Mehar Singh & Ors vs Kashmir Singh & Anr
2022 Latest Caselaw 15952 P&H

                            255

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                            CR-3867-2017 (O&M)
                                                                            Date of decision : 06.12.2022


                            Mehar Singh & Ors                                                 ... Petitioner(s)

                                                                 Versus

                            Kashmir Singh & Anr                                             ... Respondent(s)



                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                            Present :    None for the petitioners.

                                         Mr. Minkal Rawal, Advocate for
                                         Mr. Divyanshu Jain, Advocate for the respondents.


                            ALKA SARIN, J. (ORAL)

The present revision petition pertains to the year 2017. Vide

order dated 24.07.2017 passing of the final order was stayed. Thereafter the

case has been adjourned on numerous dates. On 03.09.2019 none had put in

appearance on behalf of the petitioners. Yet again on 06.02.2020 none

appeared on behalf of the petitioners. The case thereafter was adjourned by

Administrative Orders due to the intervening circumstances created because

of Covid-19 Pandemic. On 25.03.2022 a request for an adjournment was

circulated on behalf of learned counsel for the petitioners on the ground that

he is in personal difficulty, though none was present in Court to press the

said request and the case was adjourned to 22.08.2022. On 22.08.2022 the

case was adjourned by order to today. Today none has come present on

behalf of the petitioners. It appears that the petitioners are not interested in YOGESH SHARMA 2022.12.07 09:37 I attest to the accuracy and integrity of this order/judgment.

Chandigarh
                             CR-3867-2017 (O&M)                                                    -2-

pursuing the present petition. 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 )
                            06.12.2022                                         JUDGE
                            Yogesh Sharma

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

YOGESH SHARMA 2022.12.07 09:37 I attest to the accuracy and integrity of this order/judgment.

Chandigarh