Punjab-Haryana High Court

Dr. R.K.Sharma vs State Of Punjab on 6 May, 2024

                                  Neutral Citation No:=2024:PHHC:062216




      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

204
                                             RSA-3311-1997
                                             Date of decision : 06.05.2024

Dr. R.K. Sharma                                              ....Appellant

                                 V/S

State of Punjab                                             ....Respondent

CORAM :      HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Mr. Raj Kaushik, Advocate with
             Mr. Piyush Aggarwal, Advocate for the appellant.

             Mr. Surya Kumar, A.A.G., Punjab.

                                 ****

NAMIT KUMAR, J. (ORAL)

1. The appellant has filed the instant appeal against judgment

and decree dated 16.02.1994 passed by learned Sub Judge IInd Class,

Jalandhar, whereby a suit for declaration filed by the appellant/plaintiff

has been dismissed and judgment and decree dated 25.07.1997 passed

by learned Additional District Judge, Jalandhar, whereby an appeal filed

by the appellant/plaintiff against judgment and decree dated 16.02.1994,

has been dismissed.

2. On the last date of hearing i.e. 31.01.2024, the following

order was passed :-

"Learned counsel appearing on behalf of the appellant submits that the appellant has unfortunately died. He seeks time to get instructions from the family members of the appellant."

3. Learned counsel for the appellant submits that despite his

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Neutral Citation No:=2024:PHHC:062216

RSA-3311-1997 -2-

best efforts, he has not been able to contact the LRs of the appellant to

further pursue the instant appeal.

4. In this view of the matter, the instant appeal is dismissed

for non-prosecution with liberty to the LRs of the appellant to revive the

same in case any cause of action still survives.




06.05.2024                                             (NAMIT KUMAR)
kothiyal                                                  JUDGE

             Whether speaking/reasoned:                Yes/No
             Whether Reportable:                       Yes/No




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