Chindo vs Kartar Singh
2024 Latest Caselaw 10141 P&H

Punjab-Haryana High Court

Chindo vs Kartar Singh on 10 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            215             IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                         AT CHANDIGARH

                                                                                   RSA-3622-1997 (O&M)
                                                                                   Date of Decision : 10.05.2024

                            Chindo and Ors.                                                        ........Appellant(s)
                                                                       Versus
                            Kartar Singh                                                         ........Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None.



                            ALKA SARIN, J. (Oral)

1. Vide order dated 08.01.2024 notices were issued to the parties. As per the office report, appellant Nos.1 and 5 are stated to have died. Appellant Nos.2 to 4 and 6 to 8 remain unserved due to incomplete address. The sole respondent is also stated to have died. This is the only address appellant Nos.2 to 4 and 6 to 8 which was given in the memo of parties as well as in the judgments and decrees of both the Courts. No one has come forward to get themselves impleaded as legal representatives of the appellant Nos.1 and 5 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.