Punjab-Haryana High Court
Mohinder Singh vs Gurudwara Singh Sabha on 28 November, 2025
Civil Revision No.6531 of 2014 (O & M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
211
Civil
ivil Revision No.6531 of 2014 (O & M)
Date of decision ::-28.11.2025
Mohinder Singh
.....Petitioner
Versus
Gurudwara Singh Sabha through Sh. Harsharan Singh, Member
Gurudwara Prabandhak Committee, Jamuna Gali, Yamuna
Nagar
.....Respondent
CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA
CORAM:-
Present:- None for the petitioner.
Mr. J.S. Chahal, Advocate for the respondent.
NIDHI GUPTA J. (Oral)
Prayer in the present revision petition is for quashing the ex-parte parte order dated 15.9.2011 and ex ex-parte final order dated 05.05.2012 and order dated 12.3.2014 (Annexures P P-2, P-3 and P-5 respectively) whereby application under Order 9 R Rule 13 CPC has been dismissed by the learned Rent Controller, Yamuna Nagar; as well as the order dated 03.9.2014 (Annexure P P-8) passed by the learned Appellate Authority, Yamuna Nagar, whereby the civil misc. appeal filed by the petitioner has been dismisse dismissed.
Perusal of the order sheets show that there was no representation on behalf of any of the parties on the last date of hearing i.e. 04.3.2025. Moreover, vide order dated 16.12.2014, the 1 of 2 ::: Downloaded on - 29-11-2025 22:58:33 ::: Civil Revision No.6531 of 2014 (O & M) 2 predecessor Bench of this Court had stayed the execution of the ejectment jectment order.
It is informed by learned counsel for the respondent that the petitioner has expired.
As per office report dated 18.11.2025, learned counsel Mr. H.P.S. Ishar, Advocate for the petitioner has been informed via email about the date fixed, fixed, however, there is no representation on behalf of petitioner.
In this position, when the petitioner is stated to be expired, learned counsel for the petitioner is not coming forward and there is no intimation about the legal representative(s) of the deceased/petitioner, ceased/petitioner, the instant revision petition is disposed of, with liberty to the legal representative(s) of the petitioner petitioner, to move an appropriate application within a period of 02 months from today for reviving the same, if so, advised.
Copy of this order be sent to the parties. Pending application(s), if any, shall stands disposed of.
November 28, 2025 ( NIDHI GUPTA ) Vijay Asija JUDGE
Whether speaking/reasoned Yes / No Whether Reportable Yes / No 2 of 2 ::: Downloaded on - 29-11-2025 22:58:34 :::