Sukhdev Singh Etc vs Smt. Nand Kaur Etc
2024 Latest Caselaw 10653 P&H

Punjab-Haryana High Court

Sukhdev Singh Etc vs Smt. Nand Kaur Etc on 2 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        209                                          RSA No.1219 of 1996
                                                                     Date of Decision : 02.07.2024


                        Sukhdev Singh and Others                                        ....Appellants
                                                          VERSUS
                        Smt. Nand Kaur and Others                                    .....Respondents

                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    None.

                        ALKA SARIN, J. (Oral)

1. Present appeal pertains to the year 1996. Vide order dated

29.11.2023 fresh notices were issued to the parties. As per office report, the

appellant as well as respondent Nos.1 and 2 are stated to have died. None

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.

ALKA SARIN ) 02.07.2024 JUDGE jk

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

integrity of this order/judgment