Kulwinder Kaur vs Jagdev Singh
2024 Latest Caselaw 6771 P&H

Punjab-Haryana High Court

Kulwinder Kaur vs Jagdev Singh on 1 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:043299
                            205
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                               RSA-1678-1995 (O&M)
                                                                           Date of decision : 01.04.2024

                            Kulwinder Kaur                                                 ... Appellant(s)
                                                               Versus
                            Jagdev Singh                                                 ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    None.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 22.11.2023 notices were issued to the parties.

As per the office report the sole appellant remains unserved as she is stated

to have left given address. The sole respondent is stated to have died. This is

the only address which was given in the memo of parties as well as in the

judgments and decrees of both the Courts. 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.

                            01.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.