Punjab-Haryana High Court

Jagdish Singh vs Bakshish Singh on 7 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            207
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                           RSA-1656-1995 (O&M)
                                                                           Date of decision : 07.05.2024

                            Jagdish Singh                                                   ... Appellant(s)
                                                                  Versus
                            Bakshish Singh                                                ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None for the appellant.
                                            Mr. J.S. Brar, Advocate for the respondent.



                            ALKA SARIN, J. (ORAL)

1. Vide order dated 03.11.2023 notices were issued to the parties. As per the office report, the appellant remains unserved due to incomplete address. This is the only address which was given in the memo of parties as well as in the judgments and decrees of 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.



                            07.05.2024                                       ( ALKA SARIN )
                            Yogesh Sharma                                         JUDGE

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

integrity of this order/judgment.