Jagmal Singh vs Nand Lal Etc
2024 Latest Caselaw 10654 P&H

Punjab-Haryana High Court

Jagmal Singh vs Nand Lal Etc on 2 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         220                                            RSA-1359-1997 (O&M)
                                                                        Date of Decision : 02.07.2024


                         JAGMAL SINGH (SINCE DECEASED) THR LRS                            .... Appellants

                                                            VERSUS

                         NAND LAL (SINCE DECEASED) THR LRS AND ORS                      .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None for the appellants.

                                        Mr. Ravi Ambawati, Advocate for
                                        Mr. Ajay Jain, Advocate for respondent No.2.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1997. Today the matter

has been called twice, however, no one has put in appearance on behalf of

the appellants. It appears that the appellants are not interested in pursuing the

present appeal.

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.

                         02.07.2024                                           (ALKA SARIN)
                         Aman Jain                                               JUDGE
                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: Yes/No




integrity of this judgment/order.