M/S Radha Steel Rolling Mills vs Pb. State Electricity Board
2024 Latest Caselaw 6869 P&H

Punjab-Haryana High Court

M/S Radha Steel Rolling Mills vs Pb. State Electricity Board on 2 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:043941

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         206                                            RSA-962-1996 (O&M)
                                                                        Date of Decision : 02.04.2024

                         M/S RADHA STEEL ROLLING MILLS                                     .... Appellant

                                                             VERSUS

                         PB. STATE ELECTRICITY BOARD AND ORS                            .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Dishant Jindal, Advocate for
                                        Mr. Ashwani Talwar, Advocate for the appellant

                                        Mr. P.S. Brar, Advocate for the respondents.

                                        Ms. Jyoti Kaur, Advocate for
                                        Mr. M.S. Longia, Advocate for the respondents.

                         ALKA SARIN, J. (ORAL)

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

06.12.2023 notice was issued to the appellant as learned counsel appearing

on behalf of the appellant had stated that he was unable to establish contact

with the appellant.

2. As per the Office report, notice issued to the appellant has been

received back unserved with the report that the appellant-company has shut

down long ago. There is no other address available with the Court for

effecting service of the appellant 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. Today

again learned counsel for the appellant states that he has not been able to

establish contact with the appellant.

integrity of this judgment/order.

2024:PHHC:043941

206 RSA-962-1996 (O&M) -2-

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

dismiss the present appeal for non-prosecution.

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.