Pehlad Singh And Ors vs Smt.Basanti Devi And Ors
2024 Latest Caselaw 18619 P&H

Punjab-Haryana High Court

Pehlad Singh And Ors vs Smt.Basanti Devi And Ors on 21 October, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                Neutral Citation No:=2024:PHHC:137642




      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
220
                                                     RSA-3119-1996 (O&M)
                                                 Date of decision : 21.10.2024

PEHLAD SINGH AND ORS.                                        ... APPELLANTS

                                        VERSUS

BASANTI DEVI AND ORS.                                      ...RESPONDENTS

CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

Present :   Mr. Manoj Sharma, Advocate for
            Mr. Rajinder Goyal, Advocate for the appellants.

            Mr. Jeevan Gautam, Advocate for
            Mr. S.D. Bansal, Advocate for respondent Nos.1, 2 & 4.

            Respondent No.23 not necessary to service
            vide order dated 31.10.2003.

            Mr. M.S. Hundal, Advocate for respondent No.25.

ALKA SARIN, J. (ORAL)

1. On 29.11.2023 counsel appearing on behalf of the appellants

had stated that he was no longer in touch with the appellants and prayed for

issuance of fresh notices to them and thereafter notices were issued to the

appellants and respondent Nos.1 to 21 and 24 to 26.

2. As per the service report, appellant Nos.1 to 7 and 9 remain

unserved as they were not found residing at the given address. Notice issued

to appellant No.8 has also been received back with the report that no such

person was found residing at the given address. Respondent Nos.5, 6, 8, 15,

22 and 24 are reported to have died. Respondent Nos.3(i), 14, 18 to 21

remain unserved as they were not found residing at the given address.

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                                  Neutral Citation No:=2024:PHHC:137642




RSA-3119-1996 (O&M)                                               [2]

Respondent Nos.7, 9 to 13, 16, 17 and 26 stand duly served. However, none

has put in appearance on their behalf.

3. Today again learned counsel for the appellants pleads no

instructions in the matter. There is no other address of the appellants

available with the Court except the one mentioned in the memo of parties

and in the judgments and decrees passed by both the Courts.

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

dismiss the present appeal for non-prosecution.

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

anything survives in the matter. Pending applications, if any, also stand

disposed off.

21.10.2024                                                 (ALKA SARIN)
Ankur                                                         JUDGE

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

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