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Prem Singh vs Amar Kaur
2024 Latest Caselaw 9972 P&H

Citation : 2024 Latest Caselaw 9972 P&H
Judgement Date : 8 May, 2024

Punjab-Haryana High Court

Prem Singh vs Amar Kaur on 8 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            236
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-3690-1999 (O&M)
                                                                         Date of decision : 08.05.2024

                            Prem Singh                                                      ... Appellant(s)
                                                               Versus
                            Amar Kaur and Another                                       ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    Mr. Aryaman Thakur, Advocate for the appellant.

                                         None for the respondents.



                            ALKA SARIN, J. (ORAL)

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

2. In the present case, earlier counsel representing the appellant has since expired and hence notices were issued to the parties. As per the office report, the appellant is stated to have died. Respondent Nos.1 and 2 are also 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.



                            08.05.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.

 
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