Surat Singh vs Kehar Singh
2024 Latest Caselaw 5738 P&H

Punjab-Haryana High Court

Surat Singh vs Kehar Singh on 13 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:036266
                            208
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                        RSA-496-1996 (O&M)
                                                                        Date of decision : 13.03.2024

                            Surat Singh and Others                                       ... Appellant(s)
                                                              Versus
                            Kehar Singh (deceased) through LRs                         ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :   None.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 07.12.2023 notice was issued to the parties.

As per the office report the appellants remain unserved as no such persons

were found residing at the given address. This is the only address which was

given in the memo of parties. No one has put in appearance on behalf of the

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

dismiss the present appeal for non-prosecution.

2. 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 )
                            Yogesh Sharma                                    JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment.