Nand Singh vs Devi Lal
2024 Latest Caselaw 10178 P&H

Punjab-Haryana High Court

Nand Singh vs Devi Lal on 10 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            211-2
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                                RSA- 2603-1996 (O&M)
                                                                            Date of Decision : 10.05.2024

                            Nand Singh                                                   ........Appellant(s)
                                                                 Versus
                              Devi Lal (deceased) through LRs                          ........Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None.


                            ALKA SARIN, J. (Oral)

1. Vide order dated 17.11.2023 notices were issued to the parties.

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

representatives of the respondent stand duly served however none has put in

appearance on their behalf. 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.