Smt. Harbans Kaur vs Sh. Ajudhia Prakash & Ors
2024 Latest Caselaw 7435 P&H

Punjab-Haryana High Court

Smt. Harbans Kaur vs Sh. Ajudhia Prakash & Ors on 8 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:047340

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                         151                                           RSA-130-1992 (O&M)
                                                                       Date of Decision: 08.04.2024
                         SMT. HARBANS KAUR                                                .... Appellant
                                                            VERSUS
                         SH. AJUDHIA PRAKASH & ORS.                                    .... Respondents
                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
                         Present :      None for the appellant.

                                        Ms. Sukhpreet Kaur, Advocate for LRs of respondent No.1.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1992. No one has been

appearing on behalf of the appellant since 03.03.2015. Vide order dated

12.12.2023 notice was issued to the appellant. As per the Office report dated

05.04.2024, notice issued to the appellant has been received back with the

report that the poultry farm has been vacated and no one is residing there.

There is no other address available with the Court for effecting service of the

appellant 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.

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

dismiss the present regular second appeal for non-prosecution.

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

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

disposed off.

                         08.04.2024                                          (ALKA SARIN)
                         Aman Jain                                              JUDGE
                                              NOTE:        Whether speaking/non-speaking: Speaking
                                                           Whether reportable: Yes/No



integrity of this judgment/order.