Ram Chand Etc vs Bijender Singh Etc
2024 Latest Caselaw 10140 P&H

Punjab-Haryana High Court

Ram Chand Etc vs Bijender Singh Etc on 10 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            216             IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                         AT CHANDIGARH

                                                                           RSA-3623-1997 (O&M)
                                                                           Date of Decision : 10.05.2024

                            Ram Chand and Anr.                                           ........Appellant(s)
                                                                  Versus
                            Bijender Singh and Ors.                                    ........Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None for the appellants.
                                            Mr. R.S. Mamli, Advocate for respondent Nos.1, 3, 5 and 6.

                            ALKA SARIN, J. (Oral)

1. Vide order dated 08.01.2024 notices were issued to the parties.

As per the office report, the appellants are stated to have died. Respondent

Nos.2, 4 and 7 are also stated to have died. No one has come forward to get

themselves impleaded as legal representatives of the appellants nor any

counsel has put in appearance on their behalf. 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.