Smt Bhagti vs Smt Gopali Devi And Ors
2024 Latest Caselaw 10172 P&H

Punjab-Haryana High Court

Smt Bhagti vs Smt Gopali Devi And Ors on 10 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            204             IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                         AT CHANDIGARH

                                                                           RSA-2050-1995 (O&M)
                                                                           Date of Decision : 10.05.2024

                            Bhagti                                                        ..... Appellant(s)
                                                                 Versus
                            Gopali Devi and Ors.                                        ..... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None.

                            ALKA SARIN, J. (Oral)

1. Vide order dated 03.11.2023 notice was issued to the appellant.

As per the office report, the sole appellant remains 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.

2. 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.