KALYAN DASS CHELA SUKHRAM DASS Vs. RAJ KUMAR KAPUR AND ORS.
LAWS(P&H)-2008-1-232
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 15,2008

Kalyan Dass Chela Sukhram Dass Appellant
VERSUS
Raj Kumar Kapur And Ors. Respondents

JUDGEMENT

Pritam Pal, J. - (1.) MR . M.L. Sarin, Senior Advocate, appearing on behalf of the respondents states that infact this appeal was filed by Kalyan Dass Chela Sukhram Dass, the sole -appellant in the matter. He has since died as recorded in the order dated 23.1.2006. This appeal was filed by Sh. M.s. Liberhan, Advocate, who was later on elevated as Judge of this Court and has since retired. Notice was issued to the appellant on 22.9.2005, whereupon a report was received on the notice that the appellant had died.
(2.) FACED with the situation, this appeal stands abated. However, it is made clear that if at a later stage anybody comes forward to pursue this appeal, then the matter shall be heard on merit afresh in accordance with law.;


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