Mohinder Singh vs Tulsi Dass
2024 Latest Caselaw 6524 P&H

Punjab-Haryana High Court

Mohinder Singh vs Tulsi Dass on 21 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:041586


                          IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        146                                           CR No.97 of 1992
                                                                      Date of Decision : 21.03.2024


                        Mohinder Singh                                                     ....Petitioner

                                                           VERSUS

                        Tulsi Dass                                                       ....Respondent

                        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.

2. In view of the above, 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 in the matter. Pending applications, if any, also stand

disposed off.

( ALKA SARIN ) 21.03.2024 JUDGE jk

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

integrity of this order/judgment