Bhagwan Dass vs Krishan Kumar
2022 Latest Caselaw 14086 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                            228                                           CR No.6251 of 2016 (O&M)
                                                                          Date of Decision : 10.11.2022

                            Bhagwan Dass                                                        ....Petitioner

                                                              VERSUS

                            Krishan Kumar                                                   ....Respondent

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    None for the petitioner.

                                         Mr. A.K. Khunger, Advocate for the respondent.

                            ALKA SARIN, J. (Oral)

On 29.03.2022 the following order was passed :

"None has put in appearance on behalf of the petitioner.

The matter has been taken up for the first time after 13.03.2020 due to the intervening circumstances created because of the Covid-19 Pandemic. In the interest of justice, adjourned to 12.07.2022.

Registry to inform learned counsel for the petitioner of the date fixed."

Today also none has put in appearance on behalf of the petitioner despite the case being called twice.

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 )
                            10.11.2022                                                     JUDGE
                            jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO JITENDER KUMAR 2022.11.11 11:47 I attest to the accuracy and integrity of this order/judgment. Chandigarh