Mohinder Kaur vs Udhey Singh And Anr
2023 Latest Caselaw 9617 P&H

208

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

IOIN-RSA-3960-2008 in
RSA-3960-2008
Date of Decision:- 07.07.2023

Mohinder Kaur
.... Appellant
Vs.

Udhey Singh and another
...Respondents

CORAM:- HON'BLE MS. JUSTICE AMARJOT BHATTI
Present: None for the applicant-respondent No. 1.

Mr. Rahul Aggarwal, Advocate
for the non-applicant.

AMARJOT BHATTI, J. (Oral)

Learned counsel for applicant-respondent No. 1 had filed application under Order 41 Rule 19 read with Section 151 of CPC for restoration of CM No. 10225-C-2011 in RSA No. 3960-2008.

As per the report of Registry, the counsels for both the parties were informed telephonically. Despite repeated calls, nobody has appeared on behalf of the applicant/respondent No. 1 to pursue the restoration of CM No. 10225-C-2011. The perusal of record further shows that earlier also, one application was filed for restoration of aforesaid CM which was dismissed vide order dated 06.05.2016. Today nobody has turned up on behalf of the applicant-respondent No. 1. Therefore, the present

miscellaneous application stands dismissed for want of prosecution.

10.07.2023 (AMARJOT BHATTI) lalit JUDGE

Whether speaking/reasoned: Yes/No.

LALIT SHARMA Whether reportable: Yes/No. 2023.07.10 11:29

I attest to the accuracy and

integrity of this

order/judgment