(O&M) Malkiat Kaur Etc vs Manjit Singh
2024 Latest Caselaw 7316 P&H

Punjab-Haryana High Court

(O&M) Malkiat Kaur Etc vs Manjit Singh on 5 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                 2024:PHHC:046484

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         215                                          RSA-2076-1999 (O&M)
                                                                      Date of Decision: 05.04.2024

                         MALKIAT KAUR AND ORS.                                    .... Appellants

                                                            VERSUS

                         MANJIT SINGH                                             .... Respondent

                         CORAM: HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None for the appellants.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1999. None has put in

appearance on behalf of the appellants despite the Registry informing them.

Simultaneously fresh notices to the parties had also been issued by the

Registry.

2. As per the Office report, appellant No.1 has since died.

Appellant No.2 refused to accept the notice and accordingly affixation was

made. Notice issued to appellant No.3 has been received back unserved with

report that the said appellant is out of country. Notice issued to appellant

No.4 has been received with report that the said appellant is not residing at

the given address. Notice issued to the sole respondent has been received

back with report that he is serving his sentence in jail and hence remains

unserved due to incomplete address. There is no other address available with

the Court for effecting service of the appellants 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 notices were sent.

integrity of this judgment/order.

2024:PHHC:046484

215 RSA-2076-1999 (O&M) -2-

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

dismiss the present regular second 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.

                         05.04.2024                                          (ALKA SARIN)
                         Aman Jain                                              JUDGE

                                      NOTE:        Whether speaking/non-speaking: Speaking
                                                   Whether reportable: Yes/No







integrity of this judgment/order.