(O&M)Pseb vs Madan Flour Mill
2024 Latest Caselaw 6613 P&H

Punjab-Haryana High Court

(O&M)Pseb vs Madan Flour Mill on 22 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                         2024:PHHC:042289


                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                           132                                            CR No.131 of 1991
                                                                          Date of Decision : 22.03.2024


                           Punjab State Electricity Board and Others                             ....Petitioners
                                                              VERSUS
                           Madan Flour Mill                                                  ....Respondent


                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                           Present :     Mr. Dhruv Mittal, Advocate for the petitioners.



                           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. Learned counsel for the petitioners' states that despite his best efforts he has not been able to trace the file of the present case.

3. In view of the above, this Court is left with no other option but to dismiss the present revision petition for non-prosecution.

4. 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 ) 22.03.2024 JUDGE jk NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

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