Manbhari vs Manga And Ors
2024 Latest Caselaw 18033 P&H

Punjab-Haryana High Court

Manbhari vs Manga And Ors on 26 September, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        207                                          RSA-1391-1995 (O&M)
                                                                     Date of Decision : 26.09.2024


                        Manbhari (deceased) through LRs                                ....Appellants

                                                         VERSUS

                        Manga and Ors                                                ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    None for the appellants.

                                     Mr. Minkal Rawal, Advocate for respondent No.3.


                        ALKA SARIN, J. (Oral)

1. Present appeal pertains to the year 1995. Vide order dated 23.07.2024 fresh notices were issued to the appellants. As per office report, appellant no.1(i) to 1(iii) stand duly served, however, none has put in appearance on their behalf. Appellant No.1(iv) is stated to have died. However, no one has come forward to be impleaded as legal representatives of appellant No.1(iv).

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

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