Sukhdev Singh vs M/S Mangal Chand
2024 Latest Caselaw 6609 P&H

Punjab-Haryana High Court

Sukhdev Singh vs M/S Mangal Chand on 22 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                 2024:PHHC:042213

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                      AT CHANDIGARH

                         213
                                                                            RSA-2652-1997 (O&M)
                                                                        Date of decision : 22.03.2024

                         Sukhdev Singh                                                ... Appellant(s)

                                                             Versus

                         M/s Mangal Chand Onkar Mal Cotton Merchant                 ...Respondent(s)
                         and Commission Agent Abohar

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :    None for the appellant.

                                      Mr. Pragun Jasuja, Advocate for
                                      Mr. Sandeep Jasuja, Advocate, for the respondent.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1997. Vide order dated

10.01.2024 notice was issued to the appellant. As per the service report, sole

appellant is stated to have died. No one has put in appearance on behalf of

the legal representatives of the appellant.

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

disposed off.

                         22.03.2024                                            (ALKA SARIN)
                         Ankur                                                    JUDGE

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

integrity of this judgment/order.