Smt.Sushma Kalia Etc vs Central Bank Of Inda Etc
2024 Latest Caselaw 6525 P&H

Punjab-Haryana High Court

Smt.Sushma Kalia Etc vs Central Bank Of Inda Etc on 21 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                      2024:PHHC:041587


                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        147                                            CR No.1689 of 1992
                                                                       Date of Decision : 21.03.2024


                        Smt.Sushma Kalia and Others                                       ....Petitioners

                                                            VERSUS

                        Central Bank of India and Others                                ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                        Present :      None for the petitioners.

                                       Mr. Naren Pratap Singh Advocate for respondent No.1-Bank.

                        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. Even none has put in appearance on behalf of the

petitioners.

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