Balwinder Singh vs Hardial Kaur
2024 Latest Caselaw 7320 P&H

Punjab-Haryana High Court

Balwinder Singh vs Hardial Kaur on 5 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:046890
                            208
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                           RSA-147-1997 (O&M)
                                                                           Date of decision : 05.04.2024

                            Tej Kaur and others                                             ... Appellant(s)
                                                                 Versus
                            Hardial Kaur                                                  ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 06.12.2023 notices were issued to the parties.

As per the office report the appellants as well as the respondent remain

unserved due to incomplete addresses. 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. No one has put in appearance on behalf of the appellants. 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.