Anita Ralli vs Ravinder Nath Khosla Etc
2024 Latest Caselaw 7184 P&H

Punjab-Haryana High Court

Anita Ralli vs Ravinder Nath Khosla Etc on 4 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:046082

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        236                                           RSA No.3029 of 1999 (O&M)
                                                                      Date of Decision : 04.04.2024

                        Anita Ralli                                                      .....Appellant

                                                           VERSUS

                        Ravinder Nath Khosla and Others                                ....Respondents

                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :     None for the appellant.

                                      Mr. Balwinder Singh, Advocate for respondent Nos.2 and 3.


                        ALKA SARIN, J. (Oral)

1. Mr. Balwinder Singh, Advocate has put in appearance on behalf of respondent Nos.2 and 3 and has filed his power of attorney, which is taken on record.

2. The present appeal pertains to the year 1999. Vide order dated 24.01.2024 notice was issued to the appellant. As per office report, the appellant remains unserved with the report that she is not residing at the given address. This is the only address of the appellant available in the memo of parties as well as in the judgments of the Courts.

3. In view of the above, 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 in the matter. Pending applications, if any, also stand disposed off.

( ALKA SARIN ) 04.04.2024 JUDGE jk

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

integrity of this order/judgment