Purshotam Dass vs Ashok Kumar
2024 Latest Caselaw 8415 P&H

Punjab-Haryana High Court

Purshotam Dass vs Ashok Kumar on 22 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:054124
                            227
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-2408-1996 (O&M)
                                                                          Date of decision : 22.04.2024

                            Purshotam Dass                                                  ... Appellant(s)
                                                                Versus
                            Ashok Kumar                                                   ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    None.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 28.11.2023 notices were issued to the

appellant and the respondent. As per the office report, the appellant is stated

to have died. The respondent remains unserved as he is stated to have left the

given address. No one has come forward to get themselves impleaded as

legal representatives of the appellant 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.

                            22.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.