Chander Parkash vs State Of Haryana And Ors
2024 Latest Caselaw 20385 P&H

Punjab-Haryana High Court

Chander Parkash vs State Of Haryana And Ors on 18 November, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                  Neutral Citation No:=2024:PHHC:150048




       IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

202                                                RSA No.565 of 1999 (O&M)
                                                   Date of Decision: 18.11.2024

Chander Parkash                                                 ..... Appellant

                                          Versus

State of Haryana and others                                     ..... Respondents

CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL

Present:     Mr. Sahil Khunger, Advocate for the appellant.

         Mr. Jagdish Manchanda, Addl. A.G., Haryana.
                              *****
VIKAS BAHL, J (ORAL)

1. The appellant had filed a suit for declaration which was dismissed by the trial Court and the appeal filed before the First Appellate Court was also dismissed, vide judgment and decree dated 29.07.1998.

2. In the present case, no interim order has been granted in favour of the appellant. A persual of the order dated 20.03.2024 would show that the appellant had died and one Krishan Kumar had appeared and requested that a legal aid counsel be appointed. Accordingly, Mr. Sahil Khunger, Advocate was appointed. A further perusal of the order dated 20.03.2024 would show that an appropriate application to bring on record the legal heirs of the appellant-Chander Parkash would also have to be filed.

3. Learned counsel for the appellant has submitted that thereafter, the said Krishan Kumar had not come forward and in spite of his best efforts, he is unable to get in touch with the said Krishan Kumar as his address is not known and submitted that the present appeal be disposed of as having been rendered infructuous but liberty be granted to the legal heirs of the appellant to revive the same, in case any cause survives.

4. In view of the above, the present appeal is disposed of as having been rendered infructuous. However, liberty is granted to the legal heirs of the appellant to revive the present appeal in case any cause survives.

                                                        (VIKAS BAHL)
18.11.2024                                                  JUDGE
D.Bansal
             Whether speaking/reasoned :            Yes/No
             Whether reportable        :            Yes/No
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