Gursewak Singh vs Angrej Kaur And Ors
2024 Latest Caselaw 5456 P&H

Punjab-Haryana High Court

Gursewak Singh vs Angrej Kaur And Ors on 11 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:034215
                            259
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                        RSA-3605-2004 (O&M)
                                                                        Date of decision : 11.03.2024

                            Gursewak Singh                                               ... Appellant(s)
                                                              Versus
                            Angrej Kaur & Ors.                                         ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :   None.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 28.02.2023 notice was issued to the appellant.

As per the office report the appellant is stated to have died. Today no one

has come forward to get themselves impleaded as legal representatives nor

any counsel has put in appearance on behalf of the appellant. 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 the appeal

in case anything survives. Pending applications, if any, also stand disposed

off.

                            11.03.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.