Shiv Kumar And Others vs Hajari Lal
2024 Latest Caselaw 8950 P&H

Punjab-Haryana High Court

Shiv Kumar And Others vs Hajari Lal on 26 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:057396
                            237
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-629-1999 (O&M)
                                                                         Date of decision : 26.04.2024

                            Shiv Kumar & Ors.                                               ... Appellant(s)
                                                               Versus
                            Hajari Lal and another                                      ... 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 No.1. As per the office report, appellant No.1 is stated to have died. Appellant Nos.2(a) to 2(d) and 3 refused to accept the notices and stated that the matter has been compromised between the parties and they do not want to pursue the case. Appellant Nos.4(a) to 4(f) remain unserved as they were not found residing at the given addresses. Respondent No.1 also remains unserved as he was not found residing at the given address. This is the only address of appellant Nos.4(a) to 4(f) which was given in the memo of parties as well as in the judgments and decrees of both the Courts. No one has come forward to get themselves impleaded as legal representatives of appellant No.1 nor any counsel has put in appearance on behalf of the appellants. 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.