, Advocate for the respondent.


                            ALKA SARIN, J. (ORAL)

1. Vide order dated 22.11.2023 notices were issued to the parties. As per the office report, appellant Nos.1 and 2 have refused to accept notices, however, affixation has been made. Accordingly, they are deemed to having been served. Appellant No.3 is stated to have died. No one has put in appearance on behalf of appellant Nos.1 and 2. None has also come forward to get themselves impleaded as legal representatives of appellant No.3.

2. Mr. B.S. Mann, Advocate for Mr. G.S. Nagra, Advocate has put in appearance on behalf of the respondent and states that the premises have since been vacated by the appellants.

3. In view of the above, this Court is left with no other option but to dismiss the present appeal for non-prosecution.

4. 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.