Harminder Singh vs Hindustan Commerical Bank
2024 Latest Caselaw 10103 P&H

Punjab-Haryana High Court

Harminder Singh vs Hindustan Commerical Bank on 9 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                     137
                                                                        RSA-2265-1992 (O&M)
                                                                    Date of decision : 09.05.2024

                     Harminder Singh                                              ... Appellant(s)
                                                        Versus
                     Hindustan Commercial Bank                                  ...Respondent(s)

                     CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                     Present :      None.

                     ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1992. Vide order dated 22.03.2024 notice was issued to the sole appellant. As per the service report, the appellant remains unserved due to incomplete address. The respondent also remains unserved as he is stated to have retired from the Bank. This is the only address 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.

2. 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