Punjab-Haryana High Court
Bali @ Bal Mukand vs Ram Bilash And Ors on 25 April, 2024
Author: Alka Sarin
Bench: Alka Sarin
2024:PHHC:056742
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
202
RSA-1374-1995 (O&M)
Date of decision : 25.04.2024
Bali @ Bal Mukand ... Appellant(s)
Versus
Ram Bilash and Others ...Respondent(s)
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : None.
ALKA SARIN, J. (ORAL)
1. The present appeal pertains to the year 1995. Vide order dated 30.10.2023 notices were issued to the parties. As per the service report, the appellant is untraceable due to incomplete address. Respondent Nos.1, 2(a) to 2(f) are stated to have died. Respondent No.3(i) and 3(ii) are also untraceable due to incomplete address. This is the only address which was given in the memo of parties and in the judgments and decrees passed by the Trial Court and the First Appellate Court. No one has put in appearance on behalf of the appellant. 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.
25.04.2024 (ALKA SARIN)
Ankur JUDGE
NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO Ankur Goyal 2024.04.26 09:15 I attest to the accuracy and integrity of this document