Punjab National Bank vs Balbir Singh
2024 Latest Caselaw 6773 P&H

Punjab-Haryana High Court

Punjab National Bank vs Balbir Singh on 1 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:043304
                            211
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                                RSA-726-1996 (O&M)
                                                                           Date of decision : 01.04.2024

                            Punjab National Bank                                            ... Appellant(s)
                                                               Versus
                            Balbir Singh and Another                                    ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    None.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 06.12.2023 notices were issued to the parties.

As per the office report, the appellant stands duly served. The respondents

are stated to have died. No one has put in appearance on behalf of the

appellant despite service. It appears that the appellant is not interested in

pursuing the present appeal. 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.