Punjab-Haryana High Court

Gurbax Singh vs Labh Kaur on 1 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:060041
                            134
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-2187-1992 (O&M)
                                                                          Date of decision : 01.05.2024

                            Gurbax Singh                                                   ... Appellant(s)
                                                               Versus
                            Labh Kaur and Others                                         ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    None for the appellant.
                                         Mr. Shoryaveer Vashist, Advocate for respondent No.1.
                                         Mr. M.S. Joshi, Advocate for respondent Nos.2 to 5.
                                         Mr. Jasjit Singh, DAG Punjab for respondent No.6.


                            ALKA SARIN, J. (ORAL)

1. Vide order dated 19.12.2023 notice was issued to the appellant. As per the office report, the sole appellant is stated to have died. 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.




                            01.05.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.