Harbhajan Singh vs Malkiat Kaur
2024 Latest Caselaw 6221 P&H

Punjab-Haryana High Court

Harbhajan Singh vs Malkiat Kaur on 19 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:039654

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        220                                            RSA No.3605 of 1997 (O&M)
                                                                       Date of Decision : 19.03.2024

                        Harbhajan Singh and Another                                     ....Appellants

                                                          VERSUS

                        Malkiat Kaur and Others                                       ....Respondents



                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    None for the appellants.
                                     Mr. Sanjiv Pabbi, Advocate for respondent Nos.1 to 3.

                        ALKA SARIN, J. (Oral)

1. The present appeal pertains to the year 1997. None has put in

appearance on behalf of the appellants. Vide order dated 05.01.2024 notices

were issued to the appellants. As per office report, appellants are stated to

have died. None has come forward on behalf of the legal representatives of

the appellants to pursue the present appeal.

2. In view of the above, this Court is left with no other option but

to dismiss the present appeal for non-prosecution.

3. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications, if any, also stand

disposed off.

( ALKA SARIN ) 19.03.2024 JUDGE jk

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

integrity of this order/judgment