Punjab-Haryana High Court
Pritam Kaur vs Iqbal Singh Etc on 18 November, 2024
Author: Alka Sarin
Bench: Alka Sarin
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
102 RSA-1980-1997 (O&M)
XOBJ-9-C-1998
Date of Decision : 18.11.2024
PRITAM KAUR .... Appellant
VERSUS
IQBAL SINGH (SINCE DECEASED)
THR LRS AND ORS .... Respondents
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : None for the appellant.
Mr. Malkeet Singh, Advocate for respondents No.1 to 11.
ALKA SARIN, J. (ORAL)
RSA-1980-1997
1. Mr. Malkeet Singh, Advocate has appeared and has filed his vakalatnamas on behalf of legal representatives of deceased respondents, namely, Iqbal Singh and Ajit Singh, who are respondents No.1 to 11 herein. The same are taken on record.
2. The present appeal pertains to the year 1997. Vide order dated notices were issued to the appellant as well as respondents No.12 to 14. As per the Office report, notice issued to the sole appellant has been received back unserved with a report that she has gone abroad. Notices issued to respondents No.12 to 14 have been received back unserved with the report that their attorney, through whom they were impleaded, has since died. There is no other address of the appellant available with the Court for effecting her AMAN JAIN 2024.11.19 09:29 I attest to the accuracy and integrity of this order/judgment 102 RSA-1980-1997 (O&M) -2- service except the one mentioned in the memo of parties and in the judgments and decrees passed by the Courts below and is the same on which the notice was sent.
3. In view thereof, this Court is left with no other option but to dismiss the present regular second appeal for non-prosecution.
4. Dismissed for non-prosecution with liberty to revive in case anything survives in the matter. Pending applications in the regular second appeal, if any, also stand disposed off.
XOBJ-9-C-1998
5. Consequent upon the dismissal of the main regular second appeal for non-prosecution, learned counsel for respondents No.1 to 11 states that he does not wish to press the cross-objections at this stage.
6. Accordingly, the cross-objections stands dismissed as not pressed at this stage. Pending applications in the cross-objections, if any, also stand disposed off.
18.11.2024 (ALKA SARIN)
Aman Jain JUDGE
NOTE: Whether speaking/non-speaking: Speaking
Whether reportable: Yes/No
AMAN JAIN
2024.11.19 09:29
I attest to the accuracy and
integrity of this
order/judgment