Harnarayan vs Nityanand & Ors
2024 Latest Caselaw 10557 P&H

Punjab-Haryana High Court

Harnarayan vs Nityanand & Ors on 1 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         223                                            RSA-1117-2013 (O&M)
                                                                        Date of Decision : 01.07.2024

                         HARNARAYAN                                                           .... Appellant
                                                            VERSUS
                         NITYANAND (SINCE DECEASED) THR LRS & ORS                        .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None for the appellant.

                                        Mr. Tarun Yadav, Advocate for
                                        Ms. Parul Sharma, Advocate for the respondents.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 2013. Vide order dated

11.01.2024 fresh notice was issued to the appellant. As per the Office report,

the sole appellant has since died. No one has come forward to get

themselves impleaded as legal representatives of the deceased appellant.

2. In view thereof, 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.

                         01.07.2024                                            (ALKA SARIN)
                         Aman Jain                                                JUDGE

                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: Yes/No







integrity of this judgment/order.