Bhupinder Singh vs Inderpreet Grewal @ Inderpreet Kaur
2024 Latest Caselaw 15870 P&H

Punjab-Haryana High Court

Bhupinder Singh vs Inderpreet Grewal @ Inderpreet Kaur on 30 September, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                Neutral Citation No:=2024:PHHC:129374




CR-1119-2024                            1

      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                   CHANDIGARH
                      ***

                                               CR-1119-2024
                                               Date of decision : 30.09.2024

Bhupinder Singh

                                                     ... Petitioner

                    Versus

Inderpreet Grewal @ Inderpreet Kaur Grewal

                                                     ... Respondent

CORAM:      HON'BLE MR. JUSTICE VIKAS BAHL

Present:    Mr.Hitesh Kumar, Advocate for
            Mr.Shehbaz Thind, Advocate
            for the petitioner.

VIKAS BAHL, J.(ORAL)

1. On 26.02.2024, the counsel for the petitioner had requested that

the instant petition be taken up along with the connected petition on

03.05.2024 and the matter was adjourned to 03.05.2024. On 03.05.2024,

the matter was adjourned to 30.08.2024 for being listed along with

connected petition. On 30.08.2024, an adjournment was sought and the

matter was adjourned to today i.e., 30.09.2024. Today again a request for

adjournment has been made without any justification and without filing an

adjournment slip.

2. Dismissed for non-prosecution. However, liberty is granted to

the petitioner to revive the petition in case any cause survives and when the

petitioner is ready to argue the matter. In case any such application is

moved, the petitioner would specifically aver as to whether the main appeal

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Neutral Citation No:=2024:PHHC:129374

filed by the petitioner against the judgment of eviction has been decided or

not and in case the same is pending, then what is the next date of hearing.

The petitioner would also specifically aver, along with proof, as to whether

the petitioner has paid the mesne profit, which has been ordered to be paid

vide order dated 08.12.2023 from the date of eviction i.e. 17.01.2023 and

would also show as to whether the arrears of rent since 2014 has been paid

or not.

(VIKAS BAHL) JUDGE

September 30, 2024.

Davinder Kumar

                 Whether speaking / reasoned                         Yes/No
                 Whether reportable                                  Yes/No




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