Jagjit Singh vs Dharminder Goyal
2024 Latest Caselaw 8421 P&H

Punjab-Haryana High Court

Jagjit Singh vs Dharminder Goyal on 22 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:054123
                            226
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-2390-1996 (O&M)
                                                                         Date of decision : 22.04.2024

                            Jagjit Singh                                                  ... Appellant(s)
                                                               Versus
                            Dharminder Goyal                                            ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :      None.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 28.11.2023 notices were issued to the

appellant and the respondent. As per the office report, both the appellant and

the respondent remain unserved as they were not found residing at the given

addresses. This is the only address of the appellant 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.

                            22.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.