Charanjit Singh vs Mohit
2024 Latest Caselaw 9247 P&H

Punjab-Haryana High Court

Charanjit Singh vs Mohit on 30 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:059172
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                         248-A                                          FAO-4968-2013 (O&M)
                                                                        Date of Decision : 30.04.2024

                         CHARANJIT SINGH                                                   .... Appellant
                                                             VERSUS
                         MOHIT                                                           .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None for the appellant.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 2013. No one has been

appearing on behalf of the appellant since 30.05.2017. Vide order dated

18.11.2019 notice was issued to the appellant.

2. As per the Office report, notice issued to the appellant has been

received back with the report that he is not residing at the given address.

There is no other address available with the Court for effecting service of the

appellant except the one mentioned in the memo of parties and in the award

passed by the Tribunal concerned and is the same on which the notice was

sent.

3. In view thereof, this Court is left with no other option but to

dismiss the present appeal for non-prosecution.

4. Dismissed for non-prosecution with liberty to revive in case

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

disposed off.

                         30.04.2024                                           (ALKA SARIN)
                         Aman Jain                                               JUDGE
                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: YES/NO




integrity of this judgment/order.