Pankaj Sharma vs Pooja Sharma And Others
2024 Latest Caselaw 19951 P&H

Punjab-Haryana High Court

Pankaj Sharma vs Pooja Sharma And Others on 11 November, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     343               IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                   CRM-A No. 1308 of 2019
                                                                   Date of Decision: 11.11.2024

                     Pankaj Sharma                                         ...Applicant

                                                                Versus

                     Pooja Sharma and others                               ...Respondents

                     CORAM:           HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:         Mr. Rohit, Advocate for
                                      Mr. Ramnish Puri, Advocate
                                      for the applicant.

                                                          ****
                     ANOOP CHITKARA, J.

Seeking se ng aside of impugned judgment dated 26.03.2019 passed by Addi onal and Sessions Judge, Amritsar, the applicant has come up before this Court by filing the present leave to appeal against acqui al.

Order dated 21.10.2024 has not been complied with. Given above, the present leave to appeal is dismissed for non- prosecu on. All pending applica ons, if any also stands disposed.

(ANOOP CHITKARA) JUDGE 11.11.2024 Jyo Sharma

Whether speaking/reasoned: Yes Whether reportable: No.

authenticity of this order/judgment High Court, Sector 1, Chandigarh