Gordhan Dass & Ors vs Krishana & Ors
2024 Latest Caselaw 10151 P&H

Punjab-Haryana High Court

Gordhan Dass & Ors vs Krishana & Ors on 10 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                         208                                          RSA-1169-1996 (O&M)
                                                                      Date of Decision : 10.05.2024

                         GORDHAN DASS & ORS.                                           .... Appellants

                                                           VERSUS

                         KRISHNA & ORS.                                               .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :     None for the appellants.

                                       Mr. Surinder Gandhi, Advocate for respondent No.1.

                         ALKA SARIN, J. (ORAL)

1. No one has appeared on behalf of the appellants. On the

previous date also no one had appeared on behalf of the appellants. The

present appeal pertains to the year 1996. Vide order dated 14.11.2023 fresh

notices were issued to the appellants. As per the Office report, appellants

No.1, 2 and 4 are stated to have died. Notice issued to appellant No.3 has

been received back unserved with the report that the said appellant is not

residing at the given address. No one has come forward to get themselves

impleaded as legal representatives of deceased appellants No.1, 2 and 4.

There is no other address available with the Court for effecting service of

appellant No.3 except for the one mentioned in the memo of parties and in

the judgments passed by both the Courts below and the same is the one on

which the notice was sent.

2. 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.

208 RSA-1169-1996 (O&M) -2-

3. 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.