Gurdev Singh Etc vs Bachan Singh Etc
2024 Latest Caselaw 18028 P&H

Punjab-Haryana High Court

Gurdev Singh Etc vs Bachan Singh Etc on 26 September, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        202                                          RSA-1079-1995 (O&M)
                                                                     Date of Decision : 26.09.2024


                        Gurdev Singh and Others                                        ....Appellants

                                                         VERSUS

                        Bachan Singh and Others                                      ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    None.

                        ALKA SARIN, J. (Oral)

1. Present appeal pertains to the year 1995. Vide order dated

24.01.2024 fresh notices were issued to the appellants. As per office report,

appellant no.1 to 3 stand duly served, however, none has put in appearance

on their behalf. Appellant No.4 is stated to have died. However, no one has

come forward to be impleaded as legal representatives of appellant No.4.

2. In view of the above, 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.

( ALKA SARIN ) 26.09.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment