Ram Pal vs Bachan Dass
2024 Latest Caselaw 9086 P&H

Punjab-Haryana High Court

Ram Pal vs Bachan Dass on 29 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                2024:PHHC:058511


                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        208                                          RSA No.702 of 1997 (O&M)
                                                                     Date of Decision : 29.04.2024


                        Ram Pal                                                         ....Appellant

                                                          VERSUS

                        Bachan Dass (deceased) through LRs and Another                ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    None for the appellant.

                                     Mr. Kuldeep, Advocate for
                                     Mr. Tribhuvan Singla, Advocate for LR of respondent No.1.

                        ALKA SARIN, J. (Oral)

1. Present appeal pertains to the year 1997. Vide order dated

08.12.2023 fresh notice was issued to the sole appellant. As per office

report, the notice issued to the appellant has been received back duly served

through son, however, none has put in appearance on behalf of the appellant.

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 ) 29.04.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment