Smt.Sarita vs Market Committee And Others
2024 Latest Caselaw 9081 P&H

Punjab-Haryana High Court

Smt.Sarita vs Market Committee And Others on 29 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                2024:PHHC:058508

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        203                                          RSA No.2608 of 1995 (O&M)
                                                                     Date of Decision : 29.04.2024

                        Smt.Sarita                                                      ....Appellant
                                                          VERSUS
                        Market Committee and Another                                  ....Respondents

                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    None for the appellant.

                                     Mr. Vivek Dahiya, Advocate for
                                     Dr. Puneet Kaur Sekhon, Advocate for the respondents.

                        ALKA SARIN, J. (Oral)

1. Present appeal pertains to the year 1995. Vide order dated

06.11.2023 fresh notice was issued to the appellant. As per office report, the

appellant remains unserved due to incomplete address. 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 ) 29.04.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment