Suresh Kumar vs Ram Gopal & Ohters
2024 Latest Caselaw 5846 P&H

Punjab-Haryana High Court

Suresh Kumar vs Ram Gopal & Ohters on 14 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:037278
                            217
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-2634-1996 (O&M)
                                                                          Date of decision : 14.03.2024

                            Suresh Kumar @ Sethi                                            ... Appellant(s)
                                                                Versus
                            Ram Gopal & Others                                            ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    None.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 07.12.2023 notices were issued to the parties.

As per the office report, the appellant stands duly served. Respondent Nos.1

and 2 are stated to have died. Respondent No.3 stands duly served. Today no

one has put in appearance on behalf of the appellant despite service. It

appears that the appellant is not interested in pursuing the present appeal. 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.

                            14.03.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.