Sita Ram vs Smt. Rukma Etc
2024 Latest Caselaw 14418 P&H

Punjab-Haryana High Court

Sita Ram vs Smt. Rukma Etc on 12 August, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        207                                          RSA-1234-1995 (O&M)
                                                                     Date of Decision : 12.08.2024


                        Sita Ram and Others                                            ....Appellants

                                                           VERSUS

                        Smt. Rukma and Another                                       ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :       None for the appellants.

                                     Mr. G.S. Aulakh, Advocate for
                                     Mr. Hitesh Malik, Advocate for respondent No.1.


                        ALKA SARIN, J. (Oral)

1. Present appeal pertains to the year 1995. Vide order dated 19.10.2023 fresh notices were issued to the appellants as well as the respondents. As per the office report, the appellants remain unserved due to incomplete address. Respondent Nos.1 and 2 are stated to have died, however, Mr. G.S. Aulakh, Advocate has put in appearance on behalf of respondent No.1. There is no other address of the appellants 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 ) 12.08.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

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