Citation : 2024 Latest Caselaw 6390 P&H
Judgement Date : 20 March, 2024
2024:PHHC:040030
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
146 CR-504-1985 (O&M)
Date of Decision : 20.03.2024
RAMESHWAR AND ORS. .... Petitioners
VERSUS
GRAM PANCHAYAT AND ORS. .... Respondents
CORAM : HON'BLE MRS. JUSTICE ALKA SARIN
Present : None for the petitioners.
ALKA SARIN, J. (ORAL)
1. The present petition pertains to the year 1985 and is a fully
burnt case. Though the same is reflecting on the official website of this
Court, however, no documents are available with the Court. No connecting
case could be traced even before the District Courts as no name of the
district is available.
2. In view thereof, this Court is left with no other option but to
dismiss the present 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.
20.03.2024 (ALKA SARIN)
Aman Jain JUDGE
NOTE: Whether speaking/non-speaking: Speaking
Whether reportable: Yes/No
integrity of this judgment/order.
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!