M/S Yash Papers vs M/S Paul Sons Enterprises And ...
2022 Latest Caselaw 15505 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                            103                                         CR No.6832 of 2019
                                                                        Date of Decision : 01.12.2022

                            M/s Yash Papers                                                ....Petitioner

                                                             VERSUS

                            M/s Paul Sons Enterprises and Others                        .....Respondents

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :   None.

                            ALKA SARIN, J. (Oral)

The present revision petition pertains to the year 2019. On

30.10.2019 the case was adjourned on the request of counsel for the

petitioner. Thereafter, on 08.11.2019, the case was yet again adjourned on

the request of counsel for the petitioner on the ground that he was in some

personal difficulty. Vide order dated 05.12.2019 the lower Court record was

called for. On 30.01.2020 none put in appearance on behalf of the petitioner

despite the matter being called twice. Vide order dated 24.02.2020, since

another request for an adjournment was made, in the interest of justice, the

case was adjourned subject to deposit of Rs.5000/- as costs, to be deposited

in the Poor Patients Welfare Fund of the Post Graduate Institute of Medical

Education and Research (PGIMER), Chandigarh. The matter thereafter

could not be taken up in view of the situation created due to the Covid-19

Pandemic. The case was taken up on 11.10.2022 when none appeared on

behalf of the petitioner. On 19.10.2022 the lawyers were abstaining from

work in view of the resolution passed by the Punjab and Haryana High Court

Bar Association and the case was adjourned to 01.11.2022. Yet again on

01.11.2022 the lawyers were abstaining from work and the case was

JITENDER KUMAR 2022.12.02 10:25 I attest to the accuracy and integrity of this order/judgment.

Chandigarh

adjourned to today. Today, the case has been called twice. However, none

has put in appearance on behalf of the petitioner. No receipt has been filed

in the Registry till date qua the costs imposed vide order dated 24.02.2020.

In view of the above, this Court is left with no other option but

to dismiss the present revision petition for non-prosecution.

Dismissed for non-prosecution. Pending applications, if any,

also stand disposed off.

                                                                                       ( ALKA SARIN )
                            01.12.2022                                                     JUDGE
                            jk

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

JITENDER KUMAR 2022.12.02 10:25 I attest to the accuracy and integrity of this order/judgment.

Chandigarh