Krishan Etc vs Sh. Dewan Singh Etc
2024 Latest Caselaw 10744 P&H

Punjab-Haryana High Court

Krishan Etc vs Sh. Dewan Singh Etc on 3 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         210-A                                                 RSA-805-1996 (O&M)
                                                                               Date of Decision : 03.07.2024
                         KRISHNA AND ORS.                                                      .... Appellants

                                                                   VERSUS

                         DEWAN SINGH AND ORS.                                                 .... Respondents
                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
                         Present :          None.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1996. Vide order dated

09.01.2024 fresh notices were issued to the parties. As per the Office report,

notices issued to the appellants and respondent No.1 have been received

back duly served. However, no one has appeared on their behalf despite

service. It appears that the appellants are not interested in pursuing the

present appeal. Notice issued to respondent No.2 has been received back

unserved due to incomplete address. Notice issued to respondents No.3 to 9

have not been received back served or otherwise.

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.