Bhim Singh vs Balwant Singh & Others
2024 Latest Caselaw 10934 P&H

Punjab-Haryana High Court

Bhim Singh vs Balwant Singh & Others on 5 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            208
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                                  RSA-1729-1995 (O&M)
                                                                             Date of Decision : 05.07.2024

                            Bhim Singh & Ors.                                               ........Appellant(s)
                                                                VERSUS
                            Balwant Singh & Ors.                                        ........Respondent(s)

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :       Mr. Sumit Sinha, Advocate for the appellants.
                                            None for the respondents.

                            ALKA SARIN, J. (Oral)

1. On 23.11.2023 the learned counsel for the appellants had stated that he had no contact with the appellants. In view thereof, fresh notices were issued to the parties.

2. As per the office report, the appellants as well as respondent Nos.2 to 4 are stated to have died. Respondent No.1 remains unserved as he is stated to have left the given address.

3. Even today the learned counsel for the appellants states that he has no instructions.

4. No one has come forward to get themselves impleaded as legal representatives of the appellants. In view thereof, this Court is left with no other option but to dismiss the present appeal for non-prosecution.

5. Dismissed for non-prosecution with liberty to revive in case anything survives in the matter. Pending applications, if any, also stand disposed off.

                            05.07.2024                                          (ALKA SARIN)
                            Yogesh Sharma                                          JUDGE

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

integrity of this order/judgment.