Punjab-Haryana High Court

Municipal Committee Derabasi vs Prem Chand Etc on 1 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:060037
                            132
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          RSA-1558-1990 (O&M)
                                                                          Date of decision : 01.05.2024

                            Municipal Committee Dera Basi                                   ... Appellant(s)
                                                                Versus
                            Prem Chand and Others                                         ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    None.



                            ALKA SARIN, J. (ORAL)

1. As per the office report, the sole appellant stands duly served.

Respondent Nos.1 to 3 remain unserved due to incomplete addresses. No

one has put in appearance on behalf of the appellant despite service. It

appears that the appellant is not interested in pursuing the present appeal. 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.