M/S Unicon Engineers vs M/S Nahar Industrial Enterprises Ltd
2024 Latest Caselaw 9725 P&H

Punjab-Haryana High Court

M/S Unicon Engineers vs M/S Nahar Industrial Enterprises Ltd on 6 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                            123
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         CR-2730-2024 (O&M)
                                                                         Date of decision : 06.05.2024

                            M/s Unicon Engineers                                          ... Petitioner(s)
                                                                Versus
                            M/s Nahar Industrial Enterprises Ltd                        ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :   Mr. D.S. Gandhi, Advocate for the petitioner.



                            ALKA SARIN, J. (ORAL)

1. The limited prayer in the present revision petition is for

expeditious disposal of the application filed by the petitioner under Order 7

Rule 11 of the Code of Civil Procedure, 1908 (Annexure P-3) which has

been pending for over five years.

2. In view of the limited prayer, the present revision petition is

disposed off with a request to the Court concerned to decide the application

under Order 7 Rule 11 of CPC (Annexure P-3), which has been pending

since 2018, in accordance with law expeditiously, preferably within a period

of three months from today.

3. Disposed off accordingly. Pending applications, if any, also

stand disposed off.

                            06.05.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.