Ali Mohammad vs Radhey Shayam Etc
2024 Latest Caselaw 10063 P&H

Punjab-Haryana High Court

Ali Mohammad vs Radhey Shayam Etc on 9 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         224                                           RSA-3869-1998 (O&M)
                                                                       Date of Decision : 09.05.2024

                         ALI MOHAMMAD                                                       .... Appellant

                                                            VERSUS

                         RADHEY SHAYAM AND ANR                                           .... Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Akshat Mittal, Advocate for
                                        Mr. Rajinder Goel, Advocate for the appellant.

                                        Mr. Nitish Sharma, Advocate for the respondents.

                         ALKA SARIN, J. (ORAL)

1. Learned counsel appearing on behalf of the appellant states that

he has no instructions in the matter.

2. The present appeal pertains to the year 1998. Vide order dated

07.03.2024 notice was issued to the appellant. As per the Office report,

notice issued to the sole appellant has been received back unserved with

remarks 'incomplete address'. There is no other address available with the

Court for effecting service of the appellant 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 notice was 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.

224 RSA-3869-1998 (O&M) -2-

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

anything survives in the matter. Pending applications, if any, also stand

disposed off.

                         09.05.2024                                      (ALKA SARIN)
                         Aman Jain                                          JUDGE
                                      NOTE:      Whether speaking/non-speaking: Speaking
                                                 Whether reportable: Yes/No







integrity of this judgment/order.