Sharanjit Kaur Etc vs Harjinder Singh Etc
2024 Latest Caselaw 9077 P&H

Punjab-Haryana High Court

Sharanjit Kaur Etc vs Harjinder Singh Etc on 29 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                2024:PHHC:058423
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                     237
                                                                        FAO-2268-2004 (O&M)
                                                                    Date of decision : 29.04.2024

                     Sharanjit Kaur and Another                                   ... Appellant(s)

                                                        Versus

                     Harjinder Singh and Others                                  ...Respondent(s)

                     CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                     Present :     None for the appellants.

                                   Mr. Aryaman Thakur, Advocate for
                                   Mr. Chetan Slathia, Advocate for respondents No.4 to 6, 7 to 9.

                     ALKA SARIN, J. (ORAL)

1. Vide order dated 05.01.2024 notices were issued to the learned

counsel for the appellants as well as to the appellants. As per the service

report, service upon appellants could not be effected due to incomplete

address. 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. No one has put in appearance on behalf of the appellants.

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.

                     29.04.2024                                            (ALKA SARIN)
                     Ankur                                                    JUDGE

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