Punjab-Haryana High Court
Employee State Insurance Corporation vs Raj Bhushan Chaudhary And Another on 5 December, 2008
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No.A-76-MA of 2005
Date of decision : 5.12.2008
Employee State Insurance Corporation .....Appellant
Versus
Raj Bhushan Chaudhary and another ...Respondents
CORAM : HON'BLE MR. JUSTICE S. D. ANAND
Present: Mr. Ajay Pal Singh, Advocate for
Mr. Brijeshwar Singh Bhalla, Advocate for the Appellant.
S. D. ANAND, J.
The present plea by the appellant to obtain the leave of the Court to assail the impugned finding of exoneration is pending consideration since the year 2005. The process is held up for want of service upon the respondents/accused. A perusal of the file indicates that innumerable opportunities have been afforded to the appellant to effect the service upon the respondents. As per office report, respondent no.1 is out of country and respondent no.2-firm has since been found closed. Even Dasti process have been collected but result there had been no different. I called upon the learned counsel for the appellant to indicate if it would be possible for the appellant to furnish any other address or correct address of the respondents. The query draws a blank.
In this light thereof, this Court has no option but to dismiss the appeal in view of the fact that no order against the respondents can be granted without service.
December 05, 2008 (S. D. ANAND) Pka JUDGE