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Punjab-Haryana High Court
Gurcharan Singh vs Sadhu Singh on 2 May, 2024
Author: Alka Sarin
Bench: Alka Sarin
2024:PHHC:060898
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
217
RSA-3523-1997 (O&M)
Date of decision : 02.05.2024
Gurcharan Singh ... Appellant(s)
Versus
Sadhu Singh ...Respondent(s)
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : None for the appellant.
Mr. Hitesh Kumar Sammi, Advocate for
Mr. Nand Lal Sammi, Advocate for the respondent.
ALKA SARIN, J. (ORAL)
1. Vide order dated 08.01.2024 notice was issued to the sole appellant. As per the service report, notice issued to the appellant has been received back with the report that there are three persons by the name of Gurcharan Singh in the village, out of which two have died and the person who is alive is not the appellant in this appeal. This is the only address which was given in the memo of parties and in the judgments and decrees passed by both the Courts. None 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.
02.05.2024 (ALKA SARIN)
Ankur JUDGE
NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO Ankur Goyal 2024.05.03 09:56 I attest to the accuracy and integrity of this document