Harminde Kaur vs Santokh Singh
2024 Latest Caselaw 5687 P&H

Punjab-Haryana High Court

Harminde Kaur vs Santokh Singh on 13 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                               2024:PHHC:036325

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                      218
                                                                    RSA-3313-1997 (O&M)
                                                                    Date of decision : 13.03.2024

                      Harvinder Kaur                                                ... Appellant(s)
                                                         Versus
                      Santokh Singh                                                ...Respondent(s)

                      CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                      Present :    Ms. Harveen Kaur, Advocate for the appellant.

                      ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1997. Vide order dated 05.01.2024, notices were issued to the parties. As per the service report, the appellant is married and residing with her in-laws. Respondent is stated to have been residing abroad. 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.

2. Learned counsel for the appellant states that despite her best efforts she is unable to contact the appellant and pleads no instructions in the matter.

3. In view thereof, this Court is left with no other option but to dismiss the present appeal for non-prosecution.

4. Dismissed for non-prosecution with liberty to revive in case anything survives in the matter. Pending applications, if any, also stand disposed off.

                      13.03.2024                                             (ALKA SARIN)
                      Ankur                                                     JUDGE

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