Punjab-Haryana High Court

Daljit Singh vs Punjab And Sind Bank on 1 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:060215

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        248                                           RSA No.3151 of 1999 (O&M)
                                                                      Date of Decision : 01.05.2024

                        Daljit Singh and Others                                          ....Appellants

                                                          VERSUS

                        Punjab and Sind Bank and Others                               ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    None for the appellants.

                                     Mr. I.P. Singh, Advocate for respondent No.1.

                                     Mr. Gaurav Vir Singh Behl, Advocate for
                                     Mr. S.S. Behl, Advocate for respondent Nos.2 to 4 and 6 to 8.

                                     None for respondent No.5.


                        ALKA SARIN, J. (Oral)

1. Present appeal pertains to the year 1999. Fresh notices were

issued to the appellants. As per office report, appellant No.1 remains

unserved due to incomplete details. Appellant Nos. 2, 6 and 7 are stated to

have died. Appellant Nos.3 to 5 remain unserved with the report that they

were not found at the time of service. Appellant Nos.8 to 11 remain

unserved with the report that they are not residing at the given address.

2. None has put in appearance on behalf of the appellants. Even

none has come forward on behalf of the legal representatives of the

deceased-appellants for being impleaded as party. There is no other address

of the appellants available except for the one mentioned in the memo of

parties as well as in the judgments of the Courts.

integrity of this order/judgment