Kidar Nath vs Hem Raj
2024 Latest Caselaw 10745 P&H

Punjab-Haryana High Court

Kidar Nath vs Hem Raj on 3 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         203                                            RSA-230-1995 (O&M)
                                                                        Date of Decision : 03.07.2024

                         KIDAR NATH                                                        .... Appellant

                                                             VERSUS

                         HEM RAJ                                                        .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Dhruv Kaushik, Advocate for
                                        Mr. J.P. Jangu, Advocate for the appellant.

                                        Mr. Puneet Jindal, Senior Advocate with
                                        Mr. Puneet Bhushan, Advocate for the respondent.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1995. On the previous

date i.e. 06.05.2024 fresh notice was issued to the appellant returnable today.

As per the Office report, notice issued to the appellant has been received

back unserved with report that he is not residing at the given address for the

last 3-4 years. 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.

2. Today learned counsel appearing on behalf of the appellant

states that he has not been able to contact the appellant despite his best

efforts.

integrity of this judgment/order.

203 RSA-230-1995 (O&M) -2-

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

dismiss the present appeal for non-prosecution.

4. 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.