Bhagwan Singh vs Gurmit Kaur
2024 Latest Caselaw 8463 P&H

Punjab-Haryana High Court

Bhagwan Singh vs Gurmit Kaur on 22 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                2024:PHHC:054290
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                     204
                                                                         RSA-576-1995 (O&M)
                                                                    Date of decision : 22.04.2024

                     Bhagwan Singh                                                ... Appellant(s)

                                                       Versus

                     Gurmit Kaur                                                 ...Respondent(s)

                     CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                     Present :     None.

                     ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1995. Vide order dated

18.12.2023 notices were issued to the parties. As per the service report, both

the appellant as well as the respondent remain unserved due to incomplete

addresses. This is the only address of the appellant which was given in the

memo of parties and in the judgments and decrees passed by the Trial Court

and the First Appellate Court. No one has put in appearance on behalf of the

appellant. 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)
                     Ankur                                                JUDGE

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