Punjab-Haryana High Court

Nandu vs Roop Chand on 1 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:060109
                            207-2
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-2296-1995 (O&M)
                                                                         Date of decision : 01.05.2024

                            Nandu (deceased) through LRs                                  ... Appellant(s)
                                                               Versus
                            Roop Chand and Others                                       ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    Mr. Gautam Kaile, Advocate for
                                         Mr. O.P. Sharma, Advocate for the appellant.
                                         None for the respondents.



                            ALKA SARIN, J. (ORAL)

1. Learned counsel for the appellant states that he has not been

able to contact the legal representatives of the appellant and that he has no

instructions in the matter.

2. In view of the above, 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.





                            01.05.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.