Sohan Singh vs Kartar Singh
2024 Latest Caselaw 10062 P&H

Punjab-Haryana High Court

Sohan Singh vs Kartar Singh on 9 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
                         229                                            RSA-4628-1999 (O&M)
                                                                        XOBJS-18-C-2001
                                                                        Date of Decision : 09.05.2024
                         SOHAN SINGH                                                          .... Appellant
                                                            VERSUS
                         KARTAR SINGH                                                     .... Respondent
                         CORAM: HON'BLE MRS. JUSTICE ALKA SARIN
                         Present :      None for the appellant.

                                        Mr. Parit Aggarwal, Advocate for
                                        Mr. Harsh Aggarwal, Advocate for the respondent.
                         ALKA SARIN, J. (ORAL)

1. No one has appeared on behalf of the appellant today despite

the matter being called twice. Learned counsel appearing on behalf of the

respondent states that he has no instructions in the matter.

2. The present appeal pertains to the year 1999. As per the Office

report, the sole appellant has since expired. No one has come forward to get

themselves impleaded as legal representatives of the appellant.

3. In view thereof, this Court is left with no other option but to

dismiss the present appeal along with the cross-objections for non-

prosecution.

4. Accordingly, the present appeal along with the cross-objections

is dismissed for non-prosecution with liberty to revive in case anything

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

                         09.05.2024                                            (ALKA SARIN)
                         Aman Jain                                                JUDGE
                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: Yes/No




integrity of this judgment/order.