Punjab-Haryana High Court

Mool Chand And Others vs Bijinder And Others on 6 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        147                                          RSA No.1885 of 1993 (O&M)
                                                                     Date of Decision : 06.05.2024

                        Mool Chand and Others                                           ....Appellants

                                                          VERSUS

                        Bijinder and Others                                           ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    None for the appellants.

                                     Mr. Rahul Bansal, Advocate for
                                     Mr. Ajay Singh Dahiya, Advocate for the respondents.


                        ALKA SARIN, J. (Oral)

1. The present appeal pertains to the year 1993. As per office report, appellant Nos.1, 2 and 5 are stated to have died. Appellant No.3 is stated to be not residing at the given address. Appellant No.4 stands duly served. None has put in appearance on behalf of the appellants. There is no other address of appellant No.3 available except for the one as mentioned in the memo of parties as well as in the judgments of the Courts. None has come forward to be impleaded as legal representatives of appellant Nos.1, 2 and 5.

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.

( ALKA SARIN ) 06.05.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

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