Punjab-Haryana High Court
Jaswant Singh vs Shyam Lal And Ors on 28 February, 2023
Author: Alka Sarin
Bench: Alka Sarin
R-785
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO-3181-2010 (O&M)
Date of decision : 28.02.2023
Jaswant Singh ... Appellant(s)
Versus
Shyam Lal & Ors. ... Respondent(s)
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : None for the appellant.
Mr. Yagyasree Singh, Advocate for
Mr. Rajneesh Malhotra, Advocate for respondent No.3.
ALKA SARIN, J. (ORAL)
Notice was issued to the appellant. As per the office report, the appellant is stated to have died. The legal representatives of the appellant have not come forward to get themselves impleaded as parties. In view thereof, this Court is left with no other option but to dismiss the present appeal for non-prosecution.
Dismissed for non-prosecution with liberty to revive in case anything survives.
( ALKA SARIN ) 28.02.2023 JUDGE Yogesh Sharma NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO YOGESH SHARMA 2023.03.01 09:27 I attest to the accuracy and integrity of this order/judgment.
Punjab and Haryana High Court, Chandigarh