Punjab-Haryana High Court

M/S Sweety Radio Etc vs Pb.& Sind Bank Etc on 3 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:061609

                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                           212                                          RSA No.2113 of 1997 (O&M)
                                                                        Date of Decision : 03.05.2024


                           M/s Sweety Radio and Another                                     ....Appellants

                                                             VERSUS

                           Punjab and Sind Bank and Another                                ....Respondents


                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                           Present :    None.

                           ALKA SARIN, J. (Oral)

1. Present appeal pertains to the year 1997. Vide order dated 15.12.2023 fresh notices were issued to the appellants as well as respondent No.1. As per office report, appellant Nos.1 and 2 remain unserved for want of complete address. Respondent No.1 also remains unserved. None has put in appearance on behalf of the appellants. This is the only address of the appellants available in the memo of parties as well as in the judgments of the Courts.

2. In view of the above, this Court is left with no other option but to dismiss the present appeal for non-prosecution.

3. Dismissed for non-prosecution with liberty to revive in case anything survives in the matter. Pending applications, if any, also stand disposed off.




                           03.05.2024                                                ( ALKA SARIN )
                           jk                                                            JUDGE

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

authenticity of this order/judgment