Jagjit Kaur And Anr vs Ajay Partap Singh
2022 Latest Caselaw 6544 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                           304                                           CR No.8157 of 2019
                                                                         Date of Decision : 11.07.2022

                           Jagjit Kaur and Anr.                                              ....Petitioners

                                                              VERSUS

                           Ajay Partap Singh                                                ....Respondent

                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                           Present :   None.

                           ALKA SARIN, J. (Oral)

On 18.12.2019, the following order was passed :

"Learned counsel for the petitioners-landlord inter alia

contends that Appellate Authority vide impugned order dated

01.11.2019 (Annexure P-1) has illegally ordered to retain half

of the amount of 42.00 lakh and future rent on deposit by the

respondent-tenant and remaining half for payment to the

appellants against their undertaking. In fact, vide compromise

dated 17.10.2016, respondent-tenant himself agreed to pay rent

@ 1,50,000/- per month. Thus, entire amount of arrears of rent

ought to have been ordered to be disbursed to the petitioners

immediately on deposit of same by the respondent-tenant.

Notice of motion for 16.4.2020 through ordinary process,

registered cover and dasti as well on furnishing correct

particulars, requisite number of copies of the paper-book,

registered cover, process fee and incidental expenses, if any,

within two weeks.

In case of non-compliance of this order in its letter and JITENDER KUMAR 2022.07.12 10:51 I attest to the accuracy and authenticity of this order/judgment Chandigarh

spirit, this revision shall positively be dismissed for want of

prosecution."

As per office report, notice could not be issued to the

respondent as the process fee, registered cover and requisite copies of the

paper-book were not filed by learned counsel for the petitioner.

In view of the order dated 18.12.2019, 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.

Whether reportable: YES/NO

JITENDER KUMAR 2022.07.12 10:51 I attest to the accuracy and authenticity of this order/judgment Chandigarh