Dass Ram vs Hansu Etc
2024 Latest Caselaw 10303 P&H

Punjab-Haryana High Court

Dass Ram vs Hansu Etc on 13 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            217
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                                 RSA-1143-1997 (O&M)
                                                                             Date of decision : 13.05.2024

                            Dass Ram                                                        ... Appellant(s)
                                                                 Versus
                            Hansu and Another                                              ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       Mr. Tarun, Advocate for
                                            Mr. G.S. Gandhi, Advocate for the appellant.
                                            Ms. Neha Jain, Advocate for respondent No.2.


                            ALKA SARIN, J. (ORAL)

1. Learned counsel for the appellant states that he has no instructions in the matter.

2. Vide order dated 08.12.2023 notices were issued to the parties. The present appeal was filed through Sohan Lal, Special Attorney who as per the office report is stated to have since expired. This is the only address which was given in the memo of parties as well as in the judgments and decrees of both the Courts. In view thereof, 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.

                            13.05.2024                                     ( ALKA SARIN )
                            Yogesh Sharma                                       JUDGE

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

integrity of this order/judgment.