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Mohar Singh And Ors vs Jarnail Singh And Ors
2024 Latest Caselaw 7559 P&H

Citation : 2024 Latest Caselaw 7559 P&H
Judgement Date : 9 April, 2024

Punjab-Haryana High Court

Mohar Singh And Ors vs Jarnail Singh And Ors on 9 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:048277
                            244
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-1089-1999 (O&M)
                                                                         Date of decision : 09.04.2024

                            Mohar Singh & Ors.                                            ... Appellant(s)
                                                               Versus
                            Jarnail Singh & Ors.                                        ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :   Ms. Gurpreet Kaur Bhatti, Advocate for the appellants.

                                        None for the respondents.

                            ALKA SARIN, J. (ORAL)

1. Learned counsel appearing on behalf of the appellants states

that she has no instructions in the matter. As per the office report, notices

issued to the appellants have been received back unserved due to incomplete

address. Respondent Nos.1 and 3 also remains unserved due to incomplete

address. 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.2

stands duly served, however, none has put in appearance on behalf of

respondent No.2. 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.




                            09.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.

 
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