Punjab-Haryana High Court
Mohinder Singh vs Balbir Kaur And Ors on 19 March, 2025
SANDEEP SETHI 2025.03.21 01:38 PRP ROVE OL SESE PETE IE EE ys SUSS PHC OS S04 IOIN-1-RSA-1684-2006 in/and RSA-1684-2006 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH (203) IOIN-1-RSA-1684-2006 in/and RSA-1684-2006 Date of Decision:-19.03.2025 Mohinder Singh beeeee Appellant Versus Balbir Kaur and others beeen Respondents CORAM: HON'BLE MR. JUSTICE ALOK JAIN of 2 ok 2k Present: None. of 2 ok 2k ALOK JAIN, J. (Oral)
IOIN-1-RSA-1684-2006 The present IOIN has been filed for bringing on record the fact that despite repeated information to the counsel for the appellant to furnish full and correct addresses of respondent Nos.1 to 4, nothing has been done till date.
Today also, there is no representation on behalf of the appellant and no effort has been made to do the needful. In view of above, IOIN stands disposed of. Main appeal is taken up on Board today itself for disposal. RSA-1684-2006
1. The present appeal is for setting aside the judgment and decree | attest to the accuracy and integrity of this Order/Judgment SANDEEP SETHI 2025.03.21 01:38 SUSS PHC S04 IOIN-1-RSA-1684-2006 in/and RSA-1684-2006 dated 16.03.2006 passed by Additional District Judge, Jalandhar and for upholding the judgment and decree dated 02.05.2005 passed by learned Civil Judge (Jr. Div.), Phillaur.
2. As per office report, the respondents remained unserved with the report of not residing at the given addresses and no correct address has been furnished so far for effecting their service. This Court vide order dated 25.02.2025 had clearly recorded as under:-
"The present IOIN has been filed for bringing on record the fact that despite repeated information to the counsel for the appellant to furnish full and correct particulars of the addresses of the respondents No. 1 to 4, nothing has been done till date.
Learned counsel for the appellant has been duly notified, however, there is no representation on his behalf.
In light of the above, one last opportunity is granted to the appellant to furnish the correct addresses of the respondents No. 1 to 4 and get the service effected, failing which the interim order dated 11.05.2006 granting the stay of the operation of the impugned judgment and decree shall be considered for being vacated.
Adjourned to 19.03.2025."
3. Despite the above, neither there is any appearance on behalf of the appellant nor fresh addresses have been submitted. Matter is of the year 2006 and 19 long years have been lapsed and there is no effort by the appellant to serve the respondents.
4. In light of above, this Court is left with no other option but to dismiss the present appeal for non-prosecution. | attest to the accuracy and integrity of this Order/Judgment PRPROVE OO EE SON pees eae ae & SUSS PHHCIOS PStd & IOIN-1-RSA-1684-2006 in/and RSA-1684-2006
5. Accordingly, the present appeal is dismissed for non prosecution with liberty to the appellant to seek its revival in case any cogent cause of action survives within next three months. (ALOK JAIN) JUDGE March 19, 2025.
S. Sethi Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No SANDEEP SETHI 2025.03.21 01:38 | attest to the accuracy and integrity of this Order/Judgment