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Shiv Kumar Shashtri Etc vs Rohtash Sharma
2024 Latest Caselaw 8948 P&H

Citation : 2024 Latest Caselaw 8948 P&H
Judgement Date : 26 April, 2024

Punjab-Haryana High Court

Shiv Kumar Shashtri Etc vs Rohtash Sharma on 26 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:057400
                            237-2
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-2964-1999 (O&M)
                                                                         Date of decision : 26.04.2024


                            Shiv Kumar Shashtri & Ors.                                      ... Appellant(s)
                                                               Versus
                            Rohtash Sharma (deceased) through LRs                       ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :   None.


                            ALKA SARIN, J. (ORAL)

1. Vide order dated 16.05.2023 notices were issued to the appellants and respondent Nos.1(i) to 1(vi). As per the office report, appellant Nos.1, 2 and 4 are stated to have died. Appellant No.3 refused to accept notice and stated that the matter has been compromised between the parties and he does not want to pursue the case. Respondent Nos.1(i) to 1(vi) also remain unserved as they were not found residing at the given addresses. No one has come forward to get themselves impleaded as legal representatives of appellant Nos.1, 2 and 4 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.



                            26.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.

 
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