Punjab-Haryana High Court

Mehanga Ram vs Pspcl & Ors on 1 May, 2024

                                      Neutral Citation No:=2024:PHHC:059566


                                                                2024:PHHC:059566

211        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                              RSA-4526-2014 (O&M)
                                              Date of decision: 01.05.2024

MEHANGA RAM                                            ...PETITIONER

                                VERSUS

PUNJAB STATE POWER CORPORATION
LTD. AND ORS.                  ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present: Mr. H.P.S.Ishar, Advocate for the appellant.

           Ms. Meena Bansal, Advocate for the respondents.

      ****
NAMIT KUMAR ,J. (ORAL)

1. The appellant/plaintiff has filed the instant appeal against judgment

and decree dated 12.03.2012 passed by learned Civil Judge (Junior Division),

Hoshiarpur, whereby a suit for declaration filed by the appellant/plaintiff has

been dismissed and judgment and decree dated 27.11.2013 passed by learned

District Judge, Hoshiarpur, whereby an appeal filed by the appellant/plaintiff

against the judgment and decree dated 12.03.2012, has also been dismissed.

2. Learned counsel for the appellant submits that during the pendency of

the present appeal, the appellant has unfortunately died. However, his LRs have

not been brought on record. He further submits that he has no instructions from

the LRs of the deceased-appellant.

3. In this view of the matter, the present appeal is dismissed for non-

prosecution with liberty to the LRs of the deceased-appellant to revive the same,

in case any cause still survives.




01.05.2024                                             (NAMIT KUMAR)
renubala                                                 JUDGE
           Whether speaking/reasoned: Yes/No
           Whether reportable:        Yes/No
                                     1 of 1