Joginder vs Ritu
2022 Latest Caselaw 6455 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                           102                                           CR No.7407 of 2019
                                                                         Date of Decision : 08.07.2022

                           Joginder                                                           ....Petitioner

                                                              VERSUS

                           Ritu                                                             ....Respondent

                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                           Present :    None.

                           ALKA SARIN, J. (Oral)

This is a revision petition pertaining to the year 2019 and is still

at the stage of preliminary hearing. On 21.11.2019 the case was adjourned

on the request of learned counsel for the petitioner. Yet again on 28.01.2020

the case was adjourned on the request of learned counsel for the petitioner.

On 04.02.2020 the matter was once again adjourned on the request of

learned counsel for the petitioner. On 28.04.2022 none had put in appearance

on behalf of the petitioner. Today, the matter has been called twice.

However, none has put in appearance on behalf of the petitioner. The

petitioner does not seem to be interested in pursuing the present revision

petition.

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

also stand disposed off.

                                                                                        ( ALKA SARIN )
                           08.07.2022                                                       JUDGE
                           jk


                                                      Whether reportable: YES/NO



JITENDER KUMAR
2022.07.11 11:30
I attest to the accuracy and

authenticity of this order/judgment Chandigarh