Punjab National Bank vs Harish Dhawan
2023 Latest Caselaw 4150 P&H

                                                                                        2023:PHHC:051869

                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                           R-367                                          RSA No.2287 of 1992
                                                                          Date of Decision : 13.04.2023

                           Punjab National Bank                                              ....Appellant
                                                               VERSUS
                           Harish Dhawan and Others                                        ....Respondents


                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                           Present :      None.

                           ALKA SARIN, J. (Oral)

1. As per office report, notice issued to the appellant has been

received back with the report that the Branch Manager refused to accept the

notice stating that the case does not relate to his branch. The only address

available in the memo of parties as well as in the judgments and decrees

passed by both the Courts below is the one and the same on which the

summons have been issued.

2. Since none has put in appearance on behalf of the appellant, this

Court is left with no other option but to dismiss the present appeal for non-

prosecution.

3. Dismissed for non-prosecution. Pending applications, if any,

also stand disposed off.

                                                                                       ( ALKA SARIN )
                           13.04.2023                                                      JUDGE
                           jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

JITENDER KUMAR 2023.04.14 11:32 I attest to the accuracy and authenticity of this order/judgment CHANDIGARH