Rashpal Singh And Anr vs Avtar Kaur
2024 Latest Caselaw 8147 P&H

Punjab-Haryana High Court

Rashpal Singh And Anr vs Avtar Kaur on 18 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:052210
                            107
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          CR-3586-2019 (O&M)
                                                                          Date of decision : 18.04.2024

                            Rashpal Singh & Anr.                                           ... Petitioner(s)
                                                                Versus
                            Avtar Kaur                                                   ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :      None.



                            ALKA SARIN, J. (ORAL)

1. The present revision petition pertains to the year 2019 and the

same is still at the stage of preliminary hearing inasmuch as notice of motion

is yet to be issued. Today the matter has been called twice. No one has put

in appearance on behalf of the petitioners. It appears that the petitioners are

not interested in pursuing the present petition. In view thereof, this Court is

left with no other option but to dismiss the present petition for non-

prosecution.

2. Dismissed for non-prosecution. Pending applications, if any,

also stand disposed off.

                            18.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.