Siri Gopa vs The Custodian Of Evacuee Properties
2024 Latest Caselaw 6222 P&H

Punjab-Haryana High Court

Siri Gopa vs The Custodian Of Evacuee Properties on 19 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:039369

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         145                                           CR-3132-1988 (O&M)
                                                                       Date of decision : 19.03.2024

                         SIRI GOPA                                                         ... Petitioner

                                                            VERSUS

                         THE CUSTODIAN OF EVACUEE PROPERTIES                             ... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None.

                         ALKA SARIN, J. (ORAL)

1. The present revision petition pertains to the year 1988 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.

                         19.03.2024                                             (ALKA SARIN)
                         Aman Jain                                                 JUDGE

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

integrity of this judgment/order.