Harish Bedi And Anr vs Jagjit Singh
2022 Latest Caselaw 14002 P&H

                              IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                            222                                                 CR No.7559 of 2016 (O&M)
                                                                                Date of Decision : 09.11.2022


                            Harish Bedi and Another                                               ....Petitioners

                                                                  VERSUS

                            Jagjit Singh                                                         ....Respondent

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :      None.

                            ALKA SARIN, J. (Oral)

On 17.08.2022 none had put in appearance on behalf of the petitioners and the following order was passed :

"The present case had been adjourned sine die to await the decision in SLP (C) No.569 of 2011 [Ram Lal Vs. Ram Dass] and the same has since been disposed off by the Supreme Court vide order dated 21.02.2019.

No one has put in appearance on behalf of the parties despite having been duly informed by the Registry.

In the interest of justice, adjourned to 09.11.2022."

Today also none has appeared on behalf of the petitioners.

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.

                                                                                            ( ALKA SARIN )
                            09.11.2022                                                          JUDGE
                            jk

NOTE : Whether speaking/non-speaking: Speaking JITENDER KUMAR 2022.11.10 10:35 Whether reportable: YES/NO I attest to the accuracy and integrity of this order/judgment. Chandigarh