Ramesh Chand Etc vs Krishna Etc
2024 Latest Caselaw 6880 P&H

Punjab-Haryana High Court

Ramesh Chand Etc vs Krishna Etc on 2 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                 2024:PHHC:044272

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        212                                          RSA No.539 of 1997 (O&M)
                                                                     Date of Decision : 02.04.2024

                        Ramesh Chand and Another                                        ....Appellants

                                                          VERSUS

                        Krishna and Others                                            ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Mr. Punit Verma, Advocate for
                                     Mr. H.S. Kasan, Advocate for the appellants.

                                     None for respondent Nos.1 to 6.

                                     Service of respondent No.7 already dispensed with
                                     vide order dated 19.09.1997.


                        ALKA SARIN, J. (Oral)

1. The present appeal pertains to the year 1997. Vide order dated

12.12.2023 notices were issued to the appellants and respondent Nos.1 to 6.

As per the office report, the appellants remain unserved due to incomplete

address as also respondent Nos.1 to 6. This is the only address of the

appellants available in the memo of parties as well as in the judgments of the

Courts. Though, Mr. Punit Verma, Advocate has put in appearance on behalf

of the appellants, however, he states that he has no instructions on behalf of

the appellants in the matter.

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.539 of 1997 -2- 2024:PHHC:044272

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