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Smt. Raj Rani vs M/S. Sun Rise Ice Factory Etc
2024 Latest Caselaw 7318 P&H

Citation : 2024 Latest Caselaw 7318 P&H
Judgement Date : 5 April, 2024

Punjab-Haryana High Court

Smt. Raj Rani vs M/S. Sun Rise Ice Factory Etc on 5 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                      2024:PHHC:046885
                            127-5
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                           RSA-226-1991 (O&M)
                                                                           Date of decision : 05.04.2024

                            Jagdish Chand                                                     ... Appellant(s)
                                                                  Versus
                            Mansa Devi (deceased) through LRs and Others                  ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None for the appellant.
                                            Mr. Vikas Bali, Advocate for the respondent(s).



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 16.10.2023 notices were issued to the parties.

As per the office report the sole appellant remains unserved as he was not

found residing at the given address. This is the only address which was

given in the memo of parties as well as in the judgments and decrees of both

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

dismiss the present appeal for non-prosecution.

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

anything survives in the matter. Pending applications, if any, also stand

disposed off.




                            05.04.2024                                       ( ALKA SARIN )
                            Yogesh Sharma                                         JUDGE

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

integrity of this order/judgment.

 
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