Jaswinder Singh vs Harwinder Singh And Ors
2023 Latest Caselaw 20446 P&H

Punjab-Haryana High Court

Jaswinder Singh vs Harwinder Singh And Ors on 24 November, 2023

                                                                          2023:PHHC:149951

                                IN THE HIGH COURT OF PUNJAB & HARYANA
                                            AT CHANDIGARH

                   118
                                                                 CR-4633-2023 (O&M)
                                                                 Date of Decision : 24.11.2023

                   Jaswinder Singh                                                 .....Petitioner

                                                       Versus

                   Harwinder Singh and others                                  .....Respondents

                   CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

                   Present :       None for the petitioner.

                                                      ****

                   NAMIT KUMAR, J. (ORAL)

1. The challenge in the instant revision petition is to the order dated 23.02.2022 passed by learned Additional Civil Judge (Senior Division), Sri Muktsar Sahib, whereby the petitioner has been ordered to be sent to civil imprisonment for one month as per law for disobeying the judgment and decree dated 29.11.2013.

2. After filing of the instant revision petition, the same is being adjourned on the repeated requests of counsel for the petitioner or due to his non-appearance. On 17.08.2023, on request made by learned counsel for the petitioner, the case was adjourned to 29.09.2023. On 29.09.2023, no one was appeared on behalf of the petitioner and the case was adjourned to 09.11.2023. On 09.11.2023, again on request made by learned counsel for the petitioner, the case was adjourned for today. Today also the case has been called twice, however, no one has put in appearance on behalf of the petitioner. It appears that the petitioner is not interested to further pursue the present petition.

3. Dismissed for non-prosecution.

                                                                           (NAMIT KUMAR)
                   24.11.2023                                                 JUDGE
                   Kothiyal
                                   Whether Speaking/reasoned              Yes/No

                                   Whether Reportable                     Yes/No