Sh. Hans Raj Etc vs M.C. Nilokheri & Ors
2024 Latest Caselaw 6612 P&H

Punjab-Haryana High Court

Sh. Hans Raj Etc vs M.C. Nilokheri & Ors on 22 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                        2024:PHHC:042288

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                           125                                          RSA No.2870 of 1986 (O&M)
                                                                        Date of Decision : 22.03.2024


                           Sh. Hans Raj and Others                                          ....Appellants

                                                             VERSUS

                           Municipal Committee, Nilokheri and Others                      ....Respondents


                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                           Present :    None for the appellants.

                                        Mr. Jagdish Manchanda, Advocate for respondent Nos.1 to 3.


                           ALKA SARIN, J. (Oral)

1. Vide order dated 06.03.2024 notice was issued to the appellants. As per office report, appellant Nos.1 and 3 are stated to have died. Appellant No.2 was not found at the time of service.

2. The present appeal pertains to the year 1986. None has put in appearance on behalf of the appellants or on behalf of legal representatives of appellant Nos.1 and 3 to pursue the present appeal.

3. In view of the above, this Court is left with no other option but to dismiss the present appeal for non-prosecution.

4. 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 ) 22.03.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

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