Surinder Singh vs Siri Ram And Anr
2024 Latest Caselaw 10139 P&H

Punjab-Haryana High Court

Surinder Singh vs Siri Ram And Anr on 10 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            206             IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                         AT CHANDIGARH

                                                                           RSA-2631-1995 (O&M)
                                                                           Date of Decision : 10.05.2024

                            Surinder Singh                                                ..... Appellant(s)
                                                                  Versus
                            Siri Ram and Anr.                                            ..... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None for the appellant.
                                            Mr. Nikhil Vats, Advocate for respondent No.1.



                            ALKA SARIN, J. (Oral)

1. Vide order dated 06.11.2023 notices were issued to the parties.

As per the office report, the sole appellant stands duly served. Respondent

No.2 is stated to have died. No one has put in appearance on behalf of the

appellant despite service. It appears that the appellant is not interested in

pursuing the present appeal. In view thereof, this Court is left with no other

option but to dismiss the present appeal for non-prosecution.

2. Dismissed for non-prosecution with liberty to revive in case

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

disposed off.

                            10.05.2024                                          (ALKA SARIN)
                            Yogesh Sharma                                          JUDGE

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

integrity of this order/judgment.