Randhir Singh & Ors vs Jagat Singh
2024 Latest Caselaw 10528 P&H

Punjab-Haryana High Court

Randhir Singh & Ors vs Jagat Singh on 1 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            202
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                                  RSA-521-1995 (O&M)
                                                                            Date of Decision : 01.07.2024

                            Randhir Singh & Anr.                                         ........Appellant(s)
                                                                VERSUS
                              Jagat Singh & Ors.                                       ........Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None for the appellants.
                                            Mr. Deepak Singh Saini, Advocate for respondent No.1.


                            ALKA SARIN, J. (Oral)

1. Vide order dated 19.10.2023 notices were issued to the parties.

As per the office report, the appellants remain unserved due to incomplete

address. This is the only address which was given in the memo of parties as

well as in the judgments and decrees of both the Courts. Today none 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.

                            01.07.2024                                          (ALKA SARIN)
                            Yogesh Sharma                                          JUDGE

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

integrity of this order/judgment.