Punjab-Haryana High Court
Subhash Jain And Another vs Mangal Singh on 25 April, 2024
Author: Alka Sarin
Bench: Alka Sarin
2024:PHHC:056813
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
137-1 RSA No.1250 of 1993 (O&M)
Date of Decision : 25.04.2024
Subhash Jain and Another ....Appellants
VERSUS
Mangal Singh ....Respondent
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : None for the appellants.
Ms. Gauri C. Kaushal, Advocate for
Mr. Anurag Chopra, Advocate for the respondent.
ALKA SARIN, J. (Oral)
1. Fresh notice was issued to the appellants. As per office report, the appellants are stated to be not residing at the given address as stated by Sarpanch. There is no other address of the appellants 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