Surinder Kumar vs Sawan Singh
2024 Latest Caselaw 4957 P&H

Punjab-Haryana High Court

Surinder Kumar vs Sawan Singh on 5 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:031432

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                         214                                           RSA-598-1996 (O&M)
                                                                       Date of Decision : 05.03.2024
                         SURINDER KUMAR                                                    .... Appellant

                                                            VERSUS

                         SAWAN SINGH THROUGH HIS LRS                                    .... Respondents
                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
                         Present :      None for the appellant.

                                        Mr. Baljinder Singh Khaira, Advocate for the respondents.

                         ALKA SARIN, J. (ORAL)

1. Mr. Baljinder Singh Khaira, Advocate has put in appearance on

behalf of the respondents and has filed his memo of appearance. The same is

taken on record.

2. Vide order dated 21.11.2023 notices were issued to the

appellant as well as the respondents. As per the Office report, notices issued

to the appellant remain unserved due to incomplete address.

3. The said address is the only address available in the memo of

parties and in the judgments passed by the Trial Court and the First

Appellate Court and the same are the one on which the notices were sent.

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

dismiss the present appeal for non-prosecution.

5. Dismissed for non-prosecution with liberty to revive in case

anything survives. Pending applications, if any, also stand disposed off.

                         05.03.2024                                          (ALKA SARIN)
                         Aman Jain                                              JUDGE
                                    NOTE:     Whether speaking/non-speaking: Speaking
                                              Whether reportable: YES/NO



integrity of this judgment/order.