Shakuntala Devi vs New Bank Of India Etc
2024 Latest Caselaw 7045 P&H

Punjab-Haryana High Court

Shakuntala Devi vs New Bank Of India Etc on 3 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:044873

                              IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                             CHANDIGARH
                         145                            RSA-2558-1992 (O&M)
                                                        Date of Decision: 03.04.2024
                         SHAKUNTALA DEVI                                   .... Appellant
                                                              VERSUS
                         NEW BANK OF INDIA AND ORS                                        .... Respondents
                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
                         Present :    None.

                         ALKA SARIN, J. (ORAL)

1. The present regular second appeal pertains to the year 1992. Vide

order 05.03.2024 notices were issued to the parties. As per the Office report,

notice issued to the sole appellant has been received back with the report that

she has left the given address. Notice issued to respondent No.1 has been

received back with report 'incomplete details'. Notice issued to respondent No.2

has been received back with report that he is not residing at the given address.

Notice issued to respondent No.3 has been received back with report that he has

gone to Mumbai. 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 Courts below and is the

same on which the notice was sent.

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

dismiss the present regular second appeal for non-prosecution.

3. Dismissed for non-prosecution with liberty to revive in case

anything survives. Pending applications, if any, also stand disposed off

03.04.2024 (ALKA SARIN) Aman Jain JUDGE NOTE: Whether speaking/non-speaking: Speaking Whether reportable: Yes/No

integrity of this judgment/order.