Pawan Kukmar vs Dewat Ram Etc
2024 Latest Caselaw 10740 P&H

Punjab-Haryana High Court

Pawan Kukmar vs Dewat Ram Etc on 3 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                         208                                           RSA-941-1995 (O&M)
                                                                       Date of Decision : 03.07.2024
                         PAWAN KUKMAR                                                     .... Appellant
                                                            VERSUS
                         DEWAT RAM AND ORS.                                            .... Respondents
                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
                         Present :    None.

                                      Respondents No.3 and 4 proceeded against ex parte
                                      vide order dated 30.08.1995.

                                      Service of respondents No.5, 6 and 7 dispensed with
                                      vide order dated 09.10.1995.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1995. Vide order dated

29.11.2023 fresh notices were issued to the appellant and respondents No.1

and 2. As per the Office report, notices issued to the appellant and

respondents No.1 and 2 have been received back duly served. However, no

one has appeared on their behalf despite service. It appears that the appellant

is not interested in pursuing the present appeal.

2. In view thereof, 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.

                         03.07.2024                                        (ALKA SARIN)
                         Aman Jain                                             JUDGE
                               NOTE:          Whether speaking/non-speaking: Speaking
                                              Whether reportable: Yes/No



integrity of this judgment/order.