Birbal vs Gram Panchyat
2024 Latest Caselaw 8288 P&H

Punjab-Haryana High Court

Birbal vs Gram Panchyat on 19 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:052925

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        208                                           RSA No.1831 of 1996
                                                                      Date of Decision : 19.04.2024


                        Birbal                                                           ....Appellant

                                                          VERSUS

                        Gram Panchayat Village Bhagsar                                  ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    None.


                        ALKA SARIN, J. (Oral)

1. Vide order dated 22.11.2023 fresh notices were issued to the parties as the counsel appearing on behalf of the appellant had stated that he is no longer in touch with his client. As per office report, the sole appellant is stated to have died and the respondent stands served through Sarpanch. None has come forward to be impleaded as legal representative 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

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