Krishna vs Jagdish
2024 Latest Caselaw 8330 P&H

Punjab-Haryana High Court

Krishna vs Jagdish on 20 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                 2024:PHHC:053371

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        112                                          RSA No.197 of 1993
                                                                     Date of Decision : 20.04.2024

                        Krishna                                                         ....Appellant
                                                          VERSUS
                        Jagdish                                                        ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    None for the appellant.

                                     Mr. Nipun Verma, Advocate for
                                     Mr. Mani Ram Verma, Advocate for the respondent.

                        ALKA SARIN, J. (Oral)

1. Present appeal pertains to the year 1993. On 13.03.2023 notice

was issued 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.

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 liberty with liberty to revive in

case anything survives in the matter. Pending applications, if any, also stand

disposed off.

( ALKA SARIN ) 20.04.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment