Gulzari Ram vs Prem Kumar
2024 Latest Caselaw 10741 P&H

Punjab-Haryana High Court

Gulzari Ram vs Prem Kumar on 3 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                         206                                                 RSA-724-1995 (O&M)
                                                                             Date of Decision : 03.07.2024
                         GULZARI RAM (SINCE DECEASED) THR LRS                                .... Appellants

                                                                 VERSUS

                         PREM KUMAR AND ORS                                                 .... Respondents
                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
                         Present :          None for the appellants.

                                            Mr. Dushyant Rana, Advocate for
                                            Mr. A.R. Takkar, Advocate for respondent No.3.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1995. Vide order dated

29.11.2023 fresh notices were issued to the parties as counsel representing

them stated that they have no instructions in the matter. As per the Office

report, notices issued to appellants No.1(i) to 1(iii) and respondents No.1

and 2 have been received back duly served. However, no one has appeared

on behalf of appellants No.1(i) to 1(iii) despite service. It appears that

appellants No.1(i) to 1(iii) 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.

                         03.07.2024                                                 (ALKA SARIN)
                         Aman Jain                                                     JUDGE
                                    NOTE:         Whether speaking/non-speaking: Speaking
                                                  Whether reportable: Yes/No




integrity of this judgment/order.