Punjab-Haryana High Court
Asha Rani vs Sunrize Ice Factory on 5 April, 2024
Author: Alka Sarin
Bench: Alka Sarin
2024:PHHC:046884
127-4
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA-225-1991 (O&M)
Date of decision : 05.04.2024
Asha Rani ... Appellant(s)
Versus
M/s Sun Rise Ice Factory and Others ... Respondent(s)
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : None for the appellant.
Mr. Vikas Bali, Advocate for the respondent(s).
ALKA SARIN, J. (ORAL)
1. Vide order dated 16.10.2023 notices were issued to the parties. As per the office report the sole appellant remains unserved as she was not found residing at the given address. This is the only address which was given in the memo of parties as well as in the judgments and decrees of both the Courts. In view thereof, this Court is left with no other option but to dismiss the present appeal for non-prosecution.
2. Dismissed for non-prosecution with liberty to revive in case anything survives in the matter. Pending applications, if any, also stand disposed off.
05.04.2024 ( ALKA SARIN )
Yogesh Sharma JUDGE
NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO Yogesh Sharma 2024.04.08 10:17 I attest to the accuracy and integrity of this order/judgment.
High Court Chandigarh