Ajaib Kaur vs Gurnam Kaur
2024 Latest Caselaw 6224 P&H

Punjab-Haryana High Court

Ajaib Kaur vs Gurnam Kaur on 19 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                 2024:PHHC:039650

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        206                                          RSA No.1494 of 1995 (O&M)
                                                                     Date of Decision : 19.03.2024

                        Ajaib Kaur and Another                                          ....Appellants
                                                          VERSUS
                        Gurnam Kaur                                                   ....Respondent

                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :    None.

                        ALKA SARIN, J. (Oral)

1. The present appeal pertains to the year 1995. None has put in

appearance on behalf of the appellants. Vide order dated 09.11.2023 notices

were issued to the parties. As per office report, the appellants are not

residing at the given address and the sole respondent is stated to have died.

This is the only address of the appellants available in the memo of parties as

well as in the judgments of the Courts.

2. In view of the above, 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.

( ALKA SARIN ) 19.03.2024 JUDGE jk

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

integrity of this order/judgment