Dhan Kaur vs Tellu Singh Etc
2024 Latest Caselaw 7441 P&H

Punjab-Haryana High Court

Dhan Kaur vs Tellu Singh Etc on 8 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:047704
                            214
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-2299-1996 (O&M)
                                                                          Date of decision : 08.04.2024

                            Dhan Kaur @ Nand Kaur                                           ... Appellant(s)
                                                                Versus
                            Tellu Singh and others                                        ... Respondent(s)

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    None.

                            ALKA SARIN, J. (ORAL)

1. Vide order dated 28.11.2023 fresh notices were issued to the

appellants. As per the office report, the appellant remains unserved due to

incomplete address. This is the only address of the appellant which was

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

the Courts. Respondent Nos.1 to 3, 5 and 6 are stated to have died.

Respondent No.4 stands duly served, however, no one has put in appearance

on his behalf.

2. No one has put in appearance on behalf of the appellant. 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.