Punjab-Haryana High Court

Karnail Singh vs Firm M/S Ramji Dass on 7 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            206
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                             RSA-1633-1995 (O&M)
                                                                             Date of decision : 07.05.2024

                            Karnail Singh                                                    ... Appellant(s)
                                                                  Versus
                            Firm M/s Ramji Dass                                             ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       Mr. Lalit Chander Sharma, Advocate for the appellant.
                                            None for the respondent.



                            ALKA SARIN, J. (ORAL)

1. Learned counsel for the appellant states that he has no instructions in the matter.

2. Vide order dated 02.11.2023 notices were issued to the parties. As per the office report, both the appellant and the respondent are stated to have died. No one has come forward to get themselves impleaded as legal representatives of the appellant nor any counsel has put in appearance on their behalf. In view thereof, 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.



                            07.05.2024                                             ( ALKA SARIN )
                            Yogesh Sharma                                              JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment.