Sher Singh Etc vs Mehma Singh Etc
2024 Latest Caselaw 5735 P&H

Punjab-Haryana High Court

Sher Singh Etc vs Mehma Singh Etc on 13 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:036263
                            145
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          CR-232-1992 (O&M)
                                                                          Date of decision : 13.03.2024


                            Sher Singh Etc.                                                   ... Petitioner(s)

                                                                Versus

                            Mehma Singh Etc.                                              ... Respondent(s)



                            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. 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 with liberty to revive in case

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

disposed off.

                            13.03.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.