Punjab-Haryana High Court
Subhash Jain vs Falak Singh on 25 April, 2024
Author: Alka Sarin
Bench: Alka Sarin
2024:PHHC:056814
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
137-2 RSA No. 1251 of 1993 (O&M)
Date of Decision : 25.04.2024
Subhash Jain ....Appellant
VERSUS
Falak Singh ....Respondent
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : None for the appellant.
Ms. Gauri C. Kaushal, Advocate for
Mr. Anurag Chopra, Advocate for the respondent.
ALKA SARIN, J. (Oral)
1. Fresh notice was issued to the appellant. As per office report, the appellant is stated to be not residing at the given address as stated by Sarpanch. There is no other address of the appellant available except for the one as mentioned in the memo of parties as well as in the judgments of the Courts.
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 ) 25.04.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO JITENDER KUMAR 2024.04.26 08:58 I attest to the accuracy and integrity of this order/judgment Chandigarh