Baljinder Singh vs Major Singh And Another
2022 Latest Caselaw 16852 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                            291                                          CR No.7507 of 2019
                                                                         Date of Decision : 14.12.2022

                            Baljinder Singh                                                  ....Petitioner

                                                              VERSUS

                            Major Singh & Another                                         ....Respondents

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :   Mr. R.D. Bawa, Advocate for the petitioner.

                            ALKA SARIN, J. (Oral)

Learned counsel for the petitioner states that the petitioner in

the present case has since expired. However, despite repeated requests legal

representatives of the petitioner are not coming forward to get themselves

impleaded. He prays that the present revision petition may be dismissed for

non-prosecution in the absence of any instructions.

In view of the above, the present revision petition is dismissed

for non-prosecution. Pending applications, if any, also stand disposed off.

Whether reportable: YES/NO

JITENDER KUMAR 2022.12.15 09:13 I attest to the accuracy and integrity of this order/judgment.

Chandigarh