Smt.Bhajan Kaur vs Smt.Rani
2024 Latest Caselaw 6391 P&H

Punjab-Haryana High Court

Smt.Bhajan Kaur vs Smt.Rani on 20 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:040032

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         147                                           CR-1085-1992 (O&M)
                                                                       Date of Decision : 20.03.2024

                         SMT.BHAJAN KAUR                                                  .... Petitioner
                                                             VERSUS
                         SMT.RANI                                                       .... Respondent

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      None for the petitioner.

                         ALKA SARIN, J. (ORAL)

1. The present petition pertains to the year 1992 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.