Gurcharan Singh vs Lal Singh And Anr
2024 Latest Caselaw 9302 P&H

Punjab-Haryana High Court

Gurcharan Singh vs Lal Singh And Anr on 30 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:059381
                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        204                                          RSA No.703 of 1995 (O&M)
                                                                     Date of Decision : 30.04.2024


                        Gurcharan Singh                                                 ....Appellant

                                                          VERSUS

                        Lal Singh and Another                                         ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    None.

                        ALKA SARIN, J. (Oral)

1. Present appeal pertains to the year 1995. Vide order dated 03.11.2023 fresh notices were issued to the appellant as well as respondent No.1. As per the office report, both the appellant and respondent No.1 have since died. None has put in appearance on behalf of the parties. No one has come forward to be impleaded as legal representatives 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.

                        30.04.2024                                                ( ALKA SARIN )
                        jk                                                            JUDGE

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

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