Lalman vs Chhajan Etc
2024 Latest Caselaw 8846 P&H

Punjab-Haryana High Court

Lalman vs Chhajan Etc on 25 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:056818

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        212                                           RSA No.1713 of 1997
                                                                      Date of Decision : 25.04.2024

                        Lalman                                                          ....Appellant

                                                          VERSUS

                        Chhajan and Another                                           ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    None for the appellant.

                                     Mr. Akshat Mittal, Advocate for the respondents.

                        ALKA SARIN, J. (Oral)

1. Vide order dated 16.12.2023 fresh notice was issued to the

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

Notice was received by the son of the appellant who stated that he would

appear in the case, however, today none has put in appearance on behalf of

the appellant despite the case being called twice.

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