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M/S Ravinder Singh vs Niranjan Singh
2024 Latest Caselaw 10381 P&H

Citation : 2024 Latest Caselaw 10381 P&H
Judgement Date : 14 May, 2024

Punjab-Haryana High Court

M/S Ravinder Singh vs Niranjan Singh on 14 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                     215
                                                                         RSA-379-1996 (O&M)
                                                                    Date of decision : 14.05.2024

                     M/s Ravinder Singh Gurmeet Singh                                ... Appellant(s)
                                                    Versus
                     Niranjan Singh and Another                                 ...Respondent(s)

                     CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                     Present :     None for the appellant.

                                   Mr. Sandeep Khunger, Advocate and
                                   Mr. Saksham Khunger, Advocate for the respondents.

                     ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1996. Vide order dated 12.03.2024 notice was issued to the appellant. As per the service report, appellant remains unserved due to incomplete address. There is no other address available with the Court for effecting service of the appellant except the one mentioned in the memo of parties and in the judgments and decrees passed by the Trial Court and the First Appellate Court and is the same on which the notice was sent. 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.




                     14.05.2024                                       (ALKA SARIN)
                     Ankur                                                JUDGE

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

 
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