M/Spenguine Sporting Woods vs Punjab National Bank Jalandhar
2024 Latest Caselaw 17837 P&H

Punjab-Haryana High Court

M/Spenguine Sporting Woods vs Punjab National Bank Jalandhar on 24 September, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        204                                          RSA-452-1995 (O&M)
                                                                     Date of Decision : 24.09.2024


                        M/s Penguine Sporting Goods (India)                             ....Appellant

                                                         VERSUS
                        The Punjab National Bank                                      ....Respondent


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    None.

                        ALKA SARIN, J. (Oral)

1. Present appeal pertains to the year 1995. Fresh notice was

issued to the appellant vide order dated 19.10.2023. As per office report, the

appellant remains unserved due to incomplete address. There is no other

address of the appellant available except for the one as mentioned in the

memo of parties as well as in the judgments of the Courts. None has put in

appearance on behalf of the appellant.

2. In view of the above, 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.

( ALKA SARIN ) 24.09.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment