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Satvir Kaur vs Presiding Officer And Ors
2024 Latest Caselaw 10852 P&H

Citation : 2024 Latest Caselaw 10852 P&H
Judgement Date : 4 July, 2024

Punjab-Haryana High Court

Satvir Kaur vs Presiding Officer And Ors on 4 July, 2024

I attest to the accuracy and

213

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CWP-16035-2016
DECIDED ON: 04.07.2024

SATVIR KAUR -- see PETITIONER
VERSUS

PRESIDING OFFICERAND ORS --____t--=--n.... RESPONDENTS

CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: None for the petitioner.

Mr. Arvind Thakur, Advocate,
for respondent Nos.2 and 3.

SANJAY VASHISTH, J (ORAL)

1. On the previous date of hearing, i.e. on 24.01.2024, this Court passed following order:-

"Present: None for the petitioner.

Mr. Arvind Thakur, Advocate for respondent Nos.2 and 3.

Counsel appearing on behalf of respondent Nos.2 and 3 informs the Court that during the pendency of the present writ petition, petitioner -- Satvir Kaur has

expired.

There is no representation on behalf of the petitioner.

In the interest of justice, adjourned to 04.07.2024.

It will be open for counsel for the petitioner to move an appropriate application for bringing on record the legal representatives of the petitioner.

(SANJAY VASHISTH) JUDGE January 24, 2024"

authenticity of this order/judgment Punjab & Haryana High Court,

2. Today, there is neither any representation on behalf of the petitioner or her legal representatives, nor any application for bringing on record the legal representatives of the petitioner has been filed, till date.

3. Thus, this Court is left with no other option, except to

dismiss the present writ petition for non-prosecution.

4. Accordingly, present writ petition stands dismissed for non- prosecution.

5. However, liberty is granted to the legal representatives of the

petitioner to move an appropriate application for seeking revival of the present writ petition, within eight weeks from today, in case, any substantive issue still exists along with a cause of action.

6. Registry is directed to forward copy of the today's order at

the address of the petitioner mentioned in the writ petition.

(SANJAY VASHISTH) 04.07.2024 JUDGE

Lavisha

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

authenticity of this order/judgment

 
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