Ujjwal Sahrawat vs Bhupen (Deceased Through Lrs) And ...
2022 Latest Caselaw 17601 P&H

                          IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                        Sr. No.: 111
                                                                    Civil Revision No.6142 of 2022
                                                               Date of Decision: December 22, 2022

                        Mrs. Ujjwal Sahrawat
                                                                                 ..... PETITIONER(S)
                                                       VERSUS
                        Bhupen (deceased) through LRs & others
                                                                               ..... RESPONDENT(S)

                                                              ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA ...

PRESENT: - Dr. Tammanna R.Saharwat, SPA holder of Mrs. Ujjwal Sahrawat, petitioner in person.

. . .

Tribhuvan Dahiya, J (Oral)

This is a revision petition filed under Article 227 of the

constitution of India seeking expeditious disposal of the application for

restoration pending before the trial Court.

It is apparent on record that notice of the application for

restoration filed by the petitioner-applicant has already been issued and the

matter is pending before the trial Court for 09.01.2023 to file reply to the

same.

In view thereof, there is no ground to entertain the petition.

Dismissed.

(Tribhuvan Dahiya) Judge December 22, 2022 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No AVIN KUMAR 2022.12.22 15:37 I attest to the accuracy and integrity of this order/judgment