Vishal Virdi vs Pritam Kaur
2024 Latest Caselaw 139 P&H

Punjab-Haryana High Court

Vishal Virdi vs Pritam Kaur on 5 January, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                 2024:PHHC:000678

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
                         115
                                                                       CR-7865-2023 (O&M)
                                                                       Date of Decision : 05.01.2024

                         VISHAL VIRDI                                                    .... Petitioner

                                                            VERSUS

                         PRITAM KAUR                                                   .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Manpreet Singh Kanda, Advocate and
                                        Ms. Pridhi Jaswinder Sandhu, Advocate the petitioner.

                         ALKA SARIN, J. (ORAL)

1. The limited prayer made in the present rent petition is to

expedite the proceedings of the case being CM/199/2023 filed in the main

Appeal titled as 'Vishal Virdi vs Pritam Kaur' which is pending before the

learned District Judge, SBS Nagar.

2. Learned counsel for the petitioner would contend that the stay

application filed by the petitioner in the above mentioned appeal is pending

for disposal and pendency of the same is causing prejudice to the petitioner.

3. Keeping in view the limited prayer made by the learned counsel

for the petitioner, the present petition is disposed of with a request to the

learned District Judge concerned to decide the matter expeditiously and in

accordance with law. Pending applications, if any, also stand disposed off.

                         05.01.2024                                        (ALKA SARIN)
                         Aman Jain                                             JUDGE
                               NOTE:          Whether speaking/non-speaking: Speaking
                                              Whether reportable: Yes/No






integrity of this judgment/order.