Mehar Singh (Deceased) Through Lrs ... vs Inder Singh (Deceased) Through Lrs ...
2024 Latest Caselaw 8844 P&H

Punjab-Haryana High Court

Mehar Singh (Deceased) Through Lrs ... vs Inder Singh (Deceased) Through Lrs ... on 25 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:056815

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        139                                          RSA No.891 of 1993 (O&M)
                                                                     Date of Decision : 25.04.2024

                        Mehar Singh (deceased) through LRs                             .....Appellants

                                                          VERSUS

                        Inder Singh (deceased) through LRs                            ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    None.

                        ALKA SARIN, J. (Oral)

1. Vide order dated 06.12.2023 notice was issued to the appellants

as well as to their counsel. As per office report, appellants have left the

address and are now residing in Uttar Pradesh. There is no other address of

the appellants available except for the one as mentioned in the memo of

parties as well as in the judgments of the Courts. Even the counsel for the

appellants has not appeared despite being informed by the Registry.

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 ) 25.04.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment