Chanderpati vs Balbir Singh And Ors
2024 Latest Caselaw 8702 P&H

Punjab-Haryana High Court

Chanderpati vs Balbir Singh And Ors on 24 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:055893
                            202
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-2538-1995 (O&M)
                                                                          Date of decision : 24.04.2024

                            Chander Pati                                                   ... Appellant(s)
                                                                 Versus
                            Balbir Singh & Ors.                                          ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :      None for the appellant.
                                           Mr. Gurdarshan Singh Sidhu, Advocate
                                           for respondent Nos.2 and 3.


                            ALKA SARIN, J. (ORAL)

1. Vide order dated 07.03.2024 notices were issued to the parties.

As per the office report, the sole appellant remains unserved due to

incomplete address. Respondent No.1 is stated to have died. 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.

                            24.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.