Subhash Jain vs Jagir Singh
2024 Latest Caselaw 8839 P&H

Punjab-Haryana High Court

Subhash Jain vs Jagir Singh on 25 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:056812

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        137                                           RSA No.395 of 1993 (O&M)
                                                                      Date of Decision : 25.04.2024

                        Subhash Jain                                                     ....Appellant

                                                           VERSUS

                        Jagir Singh                                                    ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :     None for the appellant.

                                      Ms. Gauri C. Kaushal, Advocate for
                                      Mr. Anurag Chopra, Advocate for the respondent.

                        ALKA SARIN, J. (Oral)

1. Fresh notice was issued to the appellant. As per office report,

the appellant is stated to be not residing at the given address as stated by

Sarpanch. There is no other address of the appellant available except for the

one as mentioned in the memo of parties as well as in the judgments of the

Courts.

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 with liberty to revive in case

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

disposed off.

( ALKA SARIN ) 25.04.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment