Amar Lal Batra & Another vs Pardeep Kumar & Others
2024 Latest Caselaw 5544 P&H

Punjab-Haryana High Court

Amar Lal Batra & Another vs Pardeep Kumar & Others on 12 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:035403

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         225                                             FAO-32-1998 (O&M)
                                                                         Date of Decision : 12.03.2024


                         AMAR LAL BATRA & ANOTHER                                          .... Appellants

                                                             VERSUS

                         PARDEEP KUMAR & OTHERS                                          .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Ashwani Bakshi, Advocate for the appellants.

                                        Mr. Saurabh Girdhar, AAG Haryana for respondents No.1 to 3.

                         ALKA SARIN, J. (ORAL)

1. On 23.01.2024 an IOIN was put up before this Court for

impleading the legal representatives of the deceased appellants.

Inadvertently CM-7877-CII-2022 was allowed. However, it transpires that

the said application being CM-7877-CII-2022 was dismissed as withdrawn

vide order dated 05.01.2023.

2. In view thereof, the order dated 23.01.2024 passed by this

Court is recalled suo motu.

3. Learned counsel for the appellants states that the present appeal

was preferred by the parents of the deceased. In the interregnum, both the

parents of the deceased have since expired. The deceased was survived by

his wife and a minor child, however, their whereabouts are not known. CM-

7877-CII-2022 was filed for impleading the legal representatives of the

deceased appellants, who are his brother and sister. There is no mention of

the wife and the minor child of the deceased in the said application. Learned

integrity of this judgment/order.

225 FAO-32-1998 (O&M) -2-

counsel for the appellants states that he has not been able to get the details of

the wife and the minor child of the deceased.

4. 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. Pending applications, if any,

also stand disposed off.

                         12.03.2024                                           (ALKA SARIN)
                         Aman Jain                                               JUDGE

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







integrity of this judgment/order.