Punjab-Haryana High Court

Sewa Singh vs Avtar Singh on 7 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            212
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                            RSA-1537-1996 (O&M)
                                                                            Date of decision : 07.05.2024

                            Sewa Singh                                                      ... Appellant(s)
                                                                  Versus
                            Avtar Singh and Others                                         ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None for the appellant.
                                            Mr. I.S. Brar, Advocate for the respondents.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 18.12.2023 notices were issued to the parties. As per the office report, the sole appellant is 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.

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.