Punjab-Haryana High Court

Balbir Singh vs Dalip Singh on 1 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:060068
                            211
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                        RSA-782-1996 (O&M)
                                                                        Date of decision : 01.05.2024


                            Balbir Singh (deceased) through LRs                          ... Appellant(s)

                                                              Versus

                            Dalip Singh and Others                                      ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :    Ms. Anamika Sheoran, Advocate for
                                         Mr. Vikas Singh, Advocate for the appellant.

                                         Mr. Sushant Mahajan, Advocate for
                                         Mr. Aman Kashyap, Advocate for respondent No.1.

                                         Mr. Gunjeet Brar, Advocate for respondent Nos.2 and 3.

                            ALKA SARIN, J. (ORAL)

1. Learned counsel for the appellant states that she has no

instructions in the matter.

2. Vide order dated 30.10.2023 notices were issued to the

appellant and the respondents. As per the office report, appellant No.1(i)

stands served. Appellant No.1(ii) is stated to have died and appellant

No.1(iii) is stated to have gone abroad. No one has put in appearance on

behalf of appellant No.1(i) despite service. No one has come forward to get

themselves impleaded as legal representatives of appellant No.1(ii) nor any

counsel has put in appearance on their behalf. This is the only address of

appellant No.1(iii) which was given in the memo of parties as well as in the

integrity of this order/judgment.


                                                                                     2024:PHHC:060068
                            RSA-782-1996 (O&M)                                                 -2-

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.




                            01.05.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.