Avtar Singh vs Mehnga Singh
2024 Latest Caselaw 10844 P&H

Punjab-Haryana High Court

Avtar Singh vs Mehnga Singh on 4 July, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         220-A                                         RSA-2613-1996 (O&M)
                                                                       Date of Decision : 04.07.2024


                         AVTAR SINGH                                                       .... Appellant

                                                            VERSUS

                         MEHNGA SINGH                                                   .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Kanwaljit Singh, Senior Advocate with
                                        Ms. Navyuggeet Brar, Advocate for the appellant.

                         ALKA SARIN, J. (ORAL)

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

29.11.2023 fresh notice was issued to the appellant as well as the respondent

as learned counsel appearing on behalf of the appellant had stated that he

had no instructions. As per the Office report, notice issued to the appellant

has been received back unserved due to incorrect 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 notices were sent.

Notice issued to the respondent has been received back with report that the

said respondent has since died.

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.

220-A RSA-2613-1996 (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.

                         04.07.2024                                        (ALKA SARIN)
                         Aman Jain                                            JUDGE

                                    NOTE:    Whether speaking/non-speaking: Speaking
                                                  Whether reportable: Yes/No







integrity of this judgment/order.