Sarabjit Kaur vs Jagtar Singh
2023 Latest Caselaw 19803 P&H

LAVISHA
2023.11.15 18:17
I attest to the accuracy and

2023: PHHC:145164

207
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
TA-343-2021 (O&M)
DECIDED ON: 15.11.2023
SARABJITKAUR  -- ---- le PETITIONER
VERSUS
JAGTARSINGH tte RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: None.

SANJAY VASHISTH, J (ORAL)

1. As per office report dated 26.09.2022, 22.11.2022, 07.02.2023 and 09.11.2023, fresh notice could not be issued to the respondent on account of not filing the process fee.

2. Even, co-ordinate Bench of this Court passed the following order on 09.02.2023 which says as under:-

"Present: None for the petitioner. OK

As per office report, notice to the respondent could not be issued for want of process fee.

Learned counsel for the petitioner is directed to do the needful within a week and on his doing so, fresh notice to the respondent be issued for 15.11.2023."

3. Notice of motion was issued way back on 23.03.2021.

4. There was no representation on the previous date of hearing

and today again, no one present on behalf of the parties.

5. Dismissed for non-prosecution.

(SANJAY VASHISTH) 15.11.2023 JUDGE Lavisha

Whether speaking/reasoned _--_ Yes/No Whether reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court,

Chandigarh