Punjab-Haryana High Court

Mohan Lal vs Om Parkash on 6 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                     242
                                                                         RSA-4209-1999 (O&M)
                                                                     Date of decision : 06.05.2024

                     Mohan Lal                                                     ... Appellant(s)
                                                        Versus
                     Om Parkash and Another                                      ...Respondent(s)

                     CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                     Present :     None.

                     ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1999. Counsel earlier representing the appellant is reported to have died. As per the service report, service upon appellant could not be effected due to incomplete address. None has put in appearance on behalf of respondent No.1. Respondent No.2 stand duly served. There is no other address available with the Court for effecting service of the appellant except the one mentioned in the memo of parties and in the judgments and decrees passed by the Trial Court and the First Appellate Court and is the same on which the notice was sent. 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.



                     06.05.2024                                             (ALKA SARIN)
                     Ankur                                                     JUDGE

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