Smt Udham Kaur vs Pritam Chand
2023 Latest Caselaw 21390 P&H

Punjab-Haryana High Court

Smt Udham Kaur vs Pritam Chand on 7 December, 2023

                                                                     2023:PHHC:156657
                                      IN THE HIGH COURT OF PUNJAB & HARYANA
                                                 AT CHANDIGARH

                   223                                                      RSA-2097-1993
                                                                            Date of decision: 07.12.2023

                   Smt Udham Kaur                                                     ....Appellant
                                                           Versus
                   Pritam Chand                                                       ...Respondent

                   CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

                   Present :           None.

                                       *****
                   AMAN CHAUDHARY, J (ORAL)

1. The challenge in the present appeal is to the judgment of reversal

at the hands of plaintiff who had filed a suit for possession and recovery of

mortgage amount.

2. On the last date of hearing, the case was called out twice but

none had appeared, thus notice for actual date was issued to the parties.

3. As per office report, notice issued to appellant No. i, i(b), ii and

iii and the sole respondent have been received back with the report unserved

due to incomplete address.

4. In view of the above, this Court has no option but to dismiss the

present appeal for non-prosecution.

5. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 07.12.2023 Hemant

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

authenticity of this order/judgment