Satnam Singh Etc vs Surat Singh Etc
2024 Latest Caselaw 10629 P&H

Punjab-Haryana High Court

Satnam Singh Etc vs Surat Singh Etc on 2 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        222                                          RSA No.2616 of 1997 (O&M)
                                                                     Date of Decision : 02.07.2024


                        Satnam Singh and Others                                         ....Appellants

                                                           VERSUS

                        Surat Singh and Others                                        ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    Mr. M.S. Saini, Advocate for the appellants.

                                     Mr. Mayur Singla, Advocate for
                                     Mr. S.S. Narula, Advocate for respondent Nos.1 and 2.

                        ALKA SARIN, J. (Oral)

1. Learned counsel appearing on behalf of the appellants states that he has no instructions in the matter.

2. Vide order dated 10.01.2024 fresh notices were issued to the parties. As per office report, the appellants as well as respondent Nos.1 and 2 are stated to have died. Respondent No.3 was proceeded against ex parte vide order dated 01.10.1997. None has come forward to be impleaded as legal representatives of the appellants.

3. In view of the above, this Court is left with no other option but to dismiss the present appeal for non-prosecution.

4. 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 ) 02.07.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

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