Avtar Chand vs Shiv Kumar
2024 Latest Caselaw 17702 P&H

Punjab-Haryana High Court

Avtar Chand vs Shiv Kumar on 23 September, 2024

Author: Alka Sarin

Bench: Alka Sarin

                     210
                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH

                                                                        RSA-1547-1995 (O&M)
                                                                    Date of decision : 23.09.2024

                     AVTAR CHAND                                                  ... APPELLANT
                                           VERSUS
                     SHIV KUMAR AND ANOTHER                                    ...RESPONDENTS

                     CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                     Present :     None.

                     ALKA SARIN, J. (ORAL)

1. The present appeal pertains to the year 1995. Vide order dated 19.07.2024 notice was issued to the sole appellant. As per the service report, 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. In view thereof, this Court is left with no other option but to dismiss the present appeal for non-prosecution.

2. Dismissed for non-prosecution with liberty to revive in case anything survives in the matter. Pending applications, if any, also stand disposed off.

                     23.09.2024                                             (ALKA SARIN)
                     Ankur                                                     JUDGE

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