Jangir Singh vs Gram Panchayat
2024 Latest Caselaw 10174 P&H

Punjab-Haryana High Court

Jangir Singh vs Gram Panchayat on 10 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                            201                                       RSA-1954-1995 (O&M)
                                                                      Date of Decision : 10.05.2024

                             Jangir Singh                                                  ..... Appellant(s)
                                                                VERSUS
                              Gram Panchayat                                             ..... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None for the appellant.
                                            Mr. Ankush Singla, Advocate for the respondent.



                            ALKA SARIN, J. (Oral)

1. Vide order dated 03.11.2023 notices were issued to the parties.

As per the office report, the sole appellant remains unserved as he is stated

to have left the given 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.