Amin Chand vs Bal Kishan
2024 Latest Caselaw 5540 P&H

Punjab-Haryana High Court

Amin Chand vs Bal Kishan on 12 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:035361

                            209
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                        RSA-2687-1995 (O&M)
                                                                        Date of decision : 12.03.2024

                            Amin Chand                                                    ... Appellant(s)
                                                               Versus
                            Bal Kishan                                                   ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    None for the appellant.

                                         Mr. S.S. Dinarpur, Advocate and
                                         Mr. Rohit Singh, Advocate for the respondent.


                            ALKA SARIN, J. (ORAL)

1. None has been putting in appearance on behalf of the appellant

despite the counsel being informed by the Registry earlier. At an earlier

point of time, fresh notice was issued to the appellant who is stated to have

died. The said fact was also noticed in the order dated 18.04.2023. 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. Pending applications, if any,

also stand disposed off.

                            12.03.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.