Sohan Singh vs Shanti Devi
2024 Latest Caselaw 5959 P&H

Punjab-Haryana High Court

Sohan Singh vs Shanti Devi on 15 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:037686

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         140                                       CR-4135-1993 (O&M)
                                                                   Date of decision : 15.03.2024

                         SOHAN SINGH                                                    ... Petitioner
                                                           Versus
                         SHANTI DEVI                                                  ... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None.

                         ALKA SARIN, J. (ORAL)

1. The present revision petition pertains to the year 1993 and is a

fully burnt case. However, in view of the orders passed by Hon'ble the

Acting Chief Justice, the old matters are now being listed in the urgent list.

Neither the copy of the paper book nor the orders are available with the

Court. Despite best efforts, the Registry has not been able to reconstruct the

file. For the last many years, no endeavour has been made by the parties also

to get the matter heard. It appears that the petitioner is not interested in

pursuing the present revision petition.

2. In view thereof, this Court is left with no other option but to

dismiss the present revision petition for non-prosecution.

3. Dismissed for non-prosecution with liberty to revive in case

anything survives. Pending applications, if any, also stand disposed off.

                         15.03.2024                                              (ALKA SARIN)
                         Aman Jain                                                  JUDGE

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

integrity of this judgment/order.