Dayala Ram vs Shera Ram And Ors
2024 Latest Caselaw 7971 P&H

Punjab-Haryana High Court

Dayala Ram vs Shera Ram And Ors on 16 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:051340
                            212
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-1405-1996 (O&M)
                                                                          Date of decision : 16.04.2024

                            Dayala Ram                                                     ... Appellant(s)
                                                                Versus
                            Shera Ram & Ors.                                             ... 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. Respondent

Nos.1 and 2 stand duly served. Respondent Nos.3 and 4 are stated to have

died. No one has put in appearance on behalf of the respondent Nos.1 and 2

despite service. No one has come forward to get themselves impleaded as

legal representatives of the appellant as well as respondent Nos.3 and 4 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.