Ranbir vs Lakshmi Narayan
2024 Latest Caselaw 6884 P&H

Punjab-Haryana High Court

Ranbir vs Lakshmi Narayan on 2 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:043939

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         205                                            RSA-913-1996 (O&M)
                                                                        Date of Decision : 02.04.2024

                         RANBIR                                                            .... Appellant

                                                             VERSUS

                         LAKSHMI NARAYAN AND ANR                                        .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Ms. Niharika Singh, Advocate for the appellant.

                                        Mr. Aditya Vermani, Advocate for the respondents.

                         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 as learned counsel for the

parties had stated that since this is an old appeal, they had lost contact with

their respective parties.

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

received back unserved due to incomplete address. Notice issued to

respondent No.1 has been received back with the report that the said

respondent has died. Notice issued to respondent No.2 has been received

back duly served. 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 parties state that they have not been able to

establish contact with their respective parties.

integrity of this judgment/order.

2024:PHHC:043939

205 RSA-913-1996 (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.