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Gurdial Singh And Another vs Nachhatar Singh And Others
2024 Latest Caselaw 9422 P&H

Citation : 2024 Latest Caselaw 9422 P&H
Judgement Date : 1 May, 2024

Punjab-Haryana High Court

Gurdial Singh And Another vs Nachhatar Singh And Others on 1 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:060059

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         212                                           RSA-3289-1996 (O&M)
                                                                       Date of Decision: 01.05.2024

                         GURDIAL SINGH AND ANOTHER                                      .... Appellants

                                                            VERSUS

                         NACHHATAR SINGH AND OTHERS                                    .... Respondents


                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None for the appellants.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1996. Vide order dated

11.12.2023 notices were issued to the appellants. As per the Office report,

appellant No.1 is stated to have died and his legal representatives are stated

to be residing in Malaysia. Appellant No.2 is also stated to have died. No

one has come forward to get themselves impleaded as legal representatives

of appellant No.2.

2. 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)
                         Aman Jain                                             JUDGE
                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: Yes/No






integrity of this judgment/order.

 
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