Punjab-Haryana High Court

Brij Lal vs Ruchhpal on 6 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        221                                           RSA No.3286 of 1996 (O&M)
                                                                      Date of Decision : 06.05.2024


                        Brij Lal                                                         ....Appellant

                                                          VERSUS

                        Richhpal                                                       ....Respondent



                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    None.

                        ALKA SARIN, J. (Oral)

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

11.12.2023 fresh notices were issued to the parties. As per office report, the

sole appellant stands served, however, none has put in appearance on his

behalf. The sole respondent is stated to have died.

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

integrity of this order/judgment