(O&M) Nawab Kaur vs Dharam Etc
2024 Latest Caselaw 10101 P&H

Punjab-Haryana High Court

(O&M) Nawab Kaur vs Dharam Etc on 9 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                     216
                                                                         RSA-4617-1999 (O&M)
                                                                     Date of decision : 09.05.2024

                     Nawab Kaur                                                    ... Appellant(s)
                                                        Versus
                     Dharam and Others                                           ...Respondent(s)

                     CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                     Present :     Mr. Abhilaksh Grover, Advocate for the appellant.
                                   Mr. B.R. Rana, Advocate for respondents No.1 to 4.

                     ALKA SARIN, J. (ORAL)

1. Learned counsel for the parties state that they have no

instructions in the matter.

2. As per the service report, appellant was not found residing at

the given address. This is the only address of the appellant which was given

in the memo of parties and in the judgments and decrees passed by both the

Courts. 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.

                     09.05.2024                                             (ALKA SARIN)
                     Ankur                                                     JUDGE

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