Punjab-Haryana High Court

Sohan Singh vs Jaswant Singh on 8 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        138                                           RSA No.1760 of 1991
                                                                      Date of Decision : 08.05.2024


                        Sohan Singh                                                       ....Appellant

                                                           VERSUS

                        Jaswant Singh                                                   ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :     Mr. Abhimanyu Batish, Advocate for
                                      Mr. Deepak Agnihotri, Advocate for the appellant.

                                      None for the respondent.


                        ALKA SARIN, J. (Oral)

1. Learned counsel for the appellant states that he has no instructions in the matter. Vide order dated 14.03.2024 notice was issued to the appellant. As per office report, the appellant remains unserved with the report that there is no such village in District Kurukshetra. This is the only address of the appellant available in the memo of parties as well as in the judgments of both 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.

( ALKA SARIN ) 08.05.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment