Mange vs Risala
2024 Latest Caselaw 6868 P&H

Punjab-Haryana High Court

Mange vs Risala on 2 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:043937

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                        CHANDIGARH

                         204                                           RSA-907-1996 (O&M)
                                                                       Date of Decision : 02.04.2024

                         MANGE AND ANR                                                   .... Appellants

                                                            VERSUS

                         RISALA (SINCE DECEASED) THR LRS                               .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1996. Vide order dated

06.12.2023 notices were issued to the parties.

2. As per the Office report, notice issued to appellant No.1 has

been received back unserved due to incomplete address. Appellant No.2 and

respondents No.1(a) and 1(b) are stated to have died. Notice issued to

respondent No.1(c) has been received back duly served, however, no one has

appeared on behalf of respondent No.1(c). No one has appeared on behalf of

legal heirs of appellant No.2 and respondents No.1(a) and 1(b) either. There

is no other address available with the Court for effecting service of appellant

No.1 except the one mentioned in the memo of parties and in the judgments

and decrees passed by the Trial Court and the First Appellate Court and is

the same on which the notice was sent.

3. In view thereof, this Court is left with no other option but to

dismiss the present appeal for non-prosecution.

integrity of this judgment/order.

2024:PHHC:043937

204 RSA-907-1996 (O&M) -2-

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

anything survives. Pending applications, if any, also stand disposed off.

                         02.04.2024                                        (ALKA SARIN)
                         Aman Jain                                            JUDGE
                                      NOTE:        Whether speaking/non-speaking: Speaking
                                                   Whether reportable: Yes/No







integrity of this judgment/order.