Harjit Kaur vs Kalyan Chand
2022 Latest Caselaw 4551 P&H

                                  241

                                                  IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                               AT CHANDIGARH

                                                                                     CR-5103-2016 (O&M)
                                                                                     Date of decision : 13.05.2022

                                  Harjit Kaur                                                            ... Petitioner(s)
                                                                           Versus
                                  Kalyan Chand                                                       ... Respondent(s)



                                  CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                                  Present :         None.

                                  ALKA SARIN, J. (ORAL)

The present revision petition is of the year 2016 which is still at

the stage of preliminary hearing.

On 04.12.2019, the following order was passed :

"In the interest of justice, adjourned to 31.03.2020 as a

Last Opportunity"

Today no one has put in appearance on behalf of the petitioner.

In view of the above, 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.

                                  13.05.2022                                            ( ALKA SARIN )
                                  Yogesh Sharma
                                                                                            JUDGE

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

YOGESH SHARMA 2022.05.16 13:18 I attest to the accuracy and authenticity of this order/judgment.

Punjab and Haryana High Court, Chandigarh