Dilbagh Singh vs Balwinder Singh And Others
2024 Latest Caselaw 10742 P&H

Punjab-Haryana High Court

Dilbagh Singh vs Balwinder Singh And Others on 3 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         207                                           RSA-863-1995 (O&M)
                                                                       Date of Decision : 03.07.2024

                         DILBAG SINGH                                                     .... Appellant

                                                            VERSUS

                         BALWINDER SINGH & ORS.                                        .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None.

                                        Respondent No.2 and 4 deleted from the array of parties
                                        vide order dated 24.07.1996.

                         ALKA SARIN, J. (ORAL)

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

18.04.2024 fresh notices were issued to the parties. As per the Office report,

notices issued to the appellant and respondents No.3, 5 and 6 have been

received back unserved due to incomplete 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 judgments and decrees passed

by the Courts below and is the same on which the notice was sent.

Respondent No.1 stands duly served however, no one has put in appearance

on his behalf despite service.

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

dismiss the present appeal for non-prosecution.

integrity of this judgment/order.

207 RSA-863-1995 (O&M) -2-

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.