Kuldeep Singh vs Rajesh Kumar
2024 Latest Caselaw 9146 P&H

Punjab-Haryana High Court

Kuldeep Singh vs Rajesh Kumar on 29 April, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                  Neutral Citation No:=2024:PHHC:058474


2024:PHHC:058474
    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                  CHANDIGARH

                          269 CRM-M-28924-2022
                          DATE OF DECISION: 29.04.2024

    KULDEEP SINGH                         ...PETITIONERS

                   Versus

    RAJESH KUMAR                  ... RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:     None for the petitioner(s).


        ***
SANDEEP MOUDGIL, J (ORAL)

This petition has been filed for quashing the impugned

judgment dated 03.02.2020 whereby the revision petition filed by the

petitioner has been dismissed.

As per previous order dated 28.02.2023, fresh notice were

ordered to be issued for 30.05.2023 after filing of the correct address.

As per office report, petitioner has not furnished correct

address within stipulated period of two weeks and even after expiry of

one year, today also there is no representation on behalf of the petitioner.

In view of the above, dismissed for non-prosecution.

(SANDEEP MOUDGIL) JUDGE 29.04.2024 anuradha

Whether speaking/reasoned Yes/No Whether reportable Yes/No

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