Niranjan Singh And Others vs State Bank Of India
2024 Latest Caselaw 6863 P&H

Punjab-Haryana High Court

Niranjan Singh And Others vs State Bank Of India on 2 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:044270

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        210                                          RSA No.1978 of 1996
                                                                     Date of Decision : 02.04.2024


                        Niranjan Singh and Others                                      ....Appellants

                                                         VERSUS

                        State Bank of India                                           ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :   None for the appellants.

                                    Mr. Ashok Gupta, Advocate for the respondent.


                        ALKA SARIN, J. (Oral)

1. The present appeal pertains to the year 1996. The report qua

notices issued to the appellants as directed vide order dated 12.12.2023

reveals that appellant Nos.1, 2 and 8 are stated to have died. Appellant No.3

was not present at the time of service and his daughter-in-law has refused to

accept notice. Appellant No.4 is stated to have refused to accept notice.

Appellant No.5 was not found present at the time of service and his wife has

refused to accept notice. Appellant No.6 remains unserved as he is stated to

have left the given address. Appellant No.7 was not found present at the time

of service and his son has refused to accept notice. None has put in

appearance on behalf of the appellants.

2. In view of the above, this Court is left with no other option but

to dismiss the present appeal for non-prosecution.

integrity of this order/judgment

RSA No.1978 of 1996 -2- 2024:PHHC:044270

3. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications, if any, also stand

disposed off.

( ALKA SARIN ) 02.04.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment