Satinder Lal vs Pishora Singh
2024 Latest Caselaw 8845 P&H

Punjab-Haryana High Court

Satinder Lal vs Pishora Singh on 25 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:056824
                            217
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                        RSA-2215-1997 (O&M)
                                                                        Date of decision : 25.04.2024

                            Satinder Lal                                                ... Appellant(s)
                                                               Versus
                            Pishora Singh and Others                                   ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :      None for the appellant.
                                           Mr. H.S. Deol, Advocate for respondent No.2-PSPCL.


                            ALKA SARIN, J. (ORAL)

1. Vide order dated 18.12.2023 notices were issued to the

appellant as well as respondent Nos.1 and 2. As per the office report, the

sole appellant remains unserved as he is stated to have sold the house and

not residing at the given 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.

                            25.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.