Pritam Singh And Anr vs Piara Singh Thr Lrs
2024 Latest Caselaw 10170 P&H

Punjab-Haryana High Court

Pritam Singh And Anr vs Piara Singh Thr Lrs on 10 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                           109                                            RSA No.306 of 2019 (O&M)
                                                                          Date of Decision : 10.05.2024

                           Pritam Singh and Another                                          ....Appellants

                                                               VERSUS

                           Piara Singh through LRs                                         ....Respondents


                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                           Present :      Mr. G.S. Sirphikhi, Advocate for the appellants.

                           ALKA SARIN, J. (Oral)

1. Learned counsel for the appellants states that the appellants

have since died and their legal representatives have not come forward to be

impleaded as party and hence he pleads no instructions in the matter.

2. In view of the fact that the appellants have died and their legal

representatives are not coming forward to be impleaded as party, this Court

is left with no other option but to dismiss the present appeal for non-

prosecution.

3. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications, if any, also stand

disposed off.

( ALKA SARIN ) 10.05.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

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