Pooja vs Gurdev Singh
2024 Latest Caselaw 20548 P&H

Punjab-Haryana High Court

Pooja vs Gurdev Singh on 19 November, 2024

Author: Alka Sarin

Bench: Alka Sarin

                        IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                       260                                           FAO-3507-2010 (O&M)
                                                                     Date of Decision : 19.11.2024

                       POOJA                                                            .... Appellant

                                                          VERSUS

                       GURDEV SINGH                                                   .... Respondent

                       CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                       Present :    None.

                       ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 2010. Vide order dated

22.05.2024 notice was issued to the appellant. As per the Office report,

notice issued to the appellant has been received back unserved with the

report that she is not residing at the given address. There is no other address

of the appellant available with the Court for effecting her service except the

one mentioned in the memo of parties and in the judgments and decrees

passed by the Courts concerned and is the same on which the notice was

sent.

2. In view thereof, 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.

                       19.11.2024                                          (ALKA SARIN)
                       Aman Jain                                              JUDGE
                               NOTE:        Whether speaking/non-speaking: Speaking
                                                 Whether reportable: Yes/No