Onkar Devi vs State Bank Of India
2024 Latest Caselaw 7974 P&H

Punjab-Haryana High Court

Onkar Devi vs State Bank Of India on 16 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                 2024:PHHC:051280

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        228                                          RSA No.635 of 1998
                                                                     Date of Decision : 16.04.2024


                        Onkar Devi                                                      ....Appellant

                                                          VERSUS

                        State Bank of India and Another                               ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    None for the appellant.

                                     Mr. Amit Bhanot, Advocate for respondent No.1-Bank.


                        ALKA SARIN, J. (Oral)

1. The present appeal pertains to the year 1998. Fresh notice was issued to the appellant. As per office report, notice issued to the sole appellant has been received back 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. 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 ) 16.04.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

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