Daya Ram vs Gram Panchayat
2024 Latest Caselaw 8707 P&H

Punjab-Haryana High Court

Daya Ram vs Gram Panchayat on 24 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:055891
                            137
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-2443-1992 (O&M)
                                                                          Date of decision : 24.04.2024

                            Daya Ram                                                         ... Appellant(s)
                                                                Versus
                            Gram Panchayat                                                  ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    Ms. Gupreet Kaur Bhatti, Advocate for the appellant.
                                         Mr. Harkirat Singh Sandhu, Advocate for the respondent.



                            ALKA SARIN, J. (ORAL)

1. Learned counsel for the appellant states that the appellant has

since expired and that she has no instructions in the matter.

2. No one has come forward to get themselves impleaded as legal

representatives of the appellant. In view thereof, 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.

                            24.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.