Gurcharan Dass vs Harmesh Lal Etc
2024 Latest Caselaw 8237 P&H

Punjab-Haryana High Court

Gurcharan Dass vs Harmesh Lal Etc on 19 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:052926

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        212                                          RSA No.565 of 1997
                                                                     Date of Decision : 19.04.2024

                        Gurcharan Dass                                                   ....Appellant

                                                           VERSUS

                        Harmesh Lal and Others                                       .....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    None.

                        ALKA SARIN, J. (Oral)

1. Vide order dated 08.12.2023 fresh notices were issued to the

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

Respondent Nos.1 and 3 stand served. Respondent Nos.2, 4, 5 and 7 are

stated to have died. Respondent No.6 remains unserved with the report

'Saroj Bala is not his sister'. None has come forward to be impleaded as

legal representatives of the appellant.

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

to dismiss the present appeal for non-prosecution.

3. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications, if any, also stand

disposed off.

( ALKA SARIN ) 19.04.2024 JUDGE jk

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

integrity of this order/judgment