Khalsa Iron & Steel vs P.S.E. B
2024 Latest Caselaw 8011 P&H

Punjab-Haryana High Court

Khalsa Iron & Steel vs P.S.E. B on 16 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:051329
                            204
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-538-1995 (O&M)
                                                                         Date of decision : 16.04.2024

                            Khalsa Iron & Steel Rolling Mills                             ... Appellant(s)
                                                                Versus
                            Punjab State Electricity Board and Others                   ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :   None for the appellant.
                                        Mr. Abhinav Chodha, Advocate for the respondent-PSEB.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 03.11.2023 notices were issued to the parties.

As per the office report, the appellant-firm is stated to have closed. 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. 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.

                            16.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.