Punjab-Haryana High Court

Ashok Khema vs Council For The Indian School Cert on 1 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:060071
                            221
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         RSA-2013-1997 (O&M)
                                                                         Date of decision : 01.05.2024


                            Ashok Khema
                                                                                          ... Appellant(s)
                                                               Versus
                            Council for the Indian School Certificate
                            Examination & Anr.                                          ... Respondent(s)

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :   None.


                            ALKA SARIN, J. (ORAL)

1. Vide order dated 15.12.2023 notices were issued to the appellant and the respondents. As per the office report, the sole appellant remains unserved with the report that he was relieved from the post of Registrar on 14.11.1996. Notices issued to the respondents have not been received back either served or otherwise. This is the only address of the appellant 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.




                            01.05.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.