Gurdev Kaur And Ors vs Bhajan Singh And Ors
2024 Latest Caselaw 6225 P&H

Punjab-Haryana High Court

Gurdev Kaur And Ors vs Bhajan Singh And Ors on 19 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:039366
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                         143                                           RSA-1539-1992 (O&M)
                                                                       Date of Decision : 19.03.2024

                         GURDEV KAUR & ORS.                                              .... Appellants
                                                            VERSUS
                         BHAJAN SINGH & ORS                                            .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1992. No one has been

appearing on behalf of the appellants since 27.11.2018. Vide order dated

17.11.2022, since appellant No.1 was stated to have died, notice was issued

to appellant No.2 in his personal capacity as he would have attained the age

of majority by then. As per the Office report, affixation was duly made.

However, no one had appeared on behalf of the appellants. Same was the

situation on 23.08.2023. Today again no one has appeared on behalf of the

appellants. It appears that the appellants are not interested in pursuing the

present appeal.

2. In view thereof, 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. Pending applications, if any, also stand disposed off.

                         19.03.2024                                         (ALKA SARIN)
                         Aman Jain                                             JUDGE
                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: Yes/No





integrity of this judgment/order.