Briji Devi vs Krishna Rani
2024 Latest Caselaw 9762 P&H

Punjab-Haryana High Court

Briji Devi vs Krishna Rani on 6 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        148                                           CR No.768 of 1988
                                                                      Date of Decision : 06.05.2024

                        Briji Devi                                                         ....Petitioner
                                                           VERSUS
                        Krishna Rani                                                     ....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 ) 06.05.2024 JUDGE jk

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

integrity of this order/judgment