Punjab-Haryana High Court
P.S.I.C vs Union Of India on 3 April, 2024
Author: Alka Sarin
Bench: Alka Sarin
2024:PHHC:044881
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
148-A CR-3016-1993 (O&M)
Date of Decision : 03.04.2024
PUNJAB SMALL INDUSTRIES & EXPORT CORP. LTD. .... Petitioner
VERSUS
UNION OF INDIA & ORS .... Respondents
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : None.
ALKA SARIN, J. (ORAL)
1. The present revision petition pertains to the year 1993 and is a fully burnt case. However, in view of the orders passed by Hon'ble the Acting Chief Justice, the old matters are now being listed in the urgent list. Neither the copy of the paper book nor the orders are available with the Court. Despite best efforts the Registry has not been able to reconstruct the file. For the last many years no endeavour has been made by the parties also to get the matter heard. It appears that the petitioner is not interested in pursuing the present revision petition.
2. In view thereof, this Court is left with no other option but to dismiss the present revision petition for non-prosecution.
3. Dismissed for non-prosecution with liberty to revive in case anything survives. Pending applications, if any, also stand disposed off.
03.04.2024 (ALKA SARIN)
Aman Jain JUDGE
NOTE: Whether speaking/non-speaking: Speaking
Whether reportable: Yes/No
AMAN JAIN
2024.04.03 20:54
I attest to the accuracy and
integrity of this judgment/order.