Punjab-Haryana High Court

Khazani Devi vs Bhagwani Devi on 6 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                        RSA No.1270 of 1993                     -1-



                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        145                                            RSA No.1270 of 1993 (O&M)
                                                                       Date of Decision : 06.05.2024



                        Khazani Devi and Others                                         ....Appellants

                                                          VERSUS

                        Bhagwani Devi and Others                                      ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    None for the appellants.

                                     Mr. Narayan Prasad Gupta, Advocate for respondent No.2.


                        ALKA SARIN, J. (Oral)

1. The present appeal pertains to the year 1993. In the present case

notices were issued to the appellants by the Registry as the contact details of

the counsel earlier representing them could not be traced out. As per office

report, appellant Nos.1, 2 and 5 are stated to have died. Appellant No.3

stands duly served. Appellant No.4 remains unserved with the report that she

is married and is residing with her in-laws. None has put in appearance on

behalf of the appellants. 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.

integrity of this order/judgment

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