Harbans Singh vs Gurdip Singh & Ors
2024 Latest Caselaw 18746 P&H

Punjab-Haryana High Court

Harbans Singh vs Gurdip Singh & Ors on 22 October, 2024

Author: Alka Sarin

Bench: Alka Sarin

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                     209
                                                                            RSA-85-1996 (O&M)
                                                                     Date of decision : 22.10.2024

                     HARBANS SINGH                                               ... APPELLANT(s)
                                                         VERSUS
                     GURDIP SINGH & ORS.                                        ...RESPONDENT(s)

                     CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                     Present :     None for the appellant.
                                   Ms. Manleen Kaur, Advocate for
                                   Mr. P.S. Punia, Advocate for respondent Nos.2, 5, 6, 8, 11 to
                                   13, 15, 29, 32, 33, 35 to 38.

                     ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1996. Vide order dated 30.07.2024 fresh notice was issued to the sole appellant. 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 and in the judgment and decree passed by the Trial Court and the First Appellate Court. No one has put in appearance on behalf of the appellant.

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.

                     22.10.2024                                               (ALKA SARIN)
                     Ankur                                                       JUDGE

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