Shanti Devi vs Dewan Chand
2024 Latest Caselaw 7440 P&H

Punjab-Haryana High Court

Shanti Devi vs Dewan Chand on 8 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:047705
                            215
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-2331-1996 (O&M)
                                                                          Date of decision : 08.04.2024


                            Shanti Devi and another                                         ... Appellant(s)
                                                                Versus
                            Dewan Chand and others                                        ... Respondent(s)

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    None for the appellants.

                                         None for respondent Nos.1 and 2.

                                         Ms. Pooja Sareen, Advocate for respondent No.19.

                            ALKA SARIN, J. (ORAL)

1. Vide order dated 28.11.2023 notices were issued to the appellants as well as respondent Nos.1 and 2(i to ix). As per the office report, the appellants remain unserved as they are stated to have left their house around 20 years ago. 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. Respondent No.1 stands duly served, however, no one has put in appearance on his behalf. Notice issued to respondent Nos.2(i) to (ix) have not been received back either served or otherwise.

2. 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.

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 )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.