Fateh Singh vs Sourabh Siksha Samiti
2022 Latest Caselaw 7232 P&H

                            102

                                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                                                                            CR-7651-2019 (O&M)
                                                                            Date of decision : 19.07.2022


                            Fateh Singh                                                        ... Petitioner(s)
                                                                  Versus
                            Sourabh Siksha Samiti                                            ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :      None.



                            ALKA SARIN, J. (ORAL)

On 27.04.2022, the following order was passed :

"This is a revision petition of 2019. On 02.12.2019 the

case was adjourned to 03.03.2020. On 03.03.2020 none

had put in appearance on behalf of the petitioner.

Thereafter, the matter could not be taken up due to

outbreak of the Covid-19 Pandemic. The matter has

been called twice today, however, none has put in

appearance on behalf of the petitioner.

In the interest of justice, one last opportunity is granted

to counsel for the petitioner to argue the matter, failing

which the present petition shall be dismissed for non-

prosecution.

List on 19.07.2022.

Registry to inform the counsel for the petitioner of the

date fixed."

YOGESH SHARMA 2022.07.20 11:44 I attest to the accuracy and authenticity of this order/judgment.

Chandigarh
                             CR-7651-2019 (O&M)                                                -2-

Today again the matter has been called twice. No one has put in

appearance on behalf of the petitioner. It appears that the petitioner is not

interested in pursuing the present petition. This Court is left with no other

option but to dismiss the present petition for non-prosecution.

Dismissed for non-prosecution.

                                                                             ( ALKA SARIN )
                            19.07.2022                                            JUDGE
                            Yogesh Sharma

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

YOGESH SHARMA 2022.07.20 11:44 I attest to the accuracy and authenticity of this order/judgment. Chandigarh