Punjab-Haryana High Court

Pritam Singh And Others vs Mehnga Ram And Others on 6 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        219                                          RSA No.1051 of 1996 (O&M)
                                                                     Date of Decision : 06.05.2024


                        Pritam Singh and Another                                       ....Appellants

                                                         VERSUS

                        Mehnga Ram and Others                                       .....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :   None for the appellants.

                                    Mr. Ankit Gupta, Advocate for respondent Nos.1 to 3.

                        ALKA SARIN, J. (Oral)

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

15.01.2024 fresh notices were issued to the parties. As per office report,

appellant No.1 is stated to be residing abroad. Appellant No.2 is stated to

have died. There is no other address of appellant No.1 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 No.2.

2. Mr. Ankit Gupta, Advocate has put in appearance on behalf of

respondent Nos.1 to 3 and has filed his power of attorney on behalf of

respondent Nos.1 and 2 and memo of parties on behalf of respondent No.3,

which are taken on record.

3. In view of the above, this Court is left with no other option but