Satbir vs Karan Singh
2024 Latest Caselaw 5543 P&H

Punjab-Haryana High Court

Satbir vs Karan Singh on 12 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:035370
                            220
                                     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

                                                                         RSA-2512-1997 (O&M)
                                                                         Date of decision : 12.03.2024

                            Satbir                                                        ... Appellant(s)
                                                               Versus
                            Karan Singh and others                                      ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    None for the appellant.
                                         Mr. Ajit Kumar Sharma, Advocate for
                                         Mr. R.D. Yadav, Advocate for respondent No.1.


                            ALKA SARIN, J. (ORAL)

1. Vide order dated 08.01.2024 notice was issued to the appellant.

As per the office report the sole appellant is stated to have died. 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.