Tarsem Lal vs Santosh Kumari Etc
2024 Latest Caselaw 10143 P&H

Punjab-Haryana High Court

Tarsem Lal vs Santosh Kumari Etc on 10 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                             203            IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                        CHANDIGARH

                                                                       RSA-2030-1995 (O&M)
                                                                     Date of Decision : 10.05.2024

                            Tarsem Lal                                                    ..... Appellant(s)
                                                                 Versus
                            Santosh Kumari and Anr.                                      ..... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None.

                            ALKA SARIN, J. (Oral)

1. Vide order dated 03.11.2023 notices were issued to the parties.

As per the office report, the sole appellant is stated to have died.

Respondent No.1 remains unserved as she was not found residing at the

given address. Respondent No.2 is also stated to have died. No one has come

forward to get themselves impleaded as legal representatives of the appellant

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.