Punjab-Haryana High Court

Mal Singh vs Sant Ram on 7 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            213
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                           RSA-59-1997 (O&M)
                                                                           Date of decision : 07.05.2024

                            Mal Singh and Another                                           ... Appellant(s)
                                                                 Versus
                            Sant Ram and Another                                          ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 04.12.2023 notices were issued to the parties.

As per the office report, both the appellants and the respondents are stated to

have died. No one has come forward to get themselves impleaded as legal

representatives of the appellants 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.

2. 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.