Punjab-Haryana High Court

Ramesh Chander vs Rattan Chand on 3 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                             2024:PHHC:061605

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                     230
                                                                        RSA-3514-1999 (O&M)
                                                                    Date of decision : 03.05.2024

                     Ramesh Chander                                               ... Appellant(s)

                                                        Versus

                     Rattan Chand and Others                                    ...Respondent(s)

                     CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                     Present :     None for the appellant.

                                   Mr. A.P.S. Rehan, Advocate for respondent Nos.2 and 3.

                     ALKA SARIN, J. (ORAL)

1. As per the service report the sole appellant was not found

residing at the given address. Respondent No.1 has died. Mr. A.P.S. Rehan,

Advocate has put in appearance on behalf of respondent Nos.2 and 3 and has

filed his power of attorney, which is taken on record. This is the only

address which was given in the memo of parties and in the judgments and

decrees passed by 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.




                     03.05.2024                                            (ALKA SARIN)
                     Ankur                                                    JUDGE

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