Citation : 2024 Latest Caselaw 5392 P&H
Judgement Date : 11 March, 2024
2024:PHHC:034538
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
222
RSA-784-1996 (O&M)
Date of decision : 11.03.2024
Surjit Singh ... Appellant(s)
Versus
Pritam Kaur ...Respondent(s)
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : None for the appellant.
Mr. Amardeep Singh Gill, Advocate for the respondent.
ALKA SARIN, J. (ORAL)
1. The present appeal pertains to the year 1996. Vide order dated
15.11.2023 notices were issued to the parties. As per the service report,
service of the appellant could not be effected due to incomplete address.
This is the only address which was given in the memo of parties and in the
judgment and decree passed by the Trial Court and the First Appellate Court.
No one has put in appearance on behalf of the appellant.
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.
11.03.2024 (ALKA SARIN)
Ankur JUDGE
NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO
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