Citation : 2024 Latest Caselaw 7442 P&H
Judgement Date : 8 April, 2024
2024:PHHC:047708
222
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA-1835-1997 (O&M)
Date of decision : 08.04.2024
Kishan Chand Satija ... Appellant(s)
Versus
Sushila Devi and Others ... Respondent(s)
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : None.
ALKA SARIN, J. (ORAL)
1. Vide order dated 12.12.2023 notices were issued to the
appellant and the respondents. As per the office report, the appellant stands
duly served. No one has put in appearance on behalf of the appellant despite
service. The respondents remain unserved as they are stated to have sold
their house. It appears that the appellant is not interested in pursuing the
present appeal. 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.
08.04.2024 ( ALKA SARIN )
Yogesh Sharma JUDGE
NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO
integrity of this order/judgment.
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