Pritam Singh vs Mohinder Singhetc
2024 Latest Caselaw 10144 P&H

Punjab-Haryana High Court

Pritam Singh vs Mohinder Singhetc on 10 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            214             IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                         AT CHANDIGARH

                                                                           RSA-2068-1997 (O&M)
                                                                           Date of Decision : 10.05.2024

                            Pritam Singh                                                 ........Appellant(s)
                                                                 Versus
                            Mohinder Singh and Anr.                                    ........Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       Ms. Manveen Pheruman, Advocate for the appellant.
                                            None for the respondents.



                            ALKA SARIN, J. (Oral)

1. Learned counsel for the appellant states that she has no instructions in the matter.

2. Vide order dated 15.12.2023 notices were issued to the parties. As per the office report, the sole appellant as well as respondent Nos.1 and 2 remain unserved due to incomplete address. This is the only address which was given in the memo of parties as well as in the judgments and decrees of 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.

                            10.05.2024                                      (ALKA SARIN)
                            Yogesh Sharma                                       JUDGE

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

integrity of this order/judgment.