Surjit Kaur vs Santokh Singh And Ors
2024 Latest Caselaw 6086 P&H

Punjab-Haryana High Court

Surjit Kaur vs Santokh Singh And Ors on 18 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:038595

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         209                                           RSA-2332-1995 (O&M)
                                                                       Date of Decision : 18.03.2024

                         SURJIT KAUR AND ANR                                             .... Appellants

                                                            VERSUS

                         SANTOKH SINGH & ORS.                                          .... Respondents


                         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

08.11.2023 notices were issued to the appellants as well as the respondents.

As per the Office report, notices issued to the appellants have been received

back unserved with the report that the appellants are married. Notice issued

to respondent No.1 has been received back unserved with the report that the

said respondent is not residing at the given address. Respondent No.2 is

stated to have died. Notices issued to respondents No.3 and 4 have been

received back unserved with the report that the said respondents are married.

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

service of the appellants 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.

209 RSA-2332-1995 (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.