(O&M) Gaurav Kumar vs Vijay Pal & Ors
2024 Latest Caselaw 5953 P&H

Punjab-Haryana High Court

(O&M) Gaurav Kumar vs Vijay Pal & Ors on 15 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:037826

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                         538                                            FAO-455-2011 (O&M)
                                                                        Date of Decision : 15.03.2024
                         GAURAV KUMAR                                                      .... Appellant

                                                             VERSUS

                         VIJAY PAL & ORS.                                               .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
                         Present :      None for the appellant.

                                        None for respondents No.1 and 2.

                                        Mr. R.C. Gupta, Advocate for respondent No.3.

                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 2011. Vide order dated

25.01.2024 notice was issued to the appellant.

2. As per the Office report, notice issued to the appellant has been

received back unserved with the report that the appellant is not residing at

the given address. The said address is the only address available with the

Court and in the award passed by the Tribunal concerned and is the one on

which the notice was sent. It appears that the appellant is not interested in

pursuing the present appeal.

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

                         15.03.2024                                         (ALKA SARIN)
                         Aman Jain                                             JUDGE
                                        NOTE:       Whether speaking/non-speaking: Speaking
                                                    Whether reportable: YES/NO



integrity of this judgment/order.