Raj Paul Bakshi vs Pseb Patiala
2024 Latest Caselaw 5978 P&H

Punjab-Haryana High Court

Raj Paul Bakshi vs Pseb Patiala on 15 March, 2024

                                                        Neutral Citation No:=2024:PHHC:037675




                                                        2024:PHHC:037675

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

130
                                               RSA-298-1993
                                               Date of decision : 15.03.2024

Raj Paul Bakshi                                                   ....Appellant

                                   V/S

Punjab State Electricity Board                                 ....Respondent

CORAM :        HON'BLE MR. JUSTICE NAMIT KUMAR

Present:       Mr. Shubham Thakur, Advocate for the appellant.

               Mr. Nikhil Vats, Advocate for the respondent.

                                   ****

NAMIT KUMAR, J. (ORAL)

1. The appellant has filed the instant appeal against judgment

and decree dated 15.09.1992, whereby learned Additional District

Judge, Patiala, while allowing the appeal filed by the

respondent/defendant has set aside the judgment and decree dated

07.05.1990 passed by learned Senior Sub Judge, Patiala, whereby a suit

filed by the appellant/plaintiff has been decreed in his favour.

2. On the last date of hearing, the following order was

passed :-

"Mr. Nikhil Vats, Advocate, has appeared and filed his vakalatnama on behalf of the respondent, which is taken on record.

Learned counsel for the appellant submits that during the pendency of the appeal, appellant has died on 17.08.2005 and he seeks time to implead LRs of the appellant and to get instructions as to whether anything survives in the present appeal or not.

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Neutral Citation No:=2024:PHHC:037675

2024:PHHC:037675 RSA-298-1993 -2-

Adjourned to 15.3.2024.

Since the matter relates to the year 1993 and a period of 30 years has passed, no further adjournment shall be granted on the next date of hearing.

To be shown in the urgent list."

3. Learned counsel for the appellant pleads no instructions.

4. Perusal of the file further shows that no legal

representatives have been brought on record.

5. In view of the above, the present appeal is dismissed for

non-prosecution with liberty to the legal representative of the appellant

to revive the same, if any cause of action still survive.

15.03.2024.                                            (NAMIT KUMAR)
kothiyal                                                  JUDGE

              Whether speaking/reasoned:               Yes/No
              Whether Reportable:                      Yes/No

Neutral Citation No:=2024:PHHC:037675

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