Angrej Singh vs Teja Singh
2024 Latest Caselaw 6873 P&H

Punjab-Haryana High Court

Angrej Singh vs Teja Singh on 2 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:044145
                            224
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-1408-1998 (O&M)
                                                                          Date of decision : 02.04.2024

                            Angrej Singh                                                     ... Appellant(s)
                                                                 Versus
                            Teja Singh                                                  ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :      None for the appellant.
                                           Mr. Shubham Choudhary, Advocate for
                                           Mr. Kulvir Narwal, Advocate for the respondent.


                            ALKA SARIN, J. (ORAL)

1. Vide order dated 24.01.2024 notice was issued to the parties.

As per the office report the appellant remains unserved as he is stated to

have left given address. This is the only address which was given in the

memo of parties as well as in the judgments and decrees of both the Courts.

No one has put in appearance on behalf of the appellant. 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.

                            02.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment.