Krishan vs Muni & Ohters
2024 Latest Caselaw 10842 P&H

Punjab-Haryana High Court

Krishan vs Muni & Ohters on 4 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         221                                             RSA-2643-1996 (O&M)
                                                                         Date of Decision : 04.07.2024
                         KRISHAN                                                             .... Appellant

                                                              VERSUS

                         MUNI & OTHERS                                                    .... Respondents
                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
                         Present :      None.

                                        Respondents No.2, 3, 4, 6 and 8 proceeded against ex parte
                                        vide order dated 31.03.1997.

                                        Service of respondent No.7 dispensed with
                                        vide order dated 31.03.1997.

                         ALKA SARIN, J. (ORAL)

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

11.03.2024 notice was issued to the appellant. As per the Office report,

notice issued to the appellant has been received back duly served. However,

no one has put in appearance on behalf of the appellant 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.

                         04.07.2024                                            (ALKA SARIN)
                         Aman Jain                                                JUDGE
                                    NOTE:       Whether speaking/non-speaking: Speaking
                                                Whether reportable: Yes/No



integrity of this judgment/order.