Maman vs Badlu & Others
2024 Latest Caselaw 10957 P&H

Punjab-Haryana High Court

Maman vs Badlu & Others on 5 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            204
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                                 RSA-1607-1995 (O&M)
                                                                            Date of Decision : 05.07.2024

                            Maman                                                        ........Appellant(s)
                                                                VERSUS
                            Badlu (deceased) through LRs & Ors.                        ........Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None.


                            ALKA SARIN, J. (Oral)

1. Vide order dated 23.11.2023 notices were issued to the parties.

As per the office report the sole appellant as well as the respondents are

stated to have died. No one has come forward to get themselves impleaded

as legal representatives of the appellant nor any counsel has put in

appearance on their behalf. In view thereof, this Court is left with no other

option but to dismiss the present appeal for non-prosecution.

2. 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.