Randhir Singh vs State Of Haryana
2024 Latest Caselaw 10150 P&H

Punjab-Haryana High Court

Randhir Singh vs State Of Haryana on 10 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         233                                           RSA-2178-1999 (O&M)
                                                                       Date of Decision : 10.05.2024

                         RANDHIR SINGH                                                     .... Appellant

                                                            VERSUS

                         STATE OF HARYANA AND ORS                                       .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None for the appellant.

                                        Mr. Saurabh Girdhar, AAG Haryana for respondents No1 to 3.

                                        Mr. Ankit Rana, Advocate for respondent No.4.

                         ALKA SARIN, J. (ORAL)

1. Mr. Ankit Rana, Advocate has appeared and has filed his

memorandum of appearance on behalf of respondent No.4. The same is

taken on record.

2. No one has appeared on behalf of the appellant. The present

appeal pertains to the year 1999. Fresh notice was issued to the parties. As

per the Office report, the sole appellant has since died. No one has come

forward to get themselves impleaded as legal representatives of the deceased

appellant.

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

dismiss the present appeal for non-prosecution.

integrity of this judgment/order.

233 RSA-2178-1999 (O&M) -2-

4. 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)
                         Aman Jain                                          JUDGE

                                      NOTE:      Whether speaking/non-speaking: Speaking
                                                 Whether reportable: Yes/No







integrity of this judgment/order.