Gurdarshan Singh Sidhu vs Punjab Mandi Baord And Another
2024 Latest Caselaw 7436 P&H

Punjab-Haryana High Court

Gurdarshan Singh Sidhu vs Punjab Mandi Baord And Another on 8 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:047648

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         230                                           RSA-3451-1997 (O&M)
                                                                       Date of Decision : 08.04.2024

                         GURDARSHAN SINGH SIDHU                                           .... Appellant

                                                            VERSUS

                         PUNJAB MANDI BOARD AND ANOTHER                                .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1997. Vide order dated

08.01.2024 notice was issued to the appellant. As per the Office report,

notice issued to the appellant has been received back unserved due to

incomplete address. 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.