Sulakhan Singh vs Sant Ram
2024 Latest Caselaw 6255 P&H

Punjab-Haryana High Court

Sulakhan Singh vs Sant Ram on 19 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:039651

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        207                                            RSA No.1531 of 1995
                                                                       Date of Decision : 19.03.2024

                        Sulakhan Singh                                                     ....Appellant
                                                           VERSUS
                        Sant Ram                                                         ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    None.

                        ALKA SARIN, J. (Oral)

1. The present appeal pertains to the year 1995. None has put in

appearance on behalf of the appellants. Vide order dated 09.11.2023 notice

was issued to the parties. As per office report, the appellant as well as the

respondent have since died, however, none has put in appearance on behalf

of the legal representatives of the parties 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