Balram Chaudhary vs Pb. Water Supply & Sewerage Bd
2024 Latest Caselaw 6774 P&H

Punjab-Haryana High Court

Balram Chaudhary vs Pb. Water Supply & Sewerage Bd on 1 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:043399


                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        141                                           CR No.1378 of 1992
                                                                      Date of Decision : 01.04.2024


                        Balram Chaudhary                                                   ....Petitioner
                                                           VERSUS


                        Punjab Water Supply & Sewerage Board                            ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :     None.

                        ALKA SARIN, J. (Oral)

1. The present is a fully burnt case and there is no record available

pertaining to present petition. The Registry has not been able to reconstruct

the file despite best efforts.

2. In view of the above, this Court is left with no other option but

to dismiss the present revision petition for non-prosecution.

3. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications, if any, also stand

disposed off.

( ALKA SARIN ) 01.04.2024 JUDGE jk

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

integrity of this order/judgment