Kuldip Kaur vs State Of Punjab And Another
2024 Latest Caselaw 19203 P&H

Punjab-Haryana High Court

Kuldip Kaur vs State Of Punjab And Another on 23 October, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     CRR No.578 of 2019

                     271               IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                     CRR No. 578 of 2019
                                                                     Date of Decision: 23.10.2024

                     Kuldip Kaur                                            ...Pe   oner

                                                                  Versus

                     State of Punjab and another                            ...Respondents

                     CORAM:           HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:         Mr. B.S. Jaswal, Advocate
                                      for the pe oner.

                                      Mr. Akshay Kumar, A.A.G., Punjab.

                                                            ****
                     ANOOP CHITKARA, J.

1. On the last date of hearing, following order was passed:-

"As per report of the Registry, respondent No.2 could not be served for want of correct address.

Given above, correct address of respondent No.2 be filed by 18.10.2024 failing which the Registry to list this ma er on 23.10.2024 on which date the present pe on shall be dismissed for non-prosecu on.

However, on filing of correct address by the pe oner, fresh no ce be issued to respondent No.2 for 17.01.2025."

2. Today, counsel for the pe oner has expressed his inability to furnish correct address of respondent No.2. Counsel submits that her husband i.e. respondent No.2 is one of the party in Regular Second Appeal but they had no contact.

3. Be that as it may, previous order is not complied with.

4. Given above, the present pe on is dismissed for non-prosecu on with liberty to file fresh on being aware of the correct address of respondent No.2.

5. It is clarified that the me for which the pe on was pending before this Court shall not be counted for the purpose of limita on and further pe oner shall be permi ed to seek condona on of delay on the ground of non-availability of correct

authenticity of this order/judgment High Court, Sector 1, Chandigarh

address of respondent No.2. Closure of the pe on shall not come in the way of the pe oner. All pending applica ons, if any also stands disposed of.

                                                                             (ANOOP CHITKARA)
                                                                                 JUDGE
                     23.10.2024
                     Jyo Sharma

                     Whether speaking/reasoned:               Yes
                     Whether reportable:                      No.








authenticity of this order/judgment
High Court, Sector 1, Chandigarh