Sadhu Singh vs Rajesh Kumar And Another
2024 Latest Caselaw 7561 P&H

Punjab-Haryana High Court

Sadhu Singh vs Rajesh Kumar And Another on 9 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:048624

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        228                                           RSA No.3453 of 1997
                                                                      Date of Decision : 09.04.2024

                        Sadhu Singh                                                     .....Appellants

                                                           VERSUS

                        Rajesh Kumar and Another                                       ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :     None for the appellants.

                                      Ms. Prerna Malhotra, Advocate for
                                      Mr. Prateek Mahajan, Advocate for respondent No.2.


                        ALKA SARIN, J. (Oral)

1. The present appeal pertains to the year 1997. Vide order dated 20.12.2023 notice was issued to the appellant. As per office report, the appellant is stated to be not residing at the given address. This is the only address of the appellant available in the memo of parties as well as in the judgments of the Courts. None has put in appearance on behalf of the appellant.

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 ) 09.04.2024 JUDGE jk

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

integrity of this order/judgment