S.P.S.Rawal vs State Of Haryana
2024 Latest Caselaw 7190 P&H

Punjab-Haryana High Court

S.P.S.Rawal vs State Of Haryana on 4 April, 2024

                                    Neutral Citation No:=2024:PHHC:045514



                                                        2024:PHHC:045514

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

211
                                               RSA-827-1997
                                               Date of decision : 04.04.2024

S.P.S. Rawal                                                    ....Appellant

                                   V/S

State of Haryana and another                                  ....Respondents

CORAM :        HON'BLE MR. JUSTICE NAMIT KUMAR

Present:       None for the appellant.

               Mr. Saurabh Mohunta, D.A.G., Haryana.

                                   ****

NAMIT KUMAR, J. (ORAL)

1. The appellant has filed the instant appeal against judgment

and decree dated 26.09.1996, whereby learned Additional District

Judge, Rohtak while allowing the appeal filed by the State, has set aside

the judgment and decree dated 27.02.1996 passed by learned Additional

Civil Judge (Senior Division), Jhajjar, whereby a suit for declaration

with permanent injunction filed by the appellant/plaintiff has been

partly decreed.

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

been received back with the report that he has been terminated from the

service in some case.

3. Learned State counsel, on instructions, submits that the

department is not having the residential address of the appellant.

4. Since no residential address of the appellant is available on

the file, therefore, there are no means to serve the sole appellant.

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Neutral Citation No:=2024:PHHC:045514

2024:PHHC:045514

RSA-827-1997 -2-

5. In view of the above, the present appeal is dismissed for

non-proseuction with liberty to the appellant to revive the same, if

anything still survives.

04.04.2024                                            (NAMIT KUMAR)
kothiyal                                                 JUDGE

             Whether speaking/reasoned:               Yes/No
             Whether Reportable:                      Yes/No




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