H.S.E.B vs Raj Kumar
2024 Latest Caselaw 6084 P&H

Punjab-Haryana High Court

H.S.E.B vs Raj Kumar on 18 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:038594

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         207                                           RSA-1446-1995 (O&M)
                                                                       Date of Decision : 18.03.2024

                         H.S.E.B. AND ORS                                               .... Appellants

                                                            VERSUS

                         RAJ KUMAR                                                      .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None for the appellants.


                         ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1995. Vide order dated

09.11.2023 notices were issued to the appellants as well as the sole

respondent. As per the Office report, notice issued to appellant No.1 has

been received back unserved with the report that the Office has been shifted.

Appellant No.2 and the sole respondent stand duly served. Notice issued to

appellant No.3 has been received back unserved with the report that the

address is in Nuh and not in Gurgaon.

2. No one has appeared on behalf of appellant No.2 despite

service. There is no other address available with the Court for effecting

service of appellants No.1 and 3 except the one mentioned in the memo of

parties and in the judgments and decrees passed by the Courts below and is

the same on which the notices were sent.

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

dismiss the present appeal for non-prosecution.

integrity of this judgment/order.

207 RSA-1446-1995 (O&M) -2-

4. Dismissed for non-prosecution with liberty to revive in case

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

                         18.03.2024                                        (ALKA SARIN)
                         Aman Jain                                            JUDGE
                                      NOTE:        Whether speaking/non-speaking: Speaking
                                                   Whether reportable: YES/NO







integrity of this judgment/order.