Priyanka vs Vipin And Ors
2022 Latest Caselaw 12736 P&H

                                   125

                                                 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                                CHANDIGARH

                                                                             CR-2144-2022 (O&M)
                                                                             Date of decision : 30.09.2022

                                   Priyanka                                                            ... Petitioner(s)

                                                                          Versus

                                   Vipin & Ors.                                                   ... Respondent(s)



                                   CORAM : HON'BLE MRS. JUSTICE ALKA SARIN



                                   Present :         Mr. Manoj Kaushik, Advocate for the petitioner.



                                   ALKA SARIN, J. (ORAL)

Learned counsel for the petitioner states that the present

revision petition has since been rendered infructuous inasmuch as the main

suit itself has been dismissed for non-prosecution on 16.08.2022.

Dismissed as having been rendered infructuous. Pending

applications, if any, also stand disposed off.

                                                                                    ( ALKA SARIN )
                                   30.09.2022                                            JUDGE
                                   Yogesh Sharma

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

YOGESH SHARMA 2022.10.06 11:48 I attest to the accuracy and integrity of this order/judgment.

Punjab and Haryana High Court, Chandigarh