Pritam Kaur vs Iqbal Singh Etc
2024 Latest Caselaw 20390 P&H

Punjab-Haryana High Court

Pritam Kaur vs Iqbal Singh Etc on 18 November, 2024

Author: Alka Sarin

Bench: Alka Sarin

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                       102                                           RSA-1980-1997 (O&M)
                                                                     XOBJ-9-C-1998
                                                                     Date of Decision : 18.11.2024

                       PRITAM KAUR                                                       .... Appellant

                                                         VERSUS

                       IQBAL SINGH (SINCE DECEASED)
                       THR LRS AND ORS                                               .... Respondents

                       CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                       Present :    None for the appellant.

                                    Mr. Malkeet Singh, Advocate for respondents No.1 to 11.

                       ALKA SARIN, J. (ORAL)

RSA-1980-1997

1. Mr. Malkeet Singh, Advocate has appeared and has filed his

vakalatnamas on behalf of legal representatives of deceased respondents,

namely, Iqbal Singh and Ajit Singh, who are respondents No.1 to 11 herein.

The same are taken on record.

2. The present appeal pertains to the year 1997. Vide order dated

notices were issued to the appellant as well as respondents No.12 to 14. As

per the Office report, notice issued to the sole appellant has been received

back unserved with a report that she has gone abroad. Notices issued to

respondents No.12 to 14 have been received back unserved with the report

that their attorney, through whom they were impleaded, has since died. There

is no other address of the appellant available with the Court for effecting her

102 RSA-1980-1997 (O&M) -2-

service except the one mentioned in the memo of parties and in the judgments

and decrees passed by the Courts below and is the same on which the notice

was sent.

3. In view thereof, this Court is left with no other option but to

dismiss the present regular second appeal for non-prosecution.

4. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications in the regular second

appeal, if any, also stand disposed off.

XOBJ-9-C-1998

5. Consequent upon the dismissal of the main regular second appeal

for non-prosecution, learned counsel for respondents No.1 to 11 states that he

does not wish to press the cross-objections at this stage.

6. Accordingly, the cross-objections stands dismissed as not

pressed at this stage. Pending applications in the cross-objections, if any, also

stand disposed off.

                       18.11.2024                                           (ALKA SARIN)
                       Aman Jain                                               JUDGE

                               NOTE:         Whether speaking/non-speaking: Speaking
                                                  Whether reportable: Yes/No