Abdul Khalik vs Shiv Hari And Others
2024 Latest Caselaw 5957 P&H

Punjab-Haryana High Court

Abdul Khalik vs Shiv Hari And Others on 15 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                2024:PHHC:037850
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                     207
                                                                        RSA-2061-1996 (O&M)
                                                                    Date of decision : 15.03.2024

                     Abdul Khalik @ Abdul Aziz                                   ... Appellant(s)
                                                        Versus
                     Shiv Hari and Others                                       ...Respondent(s)


                     CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                     Present :     None.



                     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 sole appellant and respondents No.1 and 2 could not be

effected due to incomplete address. These are the only addresses which were

given in the memo of parties and in the judgments and decrees 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.

                     15.03.2024                                            (ALKA SARIN)
                     Ankur                                                    JUDGE

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