Punjab Singh vs Chander Bhan
2024 Latest Caselaw 8464 P&H

Punjab-Haryana High Court

Punjab Singh vs Chander Bhan on 22 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                              2024:PHHC:054296

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                     213
                                                                         RSA-1991-1995 (O&M)
                                                                     Date of decision : 22.04.2024

                     Punjab Singh                                                  ... Appellant(s)

                                                        Versus

                     Chander Bhan and Others                                     ...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

16.12.2023 notices were issued to the parties. As per the service report, sole

appellant is stated to have left the place. This is the only address which was

given in the memo of parties and in the judgments and decrees passed by the

Trial Court and the First Appellate Court. Respondent No.1 is stated to have

died. Respondents No.2 to 5 stand duly served. 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