Punjab-Haryana High Court

Jang Sher Singh Etc vs Sant Singh Etc on 3 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:061651

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         203                                           RSA-1323-1995 (O&M)
                                                                       Date of Decision : 03.05.2024
                         JANG SHER SINGH (SINCE DECEASED) AND ORS                         .... Appellants
                                                            VERSUS
                         SANT SINGH (SINCE DECEASED) AND ANR.                           .... Respondents
                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
                         Present :      Mr. R.S. Longia, Advocate for the appellants.

                                        Ms. Vamika Johar, Advocate for the respondents.
                         ALKA SARIN, J. (ORAL)

1. Learned counsel for the appellants states that he has no

instructions in the matter. The present appeal pertains to the year 1995. Vide

order dated 03.11.2023 notices were issued to the parties.

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

No.1(ii) stand duly served. Appellant No.1(ii) and respondent No.1(i) are

stated to have died. Respondent no.1(iii) stands served. However, no one has

appeared on behalf of appellant No.1(i) despite service. Even the legal

representatives of deceased appellant No.1(ii) have not come forward to get

themselves impleaded as parties.

3. In view thereof, this Court is left with no other option but to

dismiss the present appeal for non-prosecution.

4. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications, if any, also stand

disposed off.


                         03.05.2024                                         (ALKA SARIN)
                         Aman Jain                                             JUDGE
                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: YES/NO



integrity of this judgment/order.