Surmukh Ram vs Executive Engineer
2024 Latest Caselaw 7485 P&H

Punjab-Haryana High Court

Surmukh Ram vs Executive Engineer on 8 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                 2024:PHHC:047716


                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        201-1                                        RSA No.2216 of 1994
                                                                     Date of Decision : 08.04.2024

                        Surmukh Ram                                                      ....Appellant
                                                          VERSUS

                        The Executive Engineer and Another                            ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    None for the appellant.

                                     Mr. Saurabh Girdhar, AAG Haryana for the respondents.

                        ALKA SARIN, J. (Oral)

1. The present appeal pertains to the year 1994. Notice was issued

by the Registry to the appellant. As per office report, the appellant remains

unserved due to incomplete address. This is the only address of the appellant

available in the memo of parties as well as in the judgments of the Courts.

2. In view of the above, 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.

( ALKA SARIN ) 08.04.2024 JUDGE jk

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

integrity of this order/judgment