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Raj Kumar vs Bhagwant Singh Cheema
2024 Latest Caselaw 5393 P&H

Citation : 2024 Latest Caselaw 5393 P&H
Judgement Date : 11 March, 2024

Punjab-Haryana High Court

Raj Kumar vs Bhagwant Singh Cheema on 11 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                              2024:PHHC:034550

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                      237
                                                                          RSA-506-1997 (O&M)
                                                                      Date of decision : 11.03.2024

                      Raj Kumar                                                    ... Appellant(s)

                                                        Versus

                      Bhagwant Singh Cheema                                       ...Respondent(s)

                      CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                      Present :    None for the appellant.

                                   Respondent proceeded ex parte vide order dated 15.05.1997.

                      ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1997. Vide order dated

05.12.2023 notice was issued to the sole appellant. As per the service report,

service 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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