Citation : 2024 Latest Caselaw 6871 P&H
Judgement Date : 2 April, 2024
2024:PHHC:044273
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
214 RSA No.558 of 1997
Date of Decision : 02.04.2024
Surjit Singh and Another .....Appellants
VERSUS
Hukam Singh and Others .....Respondents
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : None for the appellants.
Mr. Bikramjit Singh Baath, Advocate
for respondent Nos.1 to 5.
Respondent Nos.6 to 11 proceeded against ex parte
vide order dated 12.05.1997.
ALKA SARIN, J. (Oral)
1. The present appeal pertains to the year 1997. Vide order dated 12.12.2023 notices were issued to the parties. As per office report, appellant No.1 was not found residing at the given address and appellant No.2 stands duly served, however, none has put in appearance on behalf of appellant No.2. This is the only address of appellant No.1 available in the memo of parties as well as in the judgments of the Courts.
2. In view of the above, this Court is left with no other option but to dismiss the present appeal for non-prosecution.
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
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